JAL MAHAL RESORTS P.LTD. Vs K.P.SHARMA .
Bench: GYAN SUDHA MISRA,PINAKI CHANDRA GHOSE
Case number: C.A. No.-004912-004912 / 2014
Diary number: 18228 / 2012
Advocates: E. C. AGRAWALA Vs
B. KRISHNA PRASAD
Page 1
REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELALTE JURISDICTION
CIVIL APPEAL NO.4912 OF 2014 (Arising out of SLP (Civil) 17701/2012)
Jal Mahal Resorts P. Ltd. ..Appellant Versus
K.P. Sharma & Ors. ..Respondents With
CIVIL APPEAL NO.4913 OF 2014 (Arising out of SLP (Civil) 19239/2012)
AND
CIVIL APPEAL NO.4914 OF 2014 (Arising out of SLP (Civil) 19240/2012)
J U D G M E N T
GYAN SUDHA MISRA, J.
1. Leave granted.
2. These appeals by way of special leave have been
preferred against the common judgment and final order
dated 17.5.2012 passed by the High Court of Judicature for
Rajasthan at Jaipur Bench, Jaipur in three public interest
Page 2
litigation petitions filed by the petitioners K.P. Sharma,
Dharohar Bachao Samiti, Rajasthan and Heritage
Preservation Society respectively against the State of
Rajasthan and the beneficiary of the project who was
respondent No.7 in the High Court and is now the
petitioner/appellant in Civil Appeal (arising out of SLP(c)
No.17701/2012. The three petitions were D.B. Civil Writ (PIL)
Petition No.6039/2011, D.B. Civil Writ (PIL) Petition
No.5039/2010 and D.B. Civil Writ (PIL) Petition No.4860 of
2010 whereby the Division Bench of the High Court was
pleased to cancel an Environment and Monument
Improvement/Preservation and Tourism Development Project
at Jaipur by declaring it as illegal which was awarded to
the petitioner/appellant Jal Mahal Resorts Private Limited
via global tender floated in 2003 and finally granted in 2005
after all requisite approvals as per the petitioner/appellant
under the Environmental Law including Environment Impact
Assessment under the Environment Protection Act and the
Notifications issued thereunder of the Rajasthan Pollution
Control Board. However, in view of the cancellation of the
2
Page 3
project, the High Court has directed immediate
dismantling
and removal of the entire project and diversion of the two
drains which was done to purify waters of a man made
artificial water body and detritus.
3. Other three Special Leave Petition bearing SLP
(Civil) Nos.22467/2012, 22820/2012 and 24341/2012 had
also been preferred by the State of Rajasthan challenging
the impugned judgment and order of the High Court
referred to hereinbefore. But after the arguments were
finally advanced by the learned Attorney General and the
same also stood concluded, permission of this Court was
sought by the senior counsel Sri Jaydeep Gupta to withdraw
these special leave petitions filed by the State of Rajasthan
which were permitted by this Court vide order dated
05.02.2014. The petitions preferred by the State of
Rajasthan assailing the impugned judgment and order thus
stand dismissed as withdrawn. However, Sri Gupta
3
Page 4
submitted that he can still address the Court on merit in the
connected special leave petitions bearing SLP (Civil)
Nos.17701 of 2012, 19239/2012 and 19240/2012 preferred
by the petitioner/appellant Jal Mahal Resorts Pvt. Ltd. & Ors.
against the PIL petitioners before the High Court since the
State of Rajasthan is still a party respondent in these
matters and hence it can support or oppose the impugned
judgment of the High Court in spite of withdrawal of the
special leave petition filed by the State assailing the
judgment and order of the High Court. However, at this
juncture we refrain from expressing further on its
implication and would deal with the same, if necessary, at
the appropriate stage.
4. In so far as the appeals preferred by the
appellant-M/s. Jal Mahal Resorts Private Limited is
concerned, we have noticed that the appeal has been
preferred against the common judgment and order of the
High Court under challenge herein whereby the writ petitions
which were filed by the respondents as public interest
4
Page 5
litigation bearing DB (CWP) No.6039/2011 entitled Prof. K.P.
Sharma vs. State of Rajasthan and Ors as also DB (CWP) PIL
No. 5039/2010 entitled Dharohar Bachao Samiti Rajasthan
vs. State of Rajasthan and Ors. as also the 3rd writ petition
bearing DB (CWP) PIL No. 4860/2010 entitled Heritage
Preservation Society Rajasthan and Anr. vs. State of
Rajasthan and Ors. have been allowed by the Division Bench
of the High Court and resultantly the Mansagar Lake
Precincts Lease Agreement dated 22.11.2005 awarding 100
acres of land on lease for a period of 99 years to the
respondent No.7/the appellant herein/ M/s. Jal Mahal Resorts
Private Limited was declared illegal and void. As a
consequence of the same, the appellant Jal Mahal Resorts
Private Limited has been directed to bear costs to be
incurred in restoration of the original position of 100 acres
of land in removing the soil filled in by it and to restore
back the possession of land to the Rajasthan Tourism
Development Corporation (‘RTDC’ for short) which in turn
will hand over the land to Jaipur Development Authority
(‘JDA’ for short), Jaipur Municipal Corporation ( ‘JMC’ for
5
Page 6
short) and the State of Rajasthan. The appellant has further
been directed to immediately remove all sedimentation
and settling tanks from the Mansagar Lake Basin and to
realize costs from M/s. Jal Mahal Resorts Private Limited
and to examine restoring position of Nagtalai and
Brahampuri Nala (drains) to their original position as
redesigned by RUIDP under Mansagar Lake Restoration
Plan in consultation with the Ministry of Environment and
Forests (‘MoEF’ for short) of the Central Government. The
respondent authorities of the State of Rajasthan have been
further directed to monitor, maintain and refix boundaries
of the Mansagar Lake in its full original length, breadth and
depth in consultation with the MoEF of Central Government
and not to reduce normal water level. All encroachments
made in the attachment area of the Mansagar Lake have
been ordered to be removed immediately and the control
erected by appellant M/s. Jal Mahal Resorts Private Limited
into the lake is ordered to be dismantled and costs have
been ordered to be realized from the appellant M/s. Jal
6
Page 7
Mahal Resorts Private Limited. All the three writ petitions
were thus disposed of by the High Court.
5. Before we deal with the respective case and
counter case of the contesting parties, it may be relevant
and appropriate to state the background of the matter
giving rise to these appeals. The writ petitions which have
been dealt with by the High Court had been filed in public
interest to quash Jal Mahal Tourism Project and cancel
Mansagar Lake Precincts Lease Agreement dated
22.11.2005 giving 100 acres of land on lease for a period of
99 years to the respondent No.7. (appellant herein M/s. Jal
Mahal Resorts Private Limited and Jal Mahal Lease and
License Agreement dated 22.11.2005). In Writ Petition No.
6039/2011 which was filed by Prof. K.P. Sharma prayer had
been made to quash approvals and clearances contained in
the orders dated 16.9.2009 and 22.9.2009 and to direct the
respondent No.7/appellant herein M/s. Jal Mahal Resorts
Private Limited to restore the original position of 100 acres
of land by removing the soil filled in by it at its own costs.
7
Page 8
6. The appellant M/s. Jal Mahal Resorts Private
Limited has assailed the judgment and order of the High
Court on several grounds to be related hereinafter. But
before doing so it has related the factual and historical
background of the matter giving rise to these appeals. In
this context, it has been stated that the Mansagar Lake was
a man-made lake on the northern fringe of Jaipur city.
Within the lake a pleasure pavilion called Jal Mahal was
constructed by the erstwhile rulers of Jaipur in the 18th
century and this structure is still existing in the midst of
the lake. Tracing out the historical background, it has been
stated that in 1962, the two main sewerage drains of the
walled city of Jaipur Nagtalai and Brahmapuri were diverted
to empty into the water body which led to its degeneration,
siltation and settled deposits and contaminations to such
an extent that it could not support aquatic life nor support
flora and fauna in the surrounding areas. The water body
was covered with floating hycinth and its aquatic life and
there were large scale death of fish that had earlier survived
and led to a drastic reduction in the fauna including the
8
Page 9
migratory birds that used to flock in the vicinity of the lake
was on the verge of extinction. About 40% of the
catchment area which covered approximately 23.5 Sq.Kms
was dense urban population. Towards the south side of the
lake, large amounts of unintended developments and
encroachments had taken place thereby drastically
increasing the quantity of effluents discharged into the lake
and also put other pressures by unconditional grazing of
cattle and urban development. Jal Mahal had also very
substantially deteriorated over a period of time not only
because of natural process of degeneration but also
because of maintenance. The monument was in a
dilapidated state and required massive restoration works.
7. The deteriorating condition of the Lake and the
Monument compelled the Government to find ways and
means to restore the two components to their original glory.
Over a period of 30 years attempts were made by various
government agencies and departments to restore the
ecological and environment condition of the lake and its
adjoining area. However, none of these attempts yielded
9
Page 10
very positive results because of paucity of resources to take
up and sustain the restoration.
8. The Government of Rajasthan, therefore, decided
to adopt an incentivized approach to restore the Lake and
the Monument and develop the precinct area on a public
private partnership format. To improve the condition of the
lake, the State of Rajasthan, in consultation with experts and
after detailed surveys and analysis, developed a holistic
approach involving three components namely (i) restoration
of Mansagar Lake, (ii) restoration of Jal Mahal and (iii)
development of tourism/recreational components at the
lake precincts. Thus, the third component visualized
development of the precincts area of the lake which
comprised of about 100 acres of land towards the south
on a sustainable development model. It was, therefore,
required that the lake and Jal Mahal be restored and the lake
precinct be developed for limited eco friendly tourism
facilities which would also provide funds for O & M of the
lake on a continuous basis. The benefits of this project was
that it would result in the restoration of the Mansagar Lake
10
Page 11
and the Jal Mahal monument and there would be consequent
development of eco friendly tourism destinations with large
open green spaces in the vicinity of the lake which would
improve the environment and resultantly, the aesthetics and
visual quality of the area.
9. The Government, therefore, adopted the approach
of public-private partnership to the restoration and
development of the precincts in an environmentally
conscious way. For this purpose, project
conceptualization was chalked out and the project structure
was conceptualized after detailed studies over a number of
years. In the year 1999 a Detailed Feasibility Report (“DFR”)
was prepared. The DFR covered architectural conservation
and reuse of Jal Mahal; Ecological Restoration of the Lake
along with Development of surrounding areas for integrated
tourism development and recreational facilities. Approval to
the DFR was accorded by Jaipur Municipal Corporation in
November 2000.
10. As a consequence of the aforesaid
conceptualization, process for bidding started which has
11
Page 12
been described as First Bid Process by the appellant which
started after publication of the advertisement. Request for
Qualification (“RFQ”) was released in December, 2000. 6
firms responded and made submissions for qualification. In
the meantime, Request for Proposal (“RFP”) document was
prepared by the Project Development Corporation Limited
(PDCOR) which is a joint venture company of Government of
Rajasthan and IL&FS and approvals were given by the
Government of Rajasthan. Request for proposal was
released and Board of Infrastructure Development &
Investment (BIDI), a high powered committee of the
Government headed by the Chief Minister with an objective
to accelerate private investment in industry and related
infrastructure, formed a sub-committee to decide on fiscal
concessions necessary for the project. The Jaipur Municipal
Corporation was made the nodal agency for project
purposes. However, the first bid process failed as despite
applying for qualification no bidder ultimately participated in
the bid.
12
Page 13
11. The aforesaid failure led to the appraisal and
approval of the project report by the Ministry of Environment
and Forests. The Government of Rajasthan, through
Department of Urban Development, sent proposals to
Ministry of Environment and Forest (MoEF), Government of
India, on 17.08.2001 seeking funds for Lake Restoration of
the said project under National Lake Conservation
Programme (‘NLCP”). MoEF responded by requesting that
details regarding fund requirement, O&M agency, source of
funding for O&M along with Detailed Project Report (DPR)
comprising of bankable proposal be submitted. Hence, On 8th
& 9th December, 2001 and thereafter on 26th & 27th January,
2002, the Project Site was studied by the representatives of
MoEF.
12. On 22.1.2002, a letter was written by MoEF
wanting break up of estimated costs as also commitment of
State Government to bear 30% of the cost sharing as well as
identifying agency for carrying out O&M. The State
Government was also to ensure that no untreated sewage
should be discharged into Mansagar Lake which could be
13
Page 14
achieved inter alia by diverting the two nallahs that
discharged waste in the lake.
13. Based on experts recommendation after complete
technical surveys and environmental studies of the lake, the
area for the project was identified and recommended by
renowned consultants LASA (Lea Associates South Asia
Private Limited) as being ecologically viable. The DPR itself
mentioned that the ecological restoration of the lake would
be carried out on the basis of which it can be sustainable
and bankable as required by MOEF through a Public Private
Partnership model.
14. On the basis of commitment of State Government
to meet 30% expenditure on restoration of Mansagar Lake,
MoEF, Government of India, approved the DPR in October,
2001 under the NLCP with 70% amount as grant in aid.
MoEF also conveyed its appreciation on DPR and observed as
follows:
“the project document and structure as developed by PDCOR Limited has served as a benchmark for developing sustainable Lake restoration projects on a Public Private Partnership (PPP) model. You
14
Page 15
will be pleased to know that we are recommending a similar approach to other states for Lake Conservation projects”.
15. This gave rise to the new bidding process which may
be termed as ‘Second Bid Process’ for which decision was
taken in its 9th meeting held on 10.1.2002, approved further
fiscal concessions necessary for the project and approved a
fresh round of bidding. The nodal agency for the project was
changed to Jaipur Development Authority (“JDA”) from
earlier agency, Jaipur Municipal Corporation. The bid
documents were duly approved and an advertisement
inviting Expression of Interest (“EoI”) was issued for
selection of Private Sector Developer (“PSD”) in April, 2003
after the key commercial terms of the project and even the
draft of the advertisement was approved by JDA. The
Empowered Committee of Infrastructure Development
(“ECID”), a high powered committee headed by Chief
Secretary, formerly known as SCID, directed Secretary, UDH
to finalize key commercial terms for selection of PSD. During
the first round of bidding the proposed lease was 60 years in
15
Page 16
the aggregate. As that period was considered unviable, in
the second round of bidding the period of lease was
proposed as 99 years. Moreover, restoration of Jal Mahal by
the PSD was made optional and not mandatory.
16. In pursuance to the aforesaid steps, detailed RFP
were issued to interested private parties which was
approved by JDA and released in July, 2003. The
advertisement inviting RFP for selection of Private Sector
Developers (“PSD”) was published in leading newspapers
(Rajasthan Patrika and Economic Times). In addition, PDCOR
developed strategy for marketing and wide publicity of the
project by apprising potential entrepreneurs across the globe
about the features of the project with a view to encourage
them to come forward to participate in the bid process. As
the tourism project was to generate funds for sustained O&M
measures, the Department of Tourism (“DOT”) and later
Rajasthan Tourism Development Corporation (“RTDC”) was
made the nodal agency for the project. Four competitive
bids including from the Petitioner were received which were
evaluated and PDCOR submitted its report to Government of
16
Page 17
Rajasthan for its approval. The Technical Evaluation
Committee constituted for evaluation of bids comprised of
eminent experts like Padamashree Dr. B.V. Doshi, Architect,
Mr. Mohd. Shaheer, Landscape Architect and Mr. Hemant
Murdia, Chief Town Planner, Government of Rajasthan.
17. The petitioner/appellant got the highest marks in
technical evaluation of its bid and when financial bids were
opened the Petitioner’s bid was found to be the highest.
Consequently, ECID in its meeting held on 9.2.2004 headed
under the Chairmanship of Chief Secretary decided to grant
the project to the Petitioner. The letter of intent was issued
to the Petitioner on 30.9.2004. On 22.11.2005 after
approval from the Government of Rajasthan the Lease in
respect of the project land and the License for restoration
and reuse of Jal Mahal were executed.
18. In terms of the project an area of 100 acres of
land towards the south of Mansagar Lake was to be leased
out for a period of 99 years for development of eco-friendly
tourism components as set out in the RFP. The entire
development, at the end of 99 years, was to be transferred
17
Page 18
back to the State Government without any compensation
payable to the Private Sector Developer. In terms of the
RFP, it was optional for the Private Sector Developer to
undertake the restoration and reuse of the Jal Mahal
Monument. The Petitioner while making the bid also
exercised the option for restoration and reuse of the
Jalmahal monument. The Petitioner in terms of the license
agreement set out to restore the monument. The RFP
estimated the cost of restoration of Jal Mahal at
approximately Rs.1.50 crores. In reality the cost of
restoration of Jal Mahal worked out to Rs.10 crores. The
State Government had also constituted an Empowered
Committee to oversee the time bound restoration of
Mansagar Lake and Jal Mahal Monument.
19. The Petitioner’s/appellant’s in pursuance to the
lease appointed consultants who did extensive research
plan which was got approved from the Empowered
Committee. Ultimately the monument was fully restored
under the supervision of Empowered Committee upon advice
18
Page 19
of renowned conservation architect Dr. Kulbhusan Jain and
other consultants.
20. The Petitioner/appellant, who had been given the
lease of 100 acres of land on the southern shore of Mansagar
Lake, after obtaining all necessary approvals, had completed
Phase-1 of the Project. But the project suffered a grave set
back and knee jerk obstruction as by this time i.e. in the year
2010 public interest petitions were filed in the High Court
although the petitioner had already started executing the
project and had already spent an amount of Rs.38 crores
besides paying more than 14 crores as project
development fees and lease rent to RTDC as per the
petitioner/appellant’s case in terms of the lease deed. In
pursuance to the same, the restoration of the Mansagar Lake
under the DPR prepared by PDCOR was to be undertaken by
the State Government. The O&M work was to be carried out
from lease rentals received from Private Sector Developer
i.e. the Petitioner. The total amount sanctioned for
restoration of the lake by the Central Government and the
State Government was Rs.24.72 crores. This amount proved
19
Page 20
to be inadequate and the Government due to further
resource crunch was not in a position to spend any further
amount. Resultantly, the restoration of the lake, which was
the cornerstone of the project, was in danger. The Petitioner
spent over Rs.15 crores on restoration of the lake with the
approval of the Empowered Committee.
21. As a measure of restoration and development of
the project, the entire project implementation had to be
done so as to achieve sustainable eco preservation and
development. The Petitioner, therefore, acted under the
advise and on the recommendation of experts. These
activities were further monitored by the Government of
Rajasthan and its agencies. The petitioner/appellant stated
that for the purpose of restoration, the Petitioner engaged a
number of nationally and internationally renowned
consultants including Mr. Soli J. Arceivala, Ex. Director of
NEERI, Dr. Shyam R. Asolekar from IIT Mumbai, Dr. G.C.
Mishra from IIT Roorkee, Mr. Jal R. Kapadia Environment
Consultant, Mumbai and Mr. Herald Craft, renowned lake
expert from Germany. Some of these experts had also
20
Page 21
worked for restoration of the Hussain Sagar Lake in
Hyderabad. The State Government had also constituted an
Empowered Committee to oversee the time bound
restoration of Lake. The work involved realignment of the
Nagtalai and Brahmpuri drains so that domestic sewage and
waste including run-off and detritus during the monsoons no
longer emptied into the cleansed waters as also desilting of
the water body which were essential components of DPR as
approved by MoEF under NLCP. In order to ensure that the
ongoing discharge of drainage did not once again pollute the
water, Mr. Herald Craft the German Lake Conservation
expert prepared a report which suggested preparing
temporary sedimentation/settling tanks near the mouth /
discharge point of the re-aligned drains. The purpose of
constructing of sedimentation tank was to trap the silt and
organic content of the storm water so that the quality of
water in the whole of water body is not adversely affected.
The sedimentation process were also reviewed by a team of
experts from MoEF which found the system as a viable and
proper solution. It has been further brought to the notice of
21
Page 22
this Court that the project fell within item 8(a) of
Environmental notification dated 14.09.2006 and was also
confirmed by MoEF in its Affidavit in Reply filed to the writ
petition and a detailed Environmental Impact Assessment
(“EIA”) was carried out by State Level Environment Impact
Assessment Authority (“SEIAA”) constituted by MoEF. It is,
therefore, stated that all requisite environmental approvals
were obtained.
22. The project thereafter was started and the land
leased to the Petitioner, according to the appellant, was not
a part of the water body in the first Master Plan 1971-1991
for Jaipur and an area of 200 acres around the south side of
Jal Mahal was demarcated and reserved for tourist facilities.
The land leased to the Petitioner was a part of this land area
reserved for tourist facilities. The said land continued to be
retained for tourism and recreational activities in the
subsequent city master plans including the master plan of
2011 and 2025.
23. The appellant has further stated that the Man Sagar Lake on its western side is bound by Jaipur-Amer road.
22
Page 23
The level of the road is at a contour level of 100 MRL. The ground floor of the Jal Mahal monument within the lake is at the contour level of 98.2 MRL. PDCOR, based on intensive studies, found this level as the most appropriate level taking into account the fact that the lake was not freshened by natural acquifers but was dependent on surface runoff during the monsoons, and to ensure that ground floor of Jal Mahal was not submerged.
24. However, the contesting respondents herein who
were the PIL petitioners before the High Court, averred that
the PIL petitioner Prof. K.P. Sharma is involved in the
research with regard to Man Sagar Lake and has published
a paper which was read out in the 12th World Lake Forests
TAAL 2007. It was submitted by learned counsel Mr.
Aruneshwar Gupta on behalf of the PIL petitioner/one of the
three contesting respondents herein that the Man Sagar
Lake and the management thereunder were declared
protected monuments but were deleted from the list of
protected monuments in the year 1971. The contesting
respondents have also related the history of the lake glory
and have recorded that Man Sagar Lake is a large lake on
23
Page 24
the northern fringe of Jaipur city and the glory of the lake as
a pristine water body lasted until the former rulers had
their control over the city and unpleasant history of lake
began when new administration of Jaipur diverted walled
city sewage in 1962 through two main waste water drains
namely Brahmapuri and Nagtalai. The most notorious
aquatic weed water hyacinth (Eichhornia crassipes)
entered into lake in 1975. The petitioner/contesting
respondent herein stated that during the studies made by
the contesting respondent and his colleagues, 10
zooplankton Species, arthropods, fishes and 92 species
of birds were observed at Mansagar Lake and out of 92, 41
are aquatic and 51 were forest dwellers. The water fowl
population included 16 resident and 25 migratory species.
It is in this context that it was submitted that the Man
Sagar Lake and the monument therein were declared
protected monuments but they were deleted from the list of
protected monument in the year 1971.
25. It was further averred by the PIL petitioner in the
High Court/contesting respondent herein that the Ministry of
24
Page 25
Environment and Forests (for short ‘MoEF’ ), Government of
India prepared National Lake Conservation Plan (for short
‘NLCP’) for restoration, conservation and maintenance of
urban lakes. The Government of Rajasthan submitted
project for restoration of Man Sagar Lake to the Central
Government. The total cost of the project was estimated to
be Rs.24.72 crores, out of which 70% was to be provided by
the Government of India while rest was to be borne by the
State Government. The administrative approval and
expenditure was granted by the MoEF vide order dated
5.9.2002 and the order was revised by the MoEF vide dated
23.12.2002. The JDA implemented the lake restoration plan
under which Sewage Treatment Plant (STP) near
Brahmapuri has been revamped from which treated water
is being diverted to lake for compensating evaporation
losses during dry weather. A two step Tertiary Treatment
Plant has also been developed and lake has been cleared
from hyacinth plants completely by the JDA. The JDA has
also invested in development of lake front promenade on
Jaipur –Amer Road and constructed road along the lake on
25
Page 26
northern side which has formed a new water body of about 5
hectares in size for storing hill run off during rainy season
for wild life which includes Hanuman langur (Semnopithecus
entellus), Black aped Hare (Lepus nigricollos), Indian
Porcupines (Hystrix Indica), Blue bull (Boselalphus
tragocamelus), Sambhara (Cervus unicolor), Common
Mangoose (Herpestes edwardsii), Jackals (Canis aureus),
Striped Hyaena (Hyaena hyciena) and panther (Panthera
leo). The JDA has also funded Rs. 10 million to the State
Forest Department for improving lake catchments area
falling in the Nagargarh hill area (Arawali Range) which is the
only natural watershed. The lake is surrounded almost from
three sides by Arawali Hill Ranges. The hills are either part
of Nahargarh Wildlife Sanctuary or Reserved Forest Ranges
known as Amer Block 54 and Amargarh Block 92. The
petitioner/respondent herein and his team was working in
executing a JDA sponsored project on bank stabilization of
the lake since May, 2005. 35 species of tree and 28
varieties of shrubs were planted. Besides improving
landscape, the plant species provide shelter and food to the
26
Page 27
local fauna and migratory birds may also be benefited.
Similar plantation was also done on three islands.
26. The PIL petitioner/respondent herein had further
averred that Jal Mahal Tourism Infrastructure Project was
conceived and approval was given by the Standing
Committee on Infrastructure Development (for short ‘SCID’)
in its 3rd meeting held on 21.12.1999. Resolution has also
been filed in which it was stated that Jaipur Municipal
Corporation must own the project. The bids were invited in
the year 2001-01 without identification of the land to be
used and without studies with regard to environment impact
assessment. The bid process was scrapped and JDA was
made sponsoring department for the lake side development
component in the meeting of Board of Infrastructure
Development and Investment Promotion (for short ‘the
BIDI’) held on 23.8.2002 and 3.9.2002.
27. It was contended on behalf of the petitioner that
MoEF granted administrative approval and expenditure
sanctioned only for the lake restoration components and
there was absolutely no consideration by the MoEF to the
27
Page 28
lake side development component of the so-called Jal
Mahal Tourism Project. It was submitted that as a matter of
fact the National Lake Conservation Plan did not
contemplate any such commercial venture upon the lakes
to be restored under the plan which according to the
PDCOR contemplated the following three components as
already referred to hereinbefore but for facility of
reference it may be reiterated that three components were
as follows:-
(1) Restoration of Mansagar Lake;
(2) Restoration and re-use of Jal Mahal Monument;
(3) Development of Tourism/Recreational components
at the lake precincts.
28. It was further submitted by the
petitioner/contesting respondent herein that in the meeting
of BIDI held on 5.8.2003, it was decided that nodal agency
for the Jal Mahal Tourism Project will be Tourism
Department of Government of Rajasthan instead of JDA.
Thereafter, the tourism department assigned the
28
Page 29
responsibility to the Rajasthan Tourism Development
Corporation (for short ‘RTDC’) vide order dated 6.9.2003. It
has been submitted that although biding was started, no
survey of the actual site and demarcation of 100 acres
area on the lake was made and even environment impact
assessment was not carried out before planning the
project. It was further submitted that in the advertisement
last date for submission of the bid was 5.9.2003 and it was
necessary under the terms of the bid that only private
limited company or public limited company could have
submitted tender. It was necessary that lead Manager
should be private or public limited company. The offer was
submitted by KGK Enterprises, partnership firm and its HUF
Manager. Thus was not fulfilling eligibility qualification
provided under the terms notifying tender.
29. However, the petitioner/contesting respondent
himself has added and clarified that later on decision was
taken to include KGK Enterprises which according to the
petitioner /contesting respondent lack eligibility condition
and Jal Mahal Resorts Private Ltd. Company has been
29
Page 30
incorporated on 10.11.2004. The decision was also taken to
give exemption of stamp duty etc.
30. The contesting respondent No.7 who was the PIL
petitioner has further stated that during the bidding it was
made clear that no commercial activity would be permitted
within the precincts of Jal Mahal Complex, but even before
agreements were executed, the successful bidder not only
sought exemption from commercial activity within the
precincts of Jal Mahal Complex but also sought revision of
the project proposal and for maintenance of lake, water
level at the cost of the Government vide letter dated
13.7.2004. The contesting respondent/PIL petitioner had
also submitted that out of 100 acres of land, 14.15 acres of
land was submerged in water which has also been leased
out.
31. Mr. Aruneshwar Gupta on behalf of the PIL
petitioner/contesting respondent No.7 further averred that
Master Plan of Jaipur 2011 did not permit such activities at
the site. It was also stated that 100 acres of land was part
of the lake bed itself, out of which 14.15 acres of land was
30
Page 31
submerged in the water. The area was sensitive for eco
system and thus environment impact assessment was
required to be carried out before any such project was
prepared but the same was not done. It was still further
stated that 100 acres of land beyond the spread of lakebed
was not available on the site and it was further submitted
that wall of sufficient height has been constructed for
setting apart the proposed 100 acres of land from the
lakebed and the soil from the lake bed itself was actually
used for this purpose. It was alleged by the PIL petitioner
that the appellant herein Jal Mahal Resorts Private Limited
started constructing high walls of mud and soil in the
eastern part of the lake bed near sluice gates and a large
area around it for the purpose of preparing sedimentation
tanks in the lake bed itself. The project people visit land
most frequently disturbing birds on the island and the
connection of island with mainland has also led to entry of
dogs on the island which feed on the eggs of birds and thus,
basic objective of island to provide habit/breeding ground for
resident and migratory birds is forfeited.
31
Page 32
32. It was further contended by the petitioner before
the High Court that one third of the lake was converted into
a series of sedimentation tanks made in the down stream
of the lake by respondent No.7 and now all dirt with floating
objects enter into sedimentation tanks made in the lake bed.
Thus, the entire lake has been converted into a series of
small tanks followed by a large tank i.e. lake. This has
adversely affected aesthetic value of the Mansagar Lake.
Prior to the construction of storm water management plan,
lake water also used to be released for irrigation. Now water
will be released through sluice gates into down stream
directly without flowing through the lake basin and there
will be no flushing out of salts from the lake. The build of
salts will convert fresh water lake into a saline lake which
will alter its flora and fauna. It was further submitted
before the High Court that the appellant herein was not at
all concerned with the construction of storm water
management plant that too in the lake bed itself and it has
been carried out without any requisites sanction and study
by any of the concerned authority otherwise such a large
32
Page 33
area of the lake could not have been allowed to be
sacrificed for such purpose. As per the monitoring done by
the PIL petitioner/contesting respondent, the chloride
content in the Mansagar Lake has been increased and salt
in water has gone high. The sudden increase in the
chloride content of the lake is attributed to direct human
interference by way of altering lake basin character. This
increase in salinity will definitely affect the lake bio
diversity and both the native and migratory birds and
species diversity will significantly be dropped. The PIL
petitioner further submitted that the unique feature of the
area is an endemic species, namely, Plum Headed
Parakeet found in the protected forest in Arawali and the
project would be dangerous to the species. Due to
settling/sedimentation tanks in the lake bed itself, silt/filth
which was to be avoided after restoration of the lake, is
willfully invited and drained into the lake itself which has
increased salinity of the water also. The PIL petitioner had
further submitted before the High Court that the revision
had destroyed the very substratum of the project which was
33
Page 34
earlier conceived . The whole project after completion was
to be put in use by 2010, but the appellant has not done
anything except filling and compacting the 100 acres of
land in the lake bed itself by excavating the soil from the
lake basin. Though only 13% of the land was to be used
for construction activities of the private sector developer
and would be of restricted entry and rest 87% was to
remain in the form of open space, parks, gardens and
unrestricted public entry spaces, but in the name of
commercial viability and loosely drafted clauses of the bid
documents and contracts, complete revision of the plan has
been sought by the appellant after declaration as successful
bidder. It was further submitted that the committee under
the Chairmanship of the Chief Secretary of the Government
of Rajasthan considered the Revised Master Plan and
rejected the changes on 10.10.2007. However, another
representation was submitted by the appellant
herein/respondent No.7 in the High Court and on 10.9.2009
sanction was granted by the Committee.
34
Page 35
33. The PIL petitioner also raised a grievance that
Environment Impact Assessment was not carried out by the
finalization of the project or execution of the lease
agreement and even environment clearance from MoEF ,
Central Government was not obtained as required under
EIA Notification dated 27.1.1994. The Central Government
had issued a fresh Notification on 14.9.2006 in exercise of
power conferred under Section 3 of the Environment
Protection Act, 1986 (shortly referred to as ‘the act of 1986’)
and rules framed thereunder for environment clearance
before implementation of the projects mentioned therein. It
was further contended that the project cannot be
implemented without obtaining environment clearance
from the Central Government under the aforesaid
notification and no Environment Impact Assessment was
carried out nor any environmental clearance has been
obtained before finalizing the project & all actions taken by
the respondent are absolutely illegal and void. The PIL
petitioner further contended that the environment
clearance as required under notification dated 14.9.2006
35
Page 36
had not been obtained nor any compliance of Wetlands
(Conservation and Management ) Rules 2010 had been
made so far. The PIL petitioner had raised a grievance that
it is a case of siphoning off valuable public property as the
value of 100 acres of land is not less than 3,500/- crores.
The DLC rates for commercial land in question is
Rs.79,063/- per sq. mtrs. and lease for 99 years amounts to
sale, although as per rules it was necessary for the
respondent-authorities to realize the sale price and
additionally lessee was required to pay annual lease money
also. The market price used to be much higher than DLC
rates, especially due to location being picturesque and
ecologically rich. If such land is sold for commercial
purposes for constructing five star hotels, resorts, luxury
villas etc. such land carries invaluable importance.
According to the PIL petitioner/contesting respondent herein
the value of such land cannot be said to be less than
3,500/- crores. It was, therefore, submitted that the State
Government had handed over valuable natural resources of
water surrounded by natural beauty of hills and forests,
36
Page 37
full of wildlife and other natural resources maintaining
environmental and ecological balance of the city to a
private entrepreneur society for economic exploitation at
the cost of the public. The revision of the Master Plan
completely converts the tourism project into privately
owned township upon 100 acres of land which has been let
out for a petty sum by the Government.
34. In so far as writ petition no. 5039/2010 Dharohar
Bachao Samiti vs. State of Rajasthan and Ors. and writ
petition No. 4860/2010 Heritage Preservation Society
Rajasthan and Anr. vs. State of Rajasthan & Ors. are
concerned, have also substantially urged the sacrifice of
public interest on account of the lease granted in favour of
the appellant and as such to establish sacrifice of public
interest as per their perspective which have been related in
the impugned judgment and order.
35. Contesting the PIL petition before the High Court,
the respondent State of Rajasthan and its
functionaries/authorities had submitted that Master
Development Plan 1976 to 1991 of Jaipur city contained
37
Page 38
provisions of various facilities on south and west side of Jal
Mahal Lake on 200 acres. It was submitted that the
erstwhile Urban Improvement Trust Jaipur had proposed a
scheme in respect of 520 acres land which was published
in the gazette on 31.7.1975. The Jaipur Development
Authority Act 1982 (for short ‘JDA Act 1982’) came into force
and Urban Improvement Trust was replaced by the JDA. A
notification under Section 39 of the JDA Act was issued by
the JDA on 30.6.1987. However, development of Jal Mahal
area could not materialize . The JDA then decided to
undertake the exercise for development of integrated
tourism infrastructure development for Jal Mahal and
required Project Development Company of Rajasthan
(PDCOR) to prepare project on commercial format for
private public participation. The preliminary approval was
given by the Standing Committee on Infrastructure
Development ( for short ‘ SCID’) in December 1999. It was
stated that the bids were notified in the year 2000 but no
entrepreneur came forward in the bidding process and thus
the tender process was scrapped. Thereafter, the JDA was
38
Page 39
appointed as nodal agency to undertake the bidding process.
Global tenders are invited on 25.4.2003 and in pursuance
thereof 9 entrepreneur showed interest. It was mentioned
in the advertisement that 100 acres of land would be leased
out for 99 years. A pre bid meeting was held on
24.8.2003 for removal of doubts. The Department of
Tourism on 6.9.2003 transferred the development of Jal
Mahal to RTDC vide letter R-1/12. On 15.9.2003, pre-
qualification bids were opened in response to which four
entrepreneurs submitted bids. Rejection of one bid was
recommended on account on inadequate information on
evaluation. It was pointed out that the respondent M/s. KGK
Enterprises was a partnership concern whereas the criteria
for bidder was that it has to be private/public limited
company and thus final view of the Government was
sought in respect of qualification/disqualification of M/s. KGK
Enterprises in the next phase of evaluation bid. Later on,
14.11.2004, KGK Enterprises formed private limited
company in the name and style of “Jal Mahal Resorts Pvt.
Limited”. The PDCOR suggested retention of KGK
39
Page 40
Enterprises as its presence will increase competitiveness.
The State Government permitted the consideration of bid of
KGK Enterprises on 17.10.2003 to enlarge the scope of
competitiveness. Thereafter, the technical bid was opened
on 21.10.2003 and financial bid was opened on 3.12.2003.
The RTDC recommended the award of project to the highest
bidder namely KGK Enterprises and accordingly the
Commissioner, Tourism vide noting dated 19.2.2004 put the
matter before the State Government for issuing a letter of
intent and signing the lease agreement in favour of the
successful bidder. This was forwarded by Secretary, Tourism
to Minister Incharge Tourism (Chief Minister), who approved
the minutes of the Empowered Committee on
Infrastructure Development (ECID) and directed to put up
the draft lease agreement early. On 9.5.2005 the Collector
intimated that 100 acres of land has been mutated in
favuor of RTDC. The approval of lease agreement and
license agreement and authorizing of Managing Director of
RTDC to sign the agreement was granted finally by the
Chief Minister on 27.10.2005. On 29.10.2005, the RTDC
40
Page 41
authorized the Managing Director to sign Jal Mahal Lease
Agreement on behalf of Government of Rajasthan with Jal
Mahal Resorts Pvt. Ltd. and accordingly lease agreement
was executed on 22.11.2005. The Central Government ,
MoEF recorded its appreciation for the project vide letter
dated 13.9.2002 and 1.12.2009.
36. It was further contended on behalf of respondent
State that it is incorrect to say that the size of the lake has
been reduced on account of leasing out 100 acres of land.
It was averred that the action is as per Master Development
Plan. The State Government has submitted the project to
the Central Government MoEF for restoration of Man
Sagar Lake at the estimated cost of Rs.24.72 crores and
the Central Government agreed to provide 70% of the
cost. PDCOR in the project report prepared in October 2001
included the following facilities:
1. Restaurant;
2. Traditional Technological Park
41
Page 42
3. Club Resort
4. Amusement Park
5. Heritage Village
6. Light and Sound Show land
7. Recreational Centre.
It was further stated by the respondent State of Rajasthan
before the High Court that there will be no damage to the
wild life or reserve forest or birds and it is for the
respondent No.7 Jal Mahal Resorts Pvt. Ltd./appellant herein
to obtain clearance as per requirement of law. The
sedimentation tank covers 5% of the area of lake. It was
also stated that the Wetland Rules are not applicable and
they are made applicable to Sambhar Lake and Keola Deo
Lake in Rajasthan. It was still further added that the land
leased out does not fall within the definition of Section 2(1)
(g) and Section 3. The consent had been given under the
Water Act by the Rajasthan Pollution Control Board on
20.5.2010. It was further added that for the last 3 decades ,
42
Page 43
the State Government had been making efforts for
restoration of Jal Mahal, Man Sagar Lake and the Area
around lake and desilting has not caused any ecological
damage.
37. In so far as the stand of Jaipur Development
Authority is concerned, on its turn submitted that for
development of Jal Mahal Tourism Project land of private
unit was acquired, certain land was sawaichak (government
land) and land of public works department, land of three
villages namely , Vijay Mahal, Bansbadanpura and Kasba
Amer was included, 178 bighas 9 biswas was in private
tenancy, 475 bighas 9 biswas was sawaichuk (government
land ) , 25 bighas 4 biswas was of PWD, 133 bighas 15
biswas was of Municipal Council , 19 bighas 10 biswas was
of forest department. Thus in total 832 bighas 01 biswas
was mentioned in the letter dated 7.6.1982 written by UIT to
the Deputy Secretary UDH. When JDA was formed the area
of Jal Mahal Project stood transferred to the JDA by virtue of
JDA Act and the JDA vide letter dated 5.10.1983 requested
the Government to acquire land admeasuring 832 bighas 4
43
Page 44
biswas which was in the tenancy of private persons. The
JDA sent a proposal on 25.2.21988 to the UDH for
publication under Section 4 of the Land Acquisition Act, the
report under Section 5A was submitted by the Land
Acquisition Officer to the Government for acquisition of land
for Jal Mahal Reclamation Project ands the same was
accepted and land award was passed on 17.4.1996. It was
further explained that a part of land however falling in the
area known as Karbala measuring 46 bigha was decided
not to be acquired. On 31.3.1999 BIDI was formed to take
decisions to accelerate growth of investment and industrial
development in the State of Rajasthan. Thereafter, the
decisions were taken details of which have been given in
the return. On 10.0.2009, approval of revised layout plan
was granted by the Committee chaired by the Chief
Secretary. Lease amount had to be enhanced by 10% every
time after a period of 3 years. It was therefore submitted
that JDA having considering the nature of investment, lease
of 99 years was justified. It was also admitted that out of
44
Page 45
100 acres of leased area 13 bighas 17 biswas of land is
recorded as ‘gairmumkin talab’ in khasra No.67/317.
38. In so far as the reply of the lessee/respondent
No.7 and 8/appellants herein/Jal Mahal Resorts Pvt. Ltd. and
KGK Consortium is concerned, it had submitted in their reply
to the writ petition before the High Court that the State
Government promoted the concept of private public
partnership to save the burden on the exchequer and the
decision had been taken by the expert body at the highest
level which is not amenable to interference by this Court.
MoEF granted approval of 5.9.2002, on 23.12.2002
administrative approval and expenditure sanction was
issued by the Government of India for conservation and
management of Mansagar Lake. The bid submitted by M/s.
KGK Enterprises in 2003 was found to be the highest and
hence the then Chief Minister had approved the decision of
giving project to the highest bidder KGK Enterprises on
27.2.2004 and thereafter letter of intent was issued on
30.9.2004 after which lease agreement was executed on
22.11.2005 on which the appellant has already spent
45
Page 46
amount of Rs.70 crores while executing part I of the
project.
39. The appellant herein had also submitted that the
public interest petition was not bona fide rather amounted
to abuse of the process of the court and they have been
filed with gross delay and laches.
40. Responding to writ petition No. 4860/2010 which
PIL was filed by Dr. Ved Prakash Sharma in the High Court
also, was contested by the appellant herein and it was
submitted that Dr. V.P. Sharma appears to have obtained
registration on 19.3.2010 mainly for the purpose of
approaching this Court in PIL. It was also urged that Prof.
K.P. Sharma in W.P. No. 6039/2011 is not a recognized
authority or lake functionaries or expert in lake
management, irrigation, environment protection and there
has been orchestrated campaign through vernacular
newspaper for reasons best known to the correspondent
and the newspaper itself. The said newspaper runs the
Janmangal Trust on behalf of the Irrigation Department and
46
Page 47
the said trust also carries out commercial activities to
generate revenue for upkeep of the dam. It was further
added that in 1992 the newspaper group wanted to utilizes
the Jal Mahal Complex and the land which is part of Jal
Mahal Tourism Project for its own benefit and commercial
use free of cost/at a paltry sum and having failed to grab
the land , hostile campaign had been started against the
project and more than 200 misleading articles had been
published in the newspaper attempting to hold a media trial
in the matter. The appellant herein further stated that the
PIL petitioner Prof. K.P. Sharma respondent No.6 in the
appeal has not come up with clean hands and concealed
the material facts that on the complaint filed by him
before PIL cell of the Supreme Court, no cognizance was
taken and the file was closed. The writ petitions which were
filed were barred by res judicata inasmuch as writ petition
No. 1008/11 Ram Prasad Sharma vs. State of Rajasthan was
dismissed by the High Court as withdrawn by order dated
15.2.2011 without liberty to file a fresh writ petition. It was
also submitted that the interference in contractual matter is
47
Page 48
not permissible specially when Jal Mahal Tourism Project is
in larger public interest as it has to undertake restoration
of Mansagar Lake. It was still further added that there was
encroachment of about 50-60 acres of land, decision had
been taken by the expert body, bids were invited by global
tender and the appellant having been found the highest
bidder was rightly considered, lease agreement and leave
and license agreement are valid, possession of the land
was rightly handed over to them; nursery has been set up
over this land which has numerous varieties of plants and
they have also introduced several varieties of aquatic
vegetation in the Mansagar Lake to attract migratory birds.
Beautification of Jaipur-Amer Road divider has also been
taken up and work of phase I has been completed and
allegation of environment damage is baseless as the State
Government after environment impact assessment granted
permission and consent has also been granted by the
Rajasthan Pollution Control Board in 2009-10, capacity of
water in the lake has not been reduced; sedimentation
basin has been constructed as per expert advice. The
48
Page 49
appellant further had stated that they had spent about Rs.
15 crores on lake restoration which was not their
responsibilities under lease agreement and they have also
spent Rs.10 crores on restoration of Jal Mahal Monument
voluntarily though obligation was limited to Rs. 1.5 crores
only. Hence, there cannot be any interference by this Court
with the opinion of the expert.
41. It was still further added that Jal Mahal monument
is not a place of worship for both Hindu or Muslim or either
of them and there is no document showing that it has been
permitted to be used as a place of worship. It was stated
that Jal Mahal monument was a pleasure pavilion used for
hunting ducks and other similar pleasure activities by the
kings, opinion of legal consultant of JDA was not correct.
Issue of identity of director/owner of the company
constituting the consortium is not relevant in any manner
whatsoever to the project for restoration of Mansagar Lake.
Jal Mahal Monument and Development of precinct area , bid
was submitted by KGK Consortium comprising of six private
limited companies, one HUF and partnership firm namely,
49
Page 50
M/s. KGK Enterprises who was lead bidder of the KGK
Consortium. It was stated that it is mandatory under the
tender document that in case of consortium bid, successful
bidder has to form special purpose vehicle (limited
company) and lease would be executed with such SPV, in
the pre-qualification round the bidder should have satisfied
any two of the three eligibility criteria for meeting the
financial capability :
1. Tangible net worth of not less than Rs.100 million (US $ 2 million) as per the latest audited financial statement;
2. Annual turn over than Rs.300 million (US $ 6 million) as per the latest audited financial statement.
3. Net cash accruals not less than Rs .50 million (US $ 1 million) as per the latest audited financial statement.
Relying on these credentials, it was stated that M/s. KGK
Consortium satisfied the aforesaid technical financial criteria.
However, its leads member M/s. KGK Enterprises was a
partnership firm and as the KGK Enterprises met all the
requirements in respect of technical, financial , shareholding
and lock in periods as given in RPF, deviation from the RPF
which mandated that the lead firm must be a
50
Page 51
public/private company was permitted and KGK Enterprises
was allowed to compete so as to ensure adequate
competition. Factual details are further added stating that
KGK Enterprises acquired 83 marks while the next highest
82 marks were secured by M/s. J.M. Projects Pvt. Ltd. and
both were considered eligible for opening of their financial
bids, bid of KGK Enterprises being highest was accepted.
Under the lease agreement , the Jal Mahal Resorts Pvt. Ltd.
has a right of development of 100 acres of project land and
no proprietary right over the management has been given.
License for the restoration of the Jal Mahal monument does
not confer any right on Jal Mahal Resorts Pvt. Ltd. except
to ferry passengers for a minor charge and it has not been
authorized to use the Jal Mahal monument commercially and
the monument remains within the possession and use of
the State Government. Out of 100 acres of land, 87% area is
to be maintained as green area and in PIL terms and
conditions of the contract cannot be questioned after
several years. The appellant further stated that on
restoration of Mansagar Lake Rs. 15 crores have already
51
Page 52
been invested, catchment area is not being disturbed in
any manner, report of Prof. K.P. Sharma is merely an
opinion based on personal interpretation. There was
temporary road constructed by the licensee for easy access
for the purpose of restoration of Jal Mahal monument
which is situated otherwise in Mansagar Lake surrounded by
water and the said road has been dismantled and no
material is left to compromise the filling capacity of lake.
JDA has approved detailed building plans for the project on
13.7.2010. The Jal Mahal Resorts Pvt. Ltd. diverted the
sewage nallahs away from the Mansagar Lake with the
approval of the State Govermment , lake has been cleansed
substantially, BOD of the water in Mansagar Lake has been
reduced substantially after commencement of the work,
creation of sedimentation basin has not decreased the
water capacity of Mansagar Lake and use of soil of lake
itself has not damaged the ecology or environment or the
lake. Sedimentation basin is a part of the lake and
created only by moving the soil of the lake from one place
to another and it is wholly temporary reversible in nature
52
Page 53
and the soil can be leveled when arrangements are in place
to ensure that the storm water drains do not discharge
silt and organic load into the lake during monsoon, land in
question is not covered under the provision of the tenancy
act and the lake is with the State Government , which will
continue to remain so. It has however been added the
responsibility of lake maintenance is purely of the JDA and
Jal Mahal monument has been denotified in 1971 from the
protected monuments under the provisions of the Act of
1961. Changes in the Jal Mahal monument has been brought
with the consent of the Empowered Committee, these PIL
petitions were clearly devoid of merit and the appellants
herein had a right to start phase II of the project.
42. In so far as the MoEF , Government of India is
concerned, it has clarified that it has only sanctioned the
project for conservation and management of Mansagar
Lake in Jaipur in December 2002. Thus, the averment
made in the petition that no sanction for Jal Mahal Tourism
Project was obtained from MoEF is not disputed in the return
filed by the MoEG. It was stated that project for
53
Page 54
conservation and management of Mansagar Lake in Jaipur
was sanctioned as per the mandate of the National Lake
Conservation Plan. It was further contended that project
for conservation and management of lake in Jaipur was
sanctioned in December 2002 at the cost of Rs.24.72 crores
under the NLCP on 70:30 cost sharing basis between
Government of India and the State Government of Rajsthan
and the sanctioned order was issued which contained break
up of cost estimated. The different components which
were approved further included realignment of drains ,
desilting , insitu bioremediation , sewage treatment plant
and wetland construction, check dams, aforestation, nesting
islands etc. It has been accepted by the MoEF that the JDA
was the nodal implementing agency for the project and
MoEF Central Government has released entire share of the
Central Government amounting to Rs.17.30 crores. Other
details had also been recorded on behalf of the MoEF
regarding the cost of upgradation and it was stated that
the State Government was committed to bear the
additional fund towards the development from its own
54
Page 55
resource. The State Government had informed that in
addition to the sewerage work under NLCP scheme , other
projects are also being taken up thereby ensuring that
all sewage generated in the lake catchment area is being
taken care of. The learned Judges of the Division Bench on
a scrutiny of facts and on hearing the counsel for the
contesting parties however were pleased to hold that the
PIL was bona fide and in public interest. Resultantly, the
High Court was pleased to declare that the Mansagar Lake
Precinct Lease Agreement dated 22nd November 2005 giving
100 acres of land on lease for a period of 99 years to
respondent No.7 Jal Mahal Resorts Pvt. Ltd. was illegal and
void. The appellant Jal Mahal Resorts Pvt. Ltd. was
therefore, directed to restore the possession of the land to
the RTDC who in turn was directed to give back the land to
Jaipur Development Authority, Jaipur Municipal Corporation
and the State. As already stated in the introductory
paragraph, certain other directions like removal of
sedimentation and settling tanks from the Mansagar Lake
55
Page 56
basin was also issued by the High Court and cost also had
to be realised from the appellant.
43. The appellant lessee/Jal Mahal Resorts Pvt. Ltd. felt
seriously aggrieved and affected by the impugned judgment
and order of the High Court and therefore preferred this
appeal along with the other connected appeals which are
being heard and decided analogously.
44. In order to test the merits and demerits/strength
of the case of the contesting parties , we deem it appropriate
to take note of the historical background giving rise to this
matter whereby certain factual aspects and the background
may be traced out from 1962 when admittedly the two
sewerage drains of the walled city of Jaipur Nagtalai and
Brahmapuri were diverted to empty into the water body
which led to its degeneration, siltation and settled deposits
and contamination to such an extent that it could not
support the aquatic life nor support flora and fauna in the
surrounding areas. It is also an admitted position that the
condition of Mansagar Lake and the Jal Mahal also started
56
Page 57
substantially deteriorating over a period of time not only
because of natural process of degeneration but also
because of ill maintenance and monument reduced to such
a dilapidated state that it required massive restoration
work. It is also borne out from the historical background and
the sequence of events related by the contesting parties
that the deteriorating condition of the lake and the
monument compelled the State Government to find ways
and means to restore the monuments to their original
glory. We have noted from the averments of contesting
parties that over a period of 30 years attempts were made
by Government agencies and departments to restore
ecological and environment condition of the lake and its
adjoining area but none of the attempts yielded any
positive result because of paucity of resources to take up
and sustain their restoration. The Government of Rajasthan
therefore had taken a decision to adopt an incentivized
approach to restore the lake and monument and declare
the precinct area on a public/private partnership format. In
order to improve the condition of the lake the State of
57
Page 58
Rajasthan in consultation with the experts and after detailed
surveys and analysis adopted an approach of development
covering three components which are:
1. Restoration of Mansagar Lake;
2. Restoration of Jal Mahal and
3. Development of tourism/recreational components at the lake precincts.
While restoration of Mansagar Lake was approved as per
the averment of the MoEF confined to the development of
lake area, restoration of Jal Mahal which lie within the
precinct of the lake, development of lake and the adjoining
area to the lake fell within the domain of the Government
of Rajasthan which related to development of
tourism/recreational components at the lake precincts.
45. On a scrutiny of the extensive factual details and
the submissions advanced by the contesting parties , we
have noted that the entire dispute is essentially confined to
the Lease Deed which has been granted in favour of the
appellant for development of 100 acres land adjoining the
58
Page 59
lake area for a period of 99 years. The PIL petitioners
although have urged that the land for which lease deed had
been executed were wetland, it could not establish from any
material on record that except an area of 14.15 acres
equivalent to 22 bighas and 10 biswas and another area
comprising 8.65 acres equivalent to 13 bighas and 17
biswas are in fact the contentious area on the basis of which
PIL petition has been filed engulfing the entire area of the
lease deed. In this respect it cannot be overlooked that
the project which was visualized and given effect to, was
with a view to sustainable conservation and preservation
approach stipulated in consultation with the experts in
pursuance to which a global tender was floated and
implemented under extra supervision with all approvals in
place from the concerned authorities.
46. Learned counsel for the petitioner/appellant, Dr.
Abhishek Singhvi assailed the impugned judgment and order
of the High Court and urged that the High Court has
proceeded on a patently erroneous, illegal and factually
incorrect basis when it inter alia held as follows:
59
Page 60
a. That the public-trust doctrine has been breached
because land measuring 13 Bighas 7 Biswas
submerged area of lake has been leased to the
petitioner and resultantly lease deed dated
22.11.2005 is void in law.
b. That 14.15 acres equivalent to 22 Bighas and 10
Biswas of land submerged forming part of the
Lakebed and could not have been leased out.
c. The State Government has leased 25 percent of
the Lake basin itself to the petitioner/appellant for
preparing 100 acres of land and the lake level has
been reduced to carve out 100 acres of land for
the lease.
d. The Environment Clearance given by State Level
Environment Impact Assessment Authority (SEIAA)
to the petitioner on 29.04.2010 is void in law.
e. That the Project is in violation of Rule 4 of the
Wetland Rules of 2010 and the Ramsar
Convention. Thus, the lease deed is in
60
Page 61
contravention of the Wetland Rules and cannot be
given effect to.
f. That the sedimentation tanks are illegal as they
could not be built without clearance from the
Ministry of Environment and Forests.
g. That the No Objection given by the Rajasthan
Pollution Control Board to the petitioner’s project
is of no avail in the absence of clearance by MOEF
under the Environment Protection Act, 1986.
h. That the lease has been executed in violation of
Rajasthan Tourism Disposal of Land Rules, 1997
(RTDC Rules), Rajasthan Municipalities (Disposal of
Urban Land) Rules 1974, The Rajasthan
Municipality Act, 1959 and the Jaipur Development
Act, 1982 is liable to be cancelled.
i. That the State was bound to give effect to the
essential conditions of eligibility stated in the
tender document and was not entitled to waive
such a condition. Thus, action of respondent No.2
was not for bonafide reasons.
61
Page 62
47. Learned senior counsel for the appellant Dr.
Abhishek M. Singhvi at the outset submitted that the writ
petitions before the High Court by way of Public Interest
Litigation ought to have been held barred by delay, latches
as also on the ground that they were not bonafide and filed
with ulterior motive. It was explained that three purported
PIL came to be filed by the writ petitioners/respondents
herein in 2010 and 2011 after expiry of 5 years from the
date of execution of the lease deed and licence agreement
dated 22.11.2005. In this respect, it was submitted giving
out the sequence of events that the Detailed Project Report
(‘DPR’ for short) in regard to the Project was prepared way
back in 2001 which was the underlying basis for the Project.
The tender process commenced in 2003 and the fish shaped
leasehold area comprising 100 acres was part of the
Expression of Interest dated 25.04.2003 published in various
public media. Notice Inviting Tenders for the Project was
published in various public media on 30.07.2003. The pre-
qualification bids were opened on 15.07.2003, the technical
bids were opened on 21.10.2003 and the financial bids were
62
Page 63
opened on 03.12.2003. Thereafter, decision making process
was undertaken at several stages upto the level of the Chief
Minister in order to determine the award of the Project to the
respondent-lessee KGK Consortium which are indicated in
the order 09.02.2004, 27.02.2004, 30.09.2004 and
27.10.2005. Thereafter, finally on 22.11.2005, the Lease
and Licence Agreements were executed between the State
Government and the petitioner-appellant. It was submitted
that all the above steps were taken in public domain and in
fact one of the PIL-petitioner/respondent herein K.P. Sharma
was aware of the developments as far back as in February
2005 that the project was to come up. Yet he chose to sit by
and do nothing until 2011 and during these intervening 8
years, the State Government and the petitioner/appellant
substantially altered their positions by spending huge sums
of money in implementing the Project. It was therefore
submitted that the motive of respondent No.1/PIL petitioner
is questionable because he has sought to disrupt a Project
much after the public money came to be spent even though
he could have approached the High Court earlier.
63
Page 64
48. Learned counsel for the petitioner further submitted that one of the factors that the Court should look into before entertaining a PIL is to ensure whether the PIL has been filed promptly and in utmost good faith. It ought to further consider whether by allowing a grossly delayed PIL, the parties who have acted bonafide would be prejudiced and suffer. In the present case, the petitioner/appellant has spent gratuitously on the belief that it had the right to develop 100 acres of land leased and it spent Rs.10 crores on restoring the Jal Mahal Monument which is now fully restored and ready to be opened for the public. It has paid more than 22 crores on lease rent alone and has built a 1.75 KM long public promenade over its leased land, substantively and the petitioner during this period completed the whole phase -1 under the agreement. In support of this submission, the petitioner/appellant relied upon the ratio of the decision delivered in R.D. Shetty Vs. Airports Authority of India, 1979 (3) SCC 489, where the Court despite holding that the State had violated Article 14 of the Constitution permitted the contract to continue. The Court in its conclusions overlooked the rights and liabilities of the successful party on the one hand and the conduct including delay and motive of the PIL/petitioner on the other and finally upheld the right to continue contract under challenge as it was of the view that the Court may refuse relief to the
64
Page 65
party challenging the award of contract if the equities are in favour of the party holding the contract. In the instant case, it is not even the plea of the PIL/Petitioner that he himself has been deprived of his rights. Even in the case of State of M.P. Vs. Nandlal Jaiswal, 1986 (4) SCC 566, this Hon’ble Court took the view that the writ petition suffered from latches and thus considered it fit to dismiss it.
49. It was added that in fact the PIL/petitioner in the
High Court Mr. K.P. Sharma is guilty of suppression of facts
from the High Court as he had sent a complaint letter dated
12.06.2007 to the Supreme Court and the SC Registry was
directed to submit a report dealing with all the allegation
raised by PIL/petitioner. The SC Registry took the report on
record and closed the matter on 20.12.2007. The petitioner
K.P. Sharma thereafter did not move forward and suddenly
after 4 years in April 2011, filed a writ petition by way of PIL
in the High Court without even disclosing that complaint had
been enquired by the Registry of the Supreme Court and the
matter was closed. However, the PIL/petitioner made a
further application to the Supreme Court in the year 2011
but the Additional Registrar of the Supreme Court vide letter
65
Page 66
dated 11.10.2011 informed the PIL/petitioner that pursuant
to GOR Report, the file had been closed and the file was
weeded out on 14.04.2011. Thus, the PIL/petitioner was
clearly aware of the factual report of the GOR to the effect
that the SC Registry had closed the matter based upon that
report, yet the PIL/petitioner K.P. Sharma failed to disclose
this vital fact to the High Court. Thus, the PIL/petitioner
deliberately tried to mislead the Court and has not come to
the Court with clean hands. It was therefore contended
that it cannot be overlooked that the complaint of the
PIL/petitioner to the SC Registry and its rejection thereafter
based upon a factual report submitted by GOR is a vital and
material fact that ought to have been disclosed to the High
Court specially since the allegations in the complaint and the
PIL substantially overlap.
50. It was next contended that the PIL by the
petitioner K.P. Sharma lacks the bonafide to prefer the
PIL/petition because his conduct is malicious and vindictive.
Elaborating on this, it was stated that PIL/petitioner K.P.
Sharma with Dr. Brij Gopal had approached the appellant in
66
Page 67
the year 2007 purporting to offer their services for monetary
reward. Since the appellant had already engaged a lead
panel of conversationist and environmentalist, the services
of the PIL/petitioner were not required. Thereafter, the PIL
was filed only as a way to vent his pique and frustration at
the SLP petitioner/appellant herein. It was submitted that
these vital background facts ought to have been disclosed to
the Court at the time of preferring the PIL and since these
facts were suppressed and not disclosed, it is apparent that
the PIL petition had not been filed bona fide and had been
preferred for own vexatious reasons.
51. It was further contended that the High Court vide
the impugned order has proceeded on a patently erroneous,
illegal and factually incorrect basis when it held that the
public trust has been breached because land admeasuring
13 Bighas 7 Biswas forming part of Lakebed which has been
leased to the petitioner/appellant vide lease deed dated
22.05.2005 is void in law. It was explained in this regard
that 13 Bighas 17 Biswas of land equivalent to 8.65 acres of
land from the very inception has been reflected and treated
67
Page 68
as part of the land that was proposed to be leased. This land
was described in the original Detailed Project Report which
was prepared much earlier in the year 2001 when this land
was formed part of the fish shaped land. It is highlighted
that during the first attempt to initiate the Project Jal Mahal
and preparation of the Detailed Project Report (‘DPR’ for
short), the petitioner/appellant was nowhere in the picture.
In this regard, it had been contended by the respondent PIL
petitioner that the area admeasuring 13 Bighas 17 Biswa
bearing Khasra No.67/316 (8.65 acres approx.) is part of the
lake area as per revenue record which is recorded as
“gairmumkin talab” and therefore could not have been
leased to the petitioner. Contesting this plea, it was
submitted by the petitioner/appellant that Khasra No.67/317
does not form part of the submerged area and is in fact a
part of landmass which is outside water. The survey reports
placed on record leave no doubt on this score. It was
submitted that the consistent and specific case of
respondent No.6/Project Development Corporation of
Rajasthan (‘PDCOR’ for short), this land does not constitute
68
Page 69
part of submerged land. However, revenue record reflects
this land as gairmumkintalab and the State has entrusted
the preparation of the Jal Mahal Tourism Project that includes
ecological restoration of Mansagar Lake Restoration of the Jal
Mahal Monument and the Lakeside Development on the land
leased to the petitioner. However, the petitioner/appellant
has also added that it has no desire or intention to construct
or in any manner commercially utilise this land and should
be open to the public. As a matter of fact, respondent
No.2/the State of Rajasthan had specifically informed the
High Court that no construction shall be allowed to be raised
on the said area and hence this can hardly be a ground for
quashing the award of the entire Project. It has been
submitted that this Court can uphold the award of the
Project despite the alleged illegality by keeping the area
open in green and the same cannot be a reason to entail a
consequence of cancellation of the entire Project resulting
into huge loss of Project to larger public interest.
Cancellation of the Lease and Licence Agreement in such
circumstance would be patently erroneous and in conflict
69
Page 70
with settled law. Learned counsel for the petitioner has
relied upon the ratio of Century Spinning and
Manufacturer Company Limited Vs. Nagar Municipal
Corporation, 1970 (1) SCC 582. Finally, on this point, it
was urged that the High Court at the most could have
severed reference to the said 13 Bighas 7 Biswa of land but
should have upheld the lease pertaining to the rest of the
land as the Lease Agreement expressly permits such
severance vide Clause 18.4 of the Lease Deed.
52. Learned Attorney General on behalf of State of
Rajasthan had contended that on spot inspection by Jaipur
Development Authority(‘JDA’ for short) showed that no lake
existed in 13 Bighas 17 Biswas of land and that this land was
a landmass. The reason for including this area in the lease
deed was to maintain the shape of the allotment. It was
further argued that Court may direct this area to be kept
open as no construction zone and may be kept open
excluding the area which has been consumed in public
promenade.
70
Page 71
53. The High Court however had held that 14.15 acres
of land submerged formed part of the Lakebed and could not
have been leased out. Assailing this view taken by the High
Court, it was contended that this Court would have to adopt
an objective test to determine which land is classified as
Lakebed and for this purpose reliance has been placed on
the ratio of the decision delivered in the matter of Noida
Memorial Complex Judgment, 2011 (1) SCC 74. It was
submitted that reference to the revenue record with respect
to 100 acres lease shows that even though land
admeasuring 14.15 acres is submerged in water, historically
and contemporaneously this land has been classified as
‘barren’ land and not as part of the Lakebed and also for that
reason is not a wetland. It was further elaborated that the
PDCOR, the body that prepared the Detailed Project Report
had carried out land surveys, prepared topographical
surveys, output surveys, water quality tests and received
secondary data from Survey of India etc. which has been
incorporated in the counter affidavit before this Court and
before the High Court explaining the reasons for
71
Page 72
submergence. PDCOR has stated in its affidavit that the said
14.15 acres of land was submerged due to huge silt deposits
that had caused the depth of the lake to reduce and as a
result the water had spilt out into adjacent land being the
concerned 14.15 acres of land. Thus, the said land was
never part of the Lakebed and for this reason, is not a
wetland. Factually, out of the 14.15 acres permitted to be
reclaimed by the petitioner under the lease deed dated
22.11.2005 the petitioner has only reclaimed approximately
11 acres out of which approximately 6-7 acres has been
consumed for creating a public promenade open to the
public.
54. In fact, the learned Attorney General on behalf of
the State had also argued that this land of 14.15 acres was
never part of the Lakebed as per revenue records. The
Attorney General also stated further that the approach of the
High Court is completely contradictory. While on the one
hand, in respect of the 13 Bighas 17 Biswas area, the
revenue records are relied upon, in respect of the area of
14.15 acres, the revenue records which clearly show that
72
Page 73
this area is not a part of lake, is disregarded. Based on the
revenue records referred and shown to this Court, the
inevitable and indisputable conclusion that appears is that
the entire 100 acres land leased to the petitioner is not a
part of the Lakebed except 13 Bighas 17 Biswas bearing
Khasra No.67/317 (8.65 acres). It would thus follow that this
land cannot form part of the Lakebed under any
circumstance.
55. Besides the above, it was urged that over the
years, huge amount of silt had been deposited onto the
Lakebed by the Nagtalai and Brahmpuri Nala as a result of
which the depth of the land has reduced which resulted in
spilling of the water from the lake into adjacent areas
including the land adjacent to it.
56. On the premise of the aforesaid facts, it was urged
that there is no violation of the public trust doctrine as public
trust doctrine cannot be applied to defeat public interest.The
Project as approved and when implemented would in fact
create an unprecedented Lake water front ambience and
would be the only large water body in Jaipur that had been
73
Page 74
subjected to massive destruction over the years. In fact, the
Project would inter alia create approximately 1.5 km long
walkway (promenade) along the lake which has been
constructed by the petitioner/appellant on the leased land
that is open for use by the public. Importantly, another 3.5
km promenade has been built by the JDA along the Lake. A
perennially filled Lake admeasuring 310 acres (approx.) with
a depth between 3 to 5 metres and a complete renovation
and restoration of Jal Mahal Monument with a pleasure
pavilion built in the mid 18th century, the restoration includes
artistic paintings depicting Rajasthani culture. The Project
includes access to the restored monument by the public on
paying a nominal charge of Rs.25/- per person essentially a
cost towards being carried by boat to the Monument, a
crafts village to promote handicrafts and other world famous
heritage products of Rajasthan, an amusement park for the
public, a restaurant positioned with adequate setback from
the Lake, for the public to enjoy clean surroundings, a
heritage resort, a convention and Exhibition center to serve
multipurpose functions. It was submitted that these highly
74
Page 75
pro public elements cannot be negated and destroyed by
erroneous contentions raised in the PIL. Indeed, the
aforesaid enormous improvement to the environment
involving air, water and land, is itself in high public interest
and this Hon’ble Court should countenance no dilution in
that.
57. It was next submitted that the conclusion in the
impugned order that the Lake has been artificially reduced
to get more land and lake water level and its spread had
been reduced is completely erroneous, unsustainable
because it is the petitioner and the State who have together
restored 310 acres (approx.) of the Lake that has resulted in
ensuring the Lake remains filled with water around the year
having the depth of around 3 to 5 meters, whereas earlier it
was nothing but a cesspool of filth, sewage and silt etc.
58. The factual context of this issue has been
summarized by the petitioner in order to demonstrate the
grave and patent error of the impugned order and it has
been stated as follows:
75
Page 76
i The level of Jaipur-Amer road is 100 m RL, and the
full tank level of the lake is 99 m RL.
ii The plinth level of the Jal Mahal Monument is
however only 98.12 RL i.e. almost 2 metres below
the Jaipur-Amer road level.
iii. It is obvious that a water level equal to the Jaipur-
Amer road level would not only create problem for
surrounding areas but would seriously damage
and impair the Jal Mahal Monument by entering it
and eroding its structure.
iv. Consequently, from the creation of the DPR in
2001 which was not known to the petitioner, the
Government has recognised that the water level of
the lake should not be kept above 98 m RL.
59. It is stated that DPR is not only a final document
but in its final form has been approved without objection or
protest by the Ministry of Environment and Forest (‘MOEF’
for short) under the National Lake Conservation Plan (NLCP)
Guidelines and in particular the clause dealing with
76
Page 77
maintenance of water level at 98 m RL which has been
considered and approved by the MOEF. In any event,
without prejudice to the foregoing, it was submitted that the
impugned order is patently erroneous in that it purports to
act as a MOEF, Pollution Control Board, State Environment
Regulatory Authority, Independent and International Experts
and Consultant all rolled into one. It is impermissible under
established judicial review parameter to admit the role of
second-guess expert body. It is equally impermissible for a
Court to substitute its review in respect of highly complex
factual technological and scientific issue. The Court cannot
sit either an expert or arbitrate or as an appellate body nor
can it allow a PIL petition to convert it into a super regulator.
To reinforce the submission, reliance was placed on the ratio
and observations made in the matter of Tata Cellular Vs.
Union of India, 1994 (6) SCC 680. It was submitted that
unfortunately the impugned order has committed precisely
the aforesaid errors repeatedly, inter alia in respect of size of
lake and water level of the lake.
77
Page 78
60. It was pointed out that prior to the
petitioner/appellant taking up the Project, the Lake was
virtually empty except with dirt, sewage and silt. The very
use of the word ‘reducing of the water level’ is highly
misleading and inappropriate. It is the petitioner alongwith
the State who has ensured the availability of clean water
around the year rather than reducing the level of the Lake.
It was still further added that since Mansagar Lake is a
manmade lake, the principle source of water during and
after the restoration work has been treated
sewage/effluence coupled with some replenishment during
monsoon. Consequently, in view of the release of post
treated sewerage water into the Lake, the regulation of the
water level at 98 m RL has always been an intrinsic part of
the Government’s regulation of the entire area.
61. It was submitted that it is axiomatic in law and in
fact that the award of a tender must necessarily be judged
by the terms of the tender, subject to permissible variations.
It is most significant to note that the RFP on the basis of
which everyone was invited to tender prescribes, specifies
78
Page 79
and stipulates the clear water level at 98 m RL. It is
common ground that neither the PIL petitioner nor any
bidder or anyone else has challenged the per se stipulation
of the water level at 98 m RL. Therefore, the allegation of
the PIL petitioner is absolutely baseless. Consequently, it
was contended that the respondents contention that the
petitioner/appellant is guilty of reducing Lake water level is
highly misleading and distorted submission which has been
accepted in the impugned order contrary to the factual
position.
62. It was further urged that the PIL petitioners’/
respondents’ herein penchant for false, distorted and
misleading submissions alleging reduction of the size of the
lake and the spread of the lake alleging that this was done
by keeping the water level at 98 m RL thereby giving
enhanced area of land to the petitioner/appellant herein and
correspondingly, diminishing the spread of the lake is
equally fraudulent and deliberately distorted for the
following reasons:
79
Page 80
i It is vital to note that the Detailed Project Report
(DPR) made in 2001 at least two years before even
the Expression of Interest was issued for the
present Project and the SLP petitioner
herein/appellant was nowhere in the picture
categorically gives the landmass area available at
each of the three different levels of 100 m RL, 99
m RL and 98 m RL of the lake and then goes on to
specifically declare that the best and the only
feasible solution to prevent damage to the Jal
Mahal Monument is to keep the water level at 98
m RL, neither higher nor lower vide DPR.
Consequently, the SLP petitioner herein/appellant
had nothing whatsoever to do with a decision to
maintain the water level at 98 m RL. It is
therefore deliberately misleading for the PIL
petitioner / respondent herein to suggest that
because the water level is kept at 98 m RL, the
SLP petitioner has been given a greater land area.
Thus, it is submitted that it is patently false for the
80
Page 81
simple reason that irrespective of the water level,
the land actually given in the RFP is the necessary
controlling tender document is no more than 100
acres and even if 99 m RL which is full tank level
had been fixed as the lake level even then the
land available for the successful bidder would be
100 acres. This underscores the point that 98 m
RL level was not the guiding factor while granting
100 acres to the petitioner.
63. It was further contended that the High Court has
erroneously relied on a PWD document that states the area
of the lake has reduced to 0.79 sq. km after independence
whereas prior to independence according to the High Court it
was 1.154 sq. km. However, the High Court does not
appreciate and consider that the DPR was prepared in 2001
after carrying out extensive surveys and preparing
topographical maps, after doing all such research and based
upon all such material it was determined by the DPR that the
size of the lake was 130 hectares more than what it
purportedly was prior to independence. It was therefore
81
Page 82
submitted that the High Court’s finding on this aspect suffers
from lack of application of mind to the material on record
and it was submitted that if anything, the size of the lake
from independence has only increased. Consequently, it
was submitted that the two vital and unchangeable
parameters show the falsity of the PIL petitioner contention
viz.
(a) A decision fixed and taken more than two years
before the tender in 2001 to get the lake level at
98 m RL.
(b) A decision taken in the RFP to lease out no more
than 100 acres, once these two polar points are
fixed, assuming everything against the
petitioner/appellant herein or the State
Government that can be no prejudice or detriment
of any kind to public interest.
64. It was next contended that the High Court
conclusion on de-silting is patently erroneous and
unsustainable because de-silting was a sanctioned activity
82
Page 83
under NLCP and MOEF had sanctioned funds for the said
purpose. The DPR had provided for de-silting as a measure
to increase the depth of the lake so as to enhance the water
holding capacity thus de-silting had a scientific basis to it. In
fact, in the meeting dated 03.04.2006 which was held to
review the lake restoration under the Chairmanship of
Principal Secretary, Urban Development and Housing,
permission was granted to the petitioner/appellant to de-silt
the lake to achieve 2 meters depth at its own cost.
Therefore, the petitioner had valid permission from the State
Government to carry out de-silting and there was nothing
illegal in the manner rather than minutes of the meeting
show that it was a well considered decision of the Committee
and was in line with the DPR.
65. The petitioner/appellant submitted that the High
Court’s finding is patently erroneous and unsustainable as
except for the revenue entries showing 13 Bigha and 7
Biswa of land as gairmumkin talab no other parcel of land
that was leased to the petitioner was part of the Lakebed as
per the revenue entries. Only because silt was dumped on
83
Page 84
the land leased to the petitioner, cannot make land that was
not part of the Lakebed, as is evident from the revenue
record and is now suddenly being asserted as part of the
Lakebed. It is being stated that it is always advisable that
Lakeside development should be at higher level than the
water level.
66. On a consideration of the rival submissions urged
on behalf of the contesting parties, in the light of the
factual matrix and the materials which were produced before
the High Court, it clearly emerges that the PIL petitioner/
respondent NO.1 herein K.P. Sharma had contended that
the lease executed and granted to the appellant for
development of 100 acres land was illegal, arbitrary
disturbing the natural resource of lake which was fit to be
struck down as invalid as the 100 acres land was carved
out from the lake area and thus the breadth and height of
the lake was reduced.
67. However, on a scrutiny of materials on record
which included the revenue record of the land in question, it
is sufficiently clear that the man made Mansagar lake
84
Page 85
comprised of an area of only 3 hundred acres towards the
lake area. Counsel for the respondents/PIL petitioners,
however, at the outset and as the first and foremost point
sought to make good the submission that the lake area was
reduced by 100 acres which was leased out to the
appellant/lessee by reducing the lake area. But the counsel
in spite of his best efforts could not establish the same
except the fact that 8.65 acres and 14.15 acres were
submerged area of the lake and lakebed respectively which
was carved out as land area so as to make it a part of the
100 acre land area. In fact, even on perusal of the
impugned judgment and order of the High Court it could not
be established even remotely that the entire 100 acres land
which comprises the area of lease deed is a part of the lake
or lakebed in any manner. In fact, all the contentions which
had been raised before the High Court as also before this
Court in general terms urged that the lake area has been
reduced to 310 acres and 100 acres have been carved out of
400 acres of lake area which was reduced to 310 acres. But
in clear, specific or precise terms, it could not go beyond
85
Page 86
urging that 8.65 acres which was submerged and hence a
portion of the Lake area, could not have been made a part
of the leased area. In this context, it was further urged that
this area being a wet land, could not have been included in
the leased portion of the land for which the development
was permitted by executing a lease deed.
68. When this plea was scrutinised in the light of the
revenue record, it could be noted that this area has been
recorded in the revenue record as ‘gair mumkin talab’ . Based
on this entry, it was submitted by the PIL petitioner/
respondent herein that ‘gair mumkin talab’ area could not
have been allowed to be developed by raising construction as
that would be clearly contrary to the Wet Land Rules which
was enacted for the first time in the year 2010. In other words,
the contention of the PIL petitioner/ respondent No.1 herein is
that since 8.65 acres of land which forms part of 100 acres
leased area granted to the appellant is submerged under water
which area according to the PIL petitioner/ respondent would
also form part of the lake, the State Government could not
86
Page 87
have included this land in the leasehold area to be granted to
the petitioner/appellant.
69. The appellant/lessee on his part confronting this submission argued that this Court would have to adopt an objective test to determine which land claimed as Lake Bed and wet land is fit to be accepted and for this purpose placed reliance on the ratio of the decision delivered in the matter of Noida Memorial Complex (2011) SCC 744 paras 24 and 25 which held as follows:
“24. In support of the applicants’ case that there used to be a forest at the project site he relies upon the report of the CCF based on site inspection and the Google image and most heavily on the FSI Report based on satellite imagery and analysed by GSI application. A satellite image may not always reveal the complete story. Let us for a moment come down from the satellite to the earth and see what picture emerges from the government records and how things appear on the ground. In the revenue records, none of the khasras (plots) falling in the project area was ever shown as jungle or forest. According to the settlement year 1359 Fasli (1952 AD) all the khasras are recorded as agricultural land, banjar (uncultivable) or parti (uncultivated).
25. NOIDA was set up in 1976 and the lands of the project area were acquired under the Land Acquisition Act mostly between the years 1980 to 1983 (two or three plots were notified under Sections 4/6 of the Act in 1979 and one or two plots as late as in the year 1991). But the
87
Page 88
possession of a very large part of the lands under acquisition (that now form the project site) was taken over in the year 1983. From the details of the acquisition proceedings furnished in a tabular form (Annexure 9 to the counter-affidavit on behalf of Respondents 2 and 3) it would appear that though on most of the plots there were properties of one kind or the other, there was not a single tree on any of the plots under acquisition. The records of the land acquisition proceedings, thus, complement the revenue record of 1952 in which the lands were shown as agricultural and not as jungle or forest. There is no reason not to give due credence to these records since they pertain to a time when the impugned project was not even in anyone’s imagination and its proponents were nowhere on the scene.”
Placing reliance on the aforesaid categorical view taken by
this Court, it was submitted that a reference to the revenue
records with respect to the 100 acres lease shows that
even though the land admeasuring 8.65 acres might have
been submerged under water, historically and
contemporaneously, 14.15 acres has been classified as
‘barren land’ and not as part of the Lake Bed. It, therefore,
must follow as per the submission of the counsel for the
appellant placing reliance on the revenue records that the
14.15 acres forming part of 100 acres leased to the
88
Page 89
appellant is not a part of the Lake Bed and also for that
reason is not a Wet Land.
70. It was further urged that the Project
Development Corporation (PD COR) of the State of
Rajasthan, the body that prepared the Detailed Project
Report in the year 2001, when the petitioner/appellant was
not in the picture in any manner carried out land surveys,
prepared topographical surveys , output surveys, water
quality tests and received secondary data from Survey of
India etc. as in the counter affidavit before this Court and
before the High Court explained the reasons for emergence
of this area of 14.15 acres of land. It was further pointed out
that the PDCOR has stated in its affidavit that the said
14.15 acres land emerged due to huge silt deposits that
had caused the depth of the lake to reduce and as a result,
the water had spilt out into adjacent land being the
concerned 14.15 acres of land. Based on this project report
prepared at the instance of PDCOR, it was argued that the
said land was never part of the Lake Bed and is not for this
reason a Wet Land . It was further added that factually out
89
Page 90
of the 14.15 acres permitted to be reclaimed by the
appellant under the Lease Deed dated 22.11.2005, the
appellant has only claimed approximately 11 acres out of
which approximately 6-7 acres has been consumed by the
appellant for creating a public promenade open to the
public.
71. The appellant sought to add additional weight to
this argument by placing reliance on the submission of the
learned Attorney General on behalf of the State who had
argued that this land of 14.15 acres was never part of the
Lake Bed as per the revenue records. The counsel further
pointed out that the Attorney General had further
submitted that the approach of the High Court was
completely contradictory in this regard. While on the one
hand in respect of the 13 bighas 17 biswas area equivalent
to 8.65 acres, the revenue records had been relied upon, the
same was not taken care of and relied upon in respect of the
area of 14.15 acres although, the revenue records clearly
show that this area is not a part of the lake and yet it was
disregarded by the High Court.
90
Page 91
72. On the aforesaid aspect, it was further urged that
based on the revenue records referred and shown to this
Hon’ble Court , the inevitable and indisputable conclusion
that appears is that the entire 100 acres land leased to the
appellant is not a part of the Lake Bed including 13 bighas
17 biswas bearing Khasra No.67/317 corresponding to 8.65
acres. It was submitted that from this it ought to follow
that this land could not have been held to be forming a part
of the Lake Bed under any circumstance.
73. The PIL petitioner/respondent No.1 herein had
further argued that the project is illegal because no sanction
for this project had been received under the Wet Land
Rules 2010 and, therefore, the respondents have sought for
a declaration of the Lease Deed being void.
74. Challenging this part of the argument urged on
behalf of the PIL petitioner/respondents herein, it was
contended on behalf of the appellant that the language of
the Wet Land Rules 2010 when referred to in detail makes it
clear that these rules can only apply in a situation where
the Central WetLand Authority , a Government of India body
91
Page 92
established under the Wetland Rules 2010 sends its
recommendation to the Central Government for notifying a
certain area as a wetland. It was urged that in the present
case, it is undisputed that when the Lease Deed was
executed and environmental clearance (EC) from State Level
Environment Impact Assessment Authority (SEIAA for short)
was granted on 29.4.2010, the Wetland Rules 2010 were
not even enacted. Therefore, the question of Wetland
Rules 2010 applying to the project retrospectively would not
arise. Even otherwise under the Wetland Rules 2010, there
is a detailed procedure specified which has to be complied
with mandatorily before an area can be notified as a
wetland. It was submitted that in the present case even
after the Wetland Rules 2010 came into force, no such
procedure admittedly has been undertaken to identify
Mansagar Lake as a wetland when these PILs were filed. It
was further contended in this regard that such a project is
contrary to the specific intent of the framers which is
unequivocal viz even assuming that an area is
zoologically, scientifically, environmentally or
92
Page 93
technologically to be factually a wetland, it does not
become so legally unless and until the persona designata
under the delegated legislation so declares it to be.
Admittedly, that persona designata is only the specialized
authority appointed under the rules and has chosen not to
exercise its power for the Mansagar Lake.
75. It was still further contended on behalf of the appellant that the technique of applying a law by notification to a specific fact situation is an age old parliamentary technique and/or the technique applied by the framers of delegated legislation like the Central Government who framed the Wetland Rules. Even the Apex Court would not consider it legally appropriate to issue a mandamus to notify and bring into force legislation or a delegated legislation until and unless the persona designata under that regime chooses to do so. In support of this proposition of law, learned counsel for the appellant has placed reliance on the following case laws: (1982) 1 SCC 271 at page 308, 310 paras 51 and 59 A.K. Roy vs. Union of India when it recorded as follows:
“……the question which was put in the forefront by Dr. Ghatate, namely, that since the Central Government has failed to exercise its power within a reasonable time, we should issue a mandamus calling upon it to discharge its duty without any further delay. Our decision on this question should not be construed as putting a seal of
93
Page 94
approval on the delay caused by the Central Government in bringing the provisions of Section 3 of the 44th Amendment Act into force…………But we find ourselves unable to intervene in a matter of this nature by issuing a mandamus to the Central Government obligating it to bring the provisions of Section 3 into force. The Parliament having left to the unfettered judgment of the Central Government the question as regards the time for bringing the provisions of the 44th Amendment into force, it is not for the court to compel the government to do that which, according to the mandate of the Parliament, lies in its discretion to do when it considers it opportune to do it.”
Similarly reliance was placed on the judgment and order of
this Court reported in (2002) 5 SCC 44 at 49-50 para 7
delivered in the matter of Union of India vs. Shree
Gajanan Maharaj Sansthan when it concurred with the
view that no mandamus could be issued to the executive
directing it to commence the operation of the enactment
although non-issuance of such a direction should not be
construed as any approval by the Court of the failure on the
part of the Central Government for a long period to bring the
provisions of the enactment into force; leaving it to the
judgment of the Central Government to decide as to when
94
Page 95
the various provisions of the enactment should be brought
into force.
76. Relying on these decisions it was urged that
from the ratio of these decisions it follows that since
Mansagar Lake itself is not a Wetland, therefore, the
contention of the respondents that the entire 100 acres
land leased to the appellant is part of the Lake Bed and,
therefore, a wetland ought to be rejected outright and the
finding of the High Court on this aspect ought to be
reversed. However, Mr. Jaydeep Gupta, learned senior
counsel who was appointed to represent the State of
Rajasthan after the change of the Government in 2014 in
place of the Attorney General Shri G.E. Vahanwati who had
already concluded his arguments on behalf of the State of
Rajasthan, submitted that the incumbent Government of
Rajasthan cannot accept the interpretation given to the
Wetland Rules 2010 by the previous government. As
per the subsequent stand taken by the counsel for the
new government, the previous government ought to have
identified wetland in the State within one year of the
95
Page 96
Wetland Rule 2010 being enacted. According to the counsel
for the new incumbent government, since the previous
government did not undertake the activity of identifying
Mansagar Lake as a wetland, the 2010 rules have been
violated. Thus, it had been urged by Mr. Gupta that the
stand taken by the previous government before the High
Court as well as this Hon’ble Court is untenable.
77. The appellant, in turn, has submitted that the
change in stand by the incumbent government should not be
permitted by this Court. It was submitted that reference to
the pleading put forward by the State Government on the
issue of the wetland before the High Court and this Court has
been categoric and specific . It has been expressly pleaded
that the Wetland Rules 2010 do not apply to the project and
that the said rules are not retrospective so as to affect the
project. This stand has been specifically taken in the
counter affidavit filed by the State Government in the three
Special Leave Petitions preferred by Jal Mahal Resorts Pvt.
Ltd. It was, therefore, submitted that assuming without
admitting that the incumbent State Government can
96
Page 97
withdraw its three Special Leave Petitions, the appellant
strongly disputes this and it does not follow and should not
be allowed that the stand taken by the State Government in
the counter affidavit in the three SLPs filed by the appellant
and the three SLPs filed by the State Government can in any
manner be changed or altered. In addition, it was
submitted on this aspect that the stand of the State
Government in the High Court should not be allowed to be
changed before the Supreme Court merely due to change of
the Government after new elections were held and it has
been strenuously submitted in the pleadings before this
Court by the State Government earlier through the Attorney
General that the High Court had gravely erred in law in
holding that the Wetland Rules 2010 were applicable to
the Project. The attempt being made by the State
Government shifting its stand which was taken before the
High Court and also before this Court when the learned
Attorney General had appeared and concluded the
arguments, it is clearly a change in stand from the stand
taken by it from the High Court right up to this Court.
97
Page 98
78. It was submitted that the underlying basis for the incumbent State Government to change its stand has been justified by it based on its understanding of the Wetland Rules 2010. According to the incumbent government and its political philosophy Mansagar Lake ought to be identified as a wetland. According to the incumbent government the fact that the Mansagar lake was not identified as a wetland by the previous government itself was an illegality and was contrary to the Wetland Rules. 79. Contesting the aforesaid stand taken by the
respondent-State, the appellant strongly urged that such an
interpretation of the Wetland Rules had been taken by the
previous Government of Rajasthan as a matter of policy
which had decided not to notify Mansagar Lake as a wetland
keeping in mind the Master Plan of Jaipur since 1976. As per
the Master Plan, the Vijay Mahal Area approximately 200
acres (including the entire 100 acres leased to the
appellant) was to be urbanized and developed for tourism
purposes. Therefore, as per the contention of the appellant,
this area naturally could not have been identified as
wetland. In the alternative, it was submitted that even
otherwise the 100 acres leased was not part of the Lake
98
Page 99
Bed and, therefore, the question of identifying the leased
100 acres land as a wetland is out of the ambit and scope of
the question involved.
80. In regard to the plea pertaining to the Master
Plan of Jaipur, it was submitted that the Master Plan has
statutory force and since the Master Plan itself has
identified this area to be urbanized , the question of it
being declared as a wetland does not arise. In fact, the
Master Plan consistently from 1976 onwards has provided
that approximately more than 200 acres of land is available
for the development of tourism facilities on the southern
and western sides of the Mansagar Lake. In view of these
aspects, learned counsel for the appellant urged that the
Mansagar Lake is not a wetland under the Wetland Rules
2010 and 100 acres leased land was not a part of the Lake
Bed and, therefore, the leased land of 100 acres is not a
wetland under the Wetland Rules 2010. As already stated
hereinbefore, it was urged that the Wetland Rules 2010 are
not retrospective in nature since the Lease Deed was
executed in the year 2005 and the wetland rules framed
99
Page 100
thereunder and enacted only five years later in 2010 when
implementation of the Project had already started.
81. In so far as the plea taken by the PIL
petitioner/respondent herein regarding reduction of the
Mansagar Lake area in order to carve out 100 acres of land
is concerned, it was explained by relying upon the historical
background of the matter that Maharaja Man Singh of Amer
who ruled from the year 1589 to 1614, constructed the
Mansagar Dam much earlier than Jaipur was founded. The
Mansagar Lake was created by damming Darbhawati River
on the north side of the Khilangarh fortress. The purpose of
the lake was to create a water body that would cater to the
irrigation needs and ground water recharge of the area.
It was urged that the Mansagar Lake is a man-made water
body and its beauty, therefore, is not a natural one but the
creation of man. Elaborating on this part, it was submitted
that certain undisputed facts established that 100m RL is
the Amer Road level. At 99m RL is the full tank level and
this has been admitted by the PIL petitioner K.P. Sharma in
his writ petition before the High Court and 98.12m RL is the
100
Page 101
plinth level of Jal Mahal Monument as enumerated in the
Detailed Projects Report (DPR for short). It was submitted
that admittedly one of the primary objects of the Project was
to restore Jal Mahal Monument. Thus water level had to be
maintained at a level that ensured plinth/ground floor of the
monument and is not submerged and further weakened. It
was submitted that the Master Plan of Jaipur 1976
establishes that approximately 200 acres of land located in
Vijay Mahal (including the 100 acres land leased to the
appellant) was to be developed for tourism purposes. Thus,
obviously, the 100 acres land leased to the appellant pre-
existed the execution of the Lease Deed dated 22.11.2005
and was available much before the Project was undertaken.
82. It was further contended on behalf of the
appellant that the hydrological modeling undertaken by the
Project Development Corporation of Rajasthan (PDCOR) in
Detailed Project Report (DPR) scientifically determined a
sustainable water level. The DPR explored the following
water level scenarios finally chose a water level of 98m RL.
The water level scenarios examined scientifically reported
101
Page 102
that water could not be maintained at 100m RL because at
this level in the monsoons water can flood the neighbouring
areas that are densely populated since at this level water
would be at Amer Road level. Consequently, the Jal Mahal
Monument would be nearly wholly submerged. It was
added that technically supplying so much quantity of water
all the year around was not possible.
83. It was further contended that the water could not
be maintained at 99m RL because at this level lake spread
and volume is difficult to maintain through out the year this
being a technical matter. Consequently, the lower floor of
Jal Mahal Monument would be submerged having only
terrace and first floor for re-use. Thus the appellant
submitted that 98m RL being the next lowest water level
after 99m RL was considered ideal for maintaining water
level. It was argued that most important thing if water level
were to be fixed at 99m RL i.e. full tank level then also there
would have been more than 100 acres of land available to
lease, yet the appellant was granted only 100 acres.
102
Page 103
84. Learned counsel for the appellant further
elaborated on this by relying upon Detailed Project Report
(DPR) and urged that as a matter of fact the DPR found that
the lake at present is an approximately 130 hectares in its
full spread. However, “at first, a much smaller natural
shallow lagoon existed, on the edge of which, the Jal Mahal
structure was located. Thus, originally the spread of the
lake was much smaller than at present. The spread of the
lake has increased and the depth decreased in recent times
mainly due to the silt deposits as a result of erosion.”
85. It was contended that neither the respondents/PIL petitioners have challenged the correctness of the DPR nor its scientific basis. Thus it is not open to them to advance arguments that indirectly seek to question the DPR. It was submitted that the respondents are bound by the report of the DPR entirely and wholly. 86. The appellant further referred to the arguments
advanced by the learned Attorney General on behalf of the
State of Rajasthan and submitted that the approach of the
High Court was wrong as it proceeded on an erroneous
basis that the Lake Bed was manipulated to make the
103
Page 104
project viable while there was no such manipulation. The
Attorney General has further argued that the DPR was
correct and the decision to maintain water level at 98m RL
was a conscious, well informed and deliberated decision
taken to protect the integrity of the monument. The counsel
for the appellant, therefore, submitted that since the water
level was determined scientifically and much before the
appellant came into the picture rather was not even born in
regard to this dispute, the question of its tampering with
the lake so as to reduce the size of the lake does not arise
and, therefore, the finding of the High Court on this aspect
is contrary to the DPR and hence deserves to be set aside.
87. In regard to the question pertaining to general
conditions in Environment Impact Assessment 2006 (EIA), it
was submitted on behalf of the appellant that even
according to the respondents- Ministry of Environment and
Forests (MoEF) is the appropriate authority with jurisdiction
to decide on the environment impact of the project in the
present case. The MoEF being the author of EIA 2006 has
construed its own notification (EIA 2006) to mean that
104
Page 105
general conditions do not apply to Item 8 (a) and 8 (b)
projects. Adding further on this it was contended that it
ought to be clarified that the need to issue OM dated
24.5.2011 was felt because OM dated 28.4.2011 in broad
terms provided that category B projects that fell within 10
KM of notified critically polluted areas would be treated as
category A and general condition would be applicable to
such projects. MoEF in order to clarify OM dated 28.4.2011
issued OM dated 24.5.2011 that expressly provided that the
projects falling under Items 8 (a) and/or 8 (b) do not attract
general condition even if such projects fell within critically
polluted areas. It was urged on behalf of the appellant that
it has received environment clearance from SEIAA dated
29.4.2010. This clearance is in terms of EIA 2006 and is,
therefore, valid. It was added further that as the general
conditions do not apply to the present project, as made clear
by MoEF in its affidavit and also by OM dated 24.5.2011, the
appellant did not require clearance from MoEF. Therefore,
the impugned judgment of the High Court ought to be
reversed on this aspect as it failed to appreciate these
105
Page 106
crucial facts. It was still further submitted on this that even
otherwise on an interpretation of EIA 2006, it becomes
apparent that MoEF has consciously decided not to
stipulate general condition in column 5 against Item 8 (a
and 8 (b) because EIA 2006 has issued originally and till
date does not stipulate general condition against Item 8 (a)
and 8 (b) in the Schedule, while it does so with respect to a
number of other items in the Schedule. It was added that
MoEF vide notification dated 1.12.2009 had carried out wide
ranging amendments to the Schedule in EIA 2006 and in
doing so general condition had been stipulated/inserted for
the first time against certain items. However, while doing
so, the MoEF has not stipulated the general condition
against the Item 8 (a) or 8 (b). It is, therefore, evident that
MoEF consciously as a policy decision has chosen not to
stipulate general conditions against Item 8 (a) or 8 (b).
Further paragraphs 4 (iii) of EIA 2006 provides activities
included as category B in the Schedule which require prior
environment clearance from SEIAA except those that fulfil
general condition stipulated in the Schedule. It was,
106
Page 107
therefore, submitted that since general condition is not
applicable to Item 8 (a) and 8 (b) projects irrespective of the
location of such project, therefore, the contention of the PIL
petitioners/respondents and the finding of the High Court
that since the project is within 10 Km of the Nahargarh
Sanctuary ought to be declared as illegal without
substance which is liable to be rejected.
88. The learned Attorney General Mr. Vahanvati on behalf of the State of Rajasthan had also argued that the finding of the High Court on this aspect is entirely incorrect as the environment clearance from MoFF is not required for this project as the general conditions specified in EIA 2006 did not apply to this project. Therefore, neither general nor specific conditions apply to Item 8 to the Schedule and hence environment clearance given by SEIAA is legal and valid.
89. The PIL petitioner/respondents had also contended
that the Rajasthan Municipalities (Disposal of Urban Land)
Rules 1974 (for short ‘1974 rules’) have been violated since
Jaipur Municipal Corporation while allotting land to RTDC
has violated certain norms and that the premium was not
107
Page 108
charged from RTDC for the land allotted to it and secondly
without any General House Resolution allotment of land
was made to RTDC. On this aspect it was submitted on
behalf of the appellant that both the contentions are
misplaced for the reason that under 18 (2) and the proviso
to 1974 Rules, the State Government can exempt the
payment of cost of land being allotted by Jaipur Municipal
Corporation to any government department. In the present
case, the Government decision dated 9.2.2004 makes it
clear that RTDC shall not have to pay any cost of land to
the land owning agencies including Jaipur Municipal
Corporation as the whole intent of this allotment in favour
of RTDC was to only facilitate the project of the
Government. As a matter of fact, Jaipur Municipal
Corporation through its General House Meeting dated
28.4.2004 was attended by at least 58 of its members who
resolved to allot the said land to RTDC in order to implement
the project. Thus, it is more than apparent that the
Government had exempted charge of any kind from RTDC
for the transfer/allotment of land to which a furthermore
108
Page 109
RTDC through a transparent and well considered resolution
comprising of is members resolved to allot this land to
RTDC. Thus the contention of the respondent that the 1974
rules have been violated is wholly unsustainable and finding
of the High Court on this aspect therefore needs to be
reversed and set aside.
90. It was still further contended that the Jaipur
Development Authority Act 1982 was not violated in any
manner and the appellant submitted that rule 18 of the
Rajasthan Improvement Trust (Disposal of Urban Land)
Rules, 1974 enabled JDA to allot land without any adding
cost of the land if the State Government exempts any
department of the government from paying cost of the land.
In the present case, the Government of Rajasthan vide its
meeting dated 16.9.2003 had noted that the JDA had issued
orders for transfer of land to RTDC. The object of a gazette
notification under Section 54 (3) is to keep matters in the
public domain but not to affect 3rd party rights since the
land is merely being transferred from a subordinate state
instrumentality to the Sovereign State itself. Thus, there is
109
Page 110
no project cost in view of non-gazetting of the decision of
the Government under Section 54 (3). Reference to
official gazette under Section 54 (3) must be read as
directory and not mandatory and the provision has been
specifically complied with.
91. It was further submitted on behalf of the appellant
that admittedly development of tourism in Jaipur on the
southern and western side of Mansagar Lake has been an
avowed object of the Jaipur Master Plan 1976, 2011 and
2025. Thus the project is in alignment with the Master
Plan. Jaipur Master Plan is a statutory document under
Section 21 of the JDA Act 1982. Section 26 mandates that
once the Master Plan is in force and JDA must take action
for implementing the plan as may be necessary. Thus, it is
statutorily incumbent on the JDA to implement the Master
Plan inter alia which enables development of tourism in the
given area. Undisputedly approximately 43 acres in the
100 acres leased was vested in the JDA and transfer to it
for the purpose of developing the tourism project in
the area designated in the Master Plan referred to above.
110
Page 111
Therefore, the land allotted by JDA to RTDC was also for
implementation of JDAs Master Plan. Therefore, it cannot
be disputed that the present project is a tourism project.
Thus, there was ample authority with the JDA to allot land to
RTDC under the JDA Act 1982 particularly section 54 (1) for
implementing its master plan. Cumulatively, it was
submitted that the JDA under Section 54 (1) has the power
to allot land vested in it for the purposes of the JDA 1982
subject to rules by the Government of Rajasthan. It was
submitted that obviously allotment of land to implement the
Master Plan of the JDA Act 1982, Rule 18 gives Government
of Rajasthan power to exempt State Department from
paying cost of the land when land from the JDA is allotted.
Exemption by the Government of Rajasthan in favour of
RTDC acting on behalf of Department of Tourism as an
agent from paying cost of the land is traceable to power
vested under Rule 18 read with Government of Rajasthan
decision dated 9.2.2004. Hence for all these reasons, non-
gazetting under Section 54 (3) was not a requirement.
111
Page 112
92. Contesting the argument raised by the PIL
petitioner/respondent that the State Government has
changed the rules of the tender so as to favour the
petitioner company in awarding the contract is not borne
out by the record that has been produced before this Court
in the form of various collegiate, transparent meetings that
have been presided over by the highest functionaries in the
State Government, inter -alia including the Chief Secretary,
the Principal Secretary and various Head or statutory
authorities who participated in these meetings . On a
perusal of the pre-qualification evaluation report dated
6.10.2003 which was prepared by the Project Development
Corporation of Rajasthan (PDCOR), a joint venture between
the Rajasthan State Government and IL & FS, it is clear
beyond any doubt that the threshold qualification criteria
required to be satisfied by the appellant KDG Enterprises
( the lead Member of KGK Consortium) stood more than
adequately made out when KGK Enterprises satisfied the
technical requirement and the financial requirements
required under the request for proposal. It is pertinent to
112
Page 113
point out that KGK Enterprises satisfied the substantive
provision of the pre-qualification violation criteria (namely
the technical and financial capabilities). In other words, the
technical and financial bids were yet to be opened and the
criteria that was satisfied by KGK Enterprises was only
threshold preliminary criteria at the pre-qualification
evaluation stage. A further perusal of this report makes it
apparent that PDCOR has observed that the tender
submitted by KGK Consortium through KGK Enterprises, the
lead bidder was a partnership firm, therefore, the argument
of the respondent that there was concealment with respect
to material fact does not stand and is for this reason
unsustainable.
93. PDCOR as a part of its evaluation report and other correspondence recommended that apart from the other two bidders who had satisfied the pre-qualification evaluation criteria, even KGK Consortium should be permitted for being considered and the technical evaluation phase as KGK Consortium satisfied the substantive conditions at the pre-qualification evaluation stage. PDCOR in its recommendation further opined that condition of KGK enterprises at the subsequent stage would promote
113
Page 114
competition amongst the bidders and, therefore, be in public interest. The intent of the RFP according to the PDCOR was never to exclude any bona fide legal entity that may consider putting its bid subject to it satisfying the other threshold criteria as already stated hereinbefore.
94. It is pertinent to mention again that the above recommendations were transparent, bona fide and were put for approval before the Government of Rajasthan for considering the recommendations of PDCOR. The Government of Rajasthan after due deliberation permitted KGK Enterprises to be considered for technical evaluation.
95. Another important feature of the tender process was that after the financial bids were opened only KGK Consortium was found to be the highest bidder by 39%, the matter was considered by the Empowered Committee on Infrastructure Development (ECID for short) meeting held on 9.2.2004 headed by the Chief Secretary with other senior government functionaries attending . In the said ECID meeting on perusing the entire tender process decided to award the project to the highest bidder being the KGK Consortium. Thereafter, these recommendations of the ECID were put up for the approval of the then Chief Minister who unreservedly endorsed the decision of the ECID dated 9.2.2004.
114
Page 115
96. Thereafter, on 30.9.2004, the Government of
Rajasthan issued a letter of intent to KGK Enterprises (lead
Member of KGK Consortium) for award of the project. The
final decision in the decision making process that
culminated in the execution of the lease and license
agreement was taken by the Chief Minister on 27.10.2005
whereby it was approved that the execution of the lease and
license agreements be entered into by the State
Government with the highest bidder M/s. Jal Mahal Resorts
Pvt. Ltd. a Special Purpose Vehicle Company of KGK
Consortium.
97. It was, therefore, submitted that on a perusal of
this detailed decision making process undertaken by the
Government of Rajasthan during the regime of
successive Chief Minister after which the government
contested the PIL petitioner before the High Court as also
before this Court through the Attorney General, there is no
doubt that the decision taken to approve the project and
execution of Lease Deed was a bona fide decision for the
general and overall betterment of the project meeting the
115
Page 116
area around the Jal Mahal and, therefore, no fault can be
found in regard to the decision even if certain procedural
relaxations were granted for approving the project. In sum
and substance, it was submitted that in so far as the
relaxation granted in concerned, the action of the
State Government was bona fide approved by
the previous and subsequent government of Rajasthan
which was bona fide and cannot be called unfair or illegal in
any manner.
98. In support of the submission, the learned counsel
for the appellant has cited several authorities of this Court
inter alia being BSN Joshi & Sons vs. Nair Coal Services
Ltd. & Ors. (2006) 11 SCC 548 and the relevant portion at
571 para 66 (v) and (vii) states as follows:
“(v) when a decision is taken by the appropriate authority upon due consideration of the tender document submitted by all the tenderers on their own merits and if it is ultimately found that successful bidders had in fact substantially complied with the purport and object for which essential conditions were laid down, the same may not ordinarily be interfered with;
116
Page 117
(vii) where a decision has been taken purely on public interest, the court ordinarily should exercise judicial restraint.”
Similarly reliance was also placed in Poddar Steel Corporation vs. Ganesh Engineering Works & Ors. (1991) 3 SCC 273 wherein this Court held that as a matter of general proposition it cannot be held that an authority inviting tenders is bound to give effect to every term mentioned in the notice in meticulous detail, it is not entitled to waive even a technical irregularity of little or no significance. Thus, it was held that minor technical irregularity and deviation from non-essential or ancillary/subsidiary requirement can be waived and the Government would be justified in waiving technical compliance with a tender condition.
99. The thrust of the aforesaid case law cited is to
reinforce the submission that when there is substantial
compliance of the terms of tender , the government is
entitled to waive any non-essential term in the tender for
the bona fide reasons and in public interest. In any case,
since the project in terms of the RFP had to be executed
through a SPV and the appellant being as such SPV, then
the vehement insistence by the respondent that the lead
member must be a company is not a violation of a
117
Page 118
substantial condition of the tender. In conclusion therefore
it had to be held that there was no mala fide in the decision
making process and the finding given by the High Court is
perverse and cannot be sustained and deserves to be set
aside.
100. On perusal of the background and other materials
on record, it could be noticed that the genesis of restoration
and conservation of Mansagar Lake goes back to 1984
whereby the efforts of the State from 1984 onwards have
been directed towards restoring and developing the largest
water body in Jaipur (that was lying disused the sewage,
filth, stench and effluent) into an attractive public interest
destination with a pleasing environmental ambience for
attracting tourists from all over the world.
The figures and conclusions in the impugned order itself
indicate the enormous difficulty and repetitive failures of the
State Government to either implement the restoration itself
or to get any private entity to do so over a period of approx.
20 years from 1984 to year 2003. Indeed, the attempts
118
Page 119
immediately preceding the present tender from year 2000 to
2002 have also admittedly failed.
Had the figures found in the impugned order or the
conclusion of the impugned order that the Project proposal
constituted a squandering of State largesse had been
correct, applicants would have been falling over themselves
to bid for the Project not only in the present tender but also
in the preceding unsuccessful attempts. Even in the present
case, despite the attendance of as many as 20 major
participants (including corporate names like Oberoi, Taj,
Ansal, Neemrama to mention a few) who admittedly
attended the pre-bid meeting, no one except the SLP
petitioner/appellant and three other ultimately came
forward. Obviously, the proposal was ex-facie not an
attractive one for potential investors, and the inescapable
conclusion is that all attempts to restore the Lake and
develop the area as a tourism hub had failed when the SLP
Petitioner/appellant was nowhere in the picture.
119
Page 120
101. We have further taken note of the reasons for the
clear reluctance of potential investors which have been
stated as follows:
The pre-existing state of the entire area of approx. 310 acres of Lake and more than 100 acres of land seemed physically irreparable which has been demonstrated by the photographs submitted [V/X]. There was no water body; the so called Lake consisted of an empty large hollow filled with sewerage stench, filth and huge sedimentation; two major nallas of the city were emptying all their sewerage and effluents in to the lake; the monument was completely dilapidated, over growth of shrubbery, and not visited by any one for decades; the nearby land was barren, filled with mud and dirt and therefore not in use.
The impugned order further appears to have ignored
that the whole structure of the tender was conceptually
different and had been thus in all previous attempts failed as
(i) it sought huge investment by the successful bidder to
restore the entire area which, at conservative estimates,
would cost approx. Rs. 100 crores (in the year 2003), and
now with the gross delay occasioned by the PIL Petitioner,
involves an investment (approx.) Rs. 500 crores. (ii)
No commercial exploitation either of the monument or
of the lake was involved and indeed was not permitted. (iii)
120
Page 121
Approximately 10.5 out of 14 acres would be utilized for
a walk-way around the Lake involving no commercial return.
(iv) The successful bidder would pay the State
Government/RTDC Rs. 2.52 crores per year which would be
escalated by 10% every 3 years, which, if calculated in the
99th year of the lease would amount to Rs. 27 crores approx,
and if calculated in the 50th year of the lease would amount
to Rs. 12 crores approx. (v) The accommodation/resort
could only be constructed within a FAR of 0.1362.
Relevantly, the normal FAR permitted is 2 while the FAR
permitted for the SLP Petitioner’s Project is only 0.1362. (vi)
No structure in the entire project could exceed the height of
9 meters and also could not exceed more than a total of two
floors viz. ground and first. (vii) Almost 12 acres of land
would be devoted to a handicrafts village showcasing the
cultural heritage of Rajasthan where the commercial return
to the bidder would be only in the form of lease rent, and the
sales occurring due to footfalls would accrue to the sub-
lessee who sells the craft and not to the SLP Petitioner. (viii)
The project has along gestation period not only in terms
121
Page 122
of restoration and development costs but also construction
of infrastructure, and the footfalls would increase only over
time after the Project has fully established its credentials.
(ix) In a nutshell, therefore, huge investments-sure, certain
and un-avoidable were front ended; possible returns-unsure
and uncertain were back ended. (x)All the forgoing admitted
points have been completely ignored in the impugned order,
or not noticed or cursorily mentioned and not decided, and in
any event not given adequate probative weight. (xi)
Equally ignored has been the very raison-d-etre of the
Project actuated by the fundamental object by the State
Government to restore heritage site and to create a
sustainable and pleasing environmental ambience. The
lease rent model, increasing as time goes on had always
been the consistent approach of the State since 1999 when
restoration was first envisaged. It is inconceivable that this
model could be created to assist or benefit the bidder like
the SLP Petitioner who came in to the picture for the first
time only in year 2003.
122
Page 123
102. Learned Attorney General had submitted that it is
an axiomatic legal principle that revenue maximization
cannot and need not be the sole or even the predominant
object of a State initiative. Indeed, revenue maximization as
the sole object is frequently antithetical to public interest
projects involving long gestation periods, a history of disuse
and failure, reluctant bidders, certain and unavoidable front
ended investments and highly uncertain back ended gains.
As a matter of law, also as matter of business reality and
commercial efficacy, it is universally recognized that even
direct invitation to potential investors/bidders without any
bid or auction at all is a fully valid manner of creating
infrastructure where non-existed, especially in nascent areas
and new areas projects. In respect of this submission
reliance has been placed on (i) Natural Resources Allocation
(2012) 10 SCC 1 @87 pr. 119, 120-CLC 1/153-244 @ 206; (ii)
Sachidanand Pandey V. State ofWest Bengal (1987) 2 SCC
295 @ 314 p. 19, @ 264 pr. 35, @ 266 pr. 39, @ 266-67 pr.
40-41, 43; (ii) M.P. Oil Extraction vs. State of M.P. (1997) 7
SCC 592 @ 612-613 pr 45- CLC 1/271-285 @ 284; (iv) Kasturi
123
Page 124
Lal Lakshmi Reddy v. State of Jammu Kashmir (1980 4 SCC 1
@ 13 pr. 14 – CLC 1/286-300 @ 294].
103. In fact, we have noted that there was not one but
repeated attempts at tendering which had failed. While the
earlier attempts failed, the present tender open to the whole
world, shrunk from 20 parties to9 parties and then to only 4
parties at the time of submission of bids (whereby the SLP
petitioner succeeded on merits). If the project value
correctly involved 4 and 5 crore figures mentioned in the
impugned order, it is inconceivable and inexplicable as to
how and why neither the 20 nor the 9 nor the 3 ultimate
bidders apart from the SLP Petitioner offered a maximum
figure of Rs. 2.52 crores only. The bidding process was open
and transparent considering tourism development.
104. We have taken note of the factual submission that
the reserve figure of lease rental expected by the State had
been fixed at Rs. 1 crore in the RFP [Vol 3/551 @ CL 3.2].
This was not merely an adhoc magical figure plucked out
from the air but arrived at after repeated transparent
124
Page 125
evaluation by expert committees and proclaimed openly to
the whole world. There is not even an allegation of
surreptitious or ex-parte dealing at the stage of conceiving
and designing the tender or stipulating its multiple
parameters. This minimum rent had been determined with
the objective of providing a rate of return of 20-22% per
annum from the Project to the private sector developer.
Such a rate of return was considered a reasonable return for
a long term capital asset which at the end of the lease would
have no terminal value for the developer, as it would require
to be transferred back to RTDC who is acting on behalf of R2
[PDCOR-R6 WS in HC(B pr 6). Thus, it is evident that
sufficient economic diligence were used before issuing the
RFP and subsequently accepting KGK Consortium’s highest
financial bid. In conclusion, therefore, it had to be held that
there was no mala fide in the decision making process and
the finding given by the High Court, cannot be sustained and
hence deserves to be set aside.
105. On a careful analysis of the submissions of the
contesting parties in the light of the materials referred to
125
Page 126
before the High Court as also this Court, we further cannot
overlook the historical background and the sequence of
events which led to the culmination of the project for which a
lease deed was executed on 22.11.2005 and 5 to 6 years
thereafter the respondents herein filed three public interest
litigations which clearly fails the test of utmost good faith. It
needs to be recollected from the sequence of events and the
historical background related herein before that the Jal
Mahal Tourism Infrastructure Project was conceived and
approval was given by the Standing Committee on
Infrastructure Development (for short ‘SCID’) for the first
time in its third meeting held on 21.12.1999. Resolution had
been filed in which it was stated that at that point of time
Jaipur Municipal Corporation must own the project. Hence
bids were initially invited in the year 2000-01 without
identification of the land to be used and without studies with
regard to Environment Impact Assessment. The bid process
were therefore scrapped and JDA was made the sponsoring
department for the lake side development component in the
meeting of Board of Infrastructural Development and
126
Page 127
Investment Promotion (BIDI) held on 23.08.2002 and
3.9.2002. After approval, an expenditure sanction was
granted by the MoEF, for the Lake Restoration Component
but MoEF had clearly granted approval to the lake side
development component of Mansagar Lake. It is no doubt
urged on behalf of the respondent–PIL petitioner and taken
note of by the High Court that the National Lake
Conservation Plan did not contemplate any commercial
venture upon the lake to be restored under the plan. But it
cannot be overlooked that the State Government had full
authority to carve out a plan for development of lake and the
lake area considering the fact that way back in 1962 the lake
glory as a pristine water body lasted only until the former
rulers had their control over the city and unpleasant history
of lake began when the new administration of Jaipur
diverted walled city sewage in 1962 through two main
waste water drains namely Brahmapuri and Nagtalai. It is
borne out from the factual history of the lake that most
notorious aquatic weed water hyacinth entered into lake in
1975 and the water fall foul population started affecting the
127
Page 128
resident and migratory species. It is in this background that
the Government of Rajasthan submitted project for
restoration of Mansagar Lake to the Central Government.
Thereafter, Jal Mahal Tourism Infrastructure was conceived
and approved by the Standing Committee on Infrastructure
Development in its meeting held on 21.12.1999 and initially
Jaipur Municipal Corporation was to own the project. The
bids were invited in the year without identification of the
land to be used and without studies with regard to the
Environment Impact Assessment. Hence, the bid process
was scrapped and the Jaipur Development Authority was
made sponsoring department for the lake side development
component in the meeting of Board of Infrastructure
Development and Investment Promotion (for short ‘BIDI)
held on 23.8.2002 and 3.9.2002. Hence the Project
Development Corporation of Rajasthan (for short ‘PDCOR’)
got a detailed project report prepared which contemplated
the following components:
(1) Restoration of Mansagar Lake; (2) Restoration and re-use of Jal Mahal Monument;
128
Page 129
(3) Development of Tourism/Recreational components
at the lake precincts.
106. Thereafter, in the meeting of BIDI held on
9.08.2003, it was decided that nodal agency for the Jal
Mahal Tourism Project will be Tourism Department of
Government of Rajasthan instead of JDA. Thereafter, the
tourism department assigned the responsibility to the
Rajasthan Tourism Development Corporation (for short
‘RTDC’) vide order dated 6.9.2003. The last date for
submission of deed was 5.9.2003. The petitioner on the
other hand and also the Attorney General clarified that the
need to issue office memorandum dated 24.5.2011 was felt
because OM dated 28.4.2011 in broad terms provided that
category B projects that fell within 10 KM of notified
critically polluted areas would be treated as category A and
general condition would be applicable to such projects.
MoEF in order to clarify OM dated 28.4.2011 issued OM
dated 24.5.2011 that expressly provided that the projects
falling under Items 8 (a) and/or 8 (b) do not attract general
condition.
129
Page 130
107. On an analysis of the aforesaid aspects, it is clear
that the project that was conceived, deliberated and given
effect to emerged from the status of the land adjoining the
lake area which had a history behind it and in view of the
garbage, filth stench on the area, decision had been taken to
develop the two project site.
108. We have further taken note of the arguments
advanced by the Ld. Attorney General who had submitted
that the High Court has not taken into account the steps that
were taken in the project since 1998 onwards. The Ld.
Attorney General representing the State had relied on a
comprehensive list of dates beginning from 1984 onwards
discussed hereinbefore to show the step by step decision
taken before the project was awarded to the KGK
Consortium including the Jaipur Master Plan of 2011.
109. It may further be noted that the argument
advanced by the counsel for the respondent PIL Petitioner
that 100 acres land lease to the petitioner was part of the
lakebed, does not get supported from the revenue entries
placed on record or any other material which makes it clear
130
Page 131
and establishes that only 13 bighas 17 biswas is classified as
‘gairmumkin talab’ (lakebed) being khasra No. 67 /317
which would be approximately 8.65 acres. However, the
balance land that is 100 acres less 8.65 acres is in fact
recorded as ‘Banjar’ in the revenue record and not lakebed.
We find sufficient substance in the plea that this Court in the
past have placed reliance on revenue entries to determine
the nature of land from which it follows that based on the
revenue entries, no other khasra of land forming part of 100
acres of land leased to the petitioner is lakebed. It may
further be noted that as per the petitioners/appellants 14.15
acres of land is ‘banjar’ and not lakebed whereas according
to the PIL petitioner it is a lakebed/wetland which is contrary
to the revenue record.
110. From the version and counter version of the
counsel for the parties, it is obvious that although the PIL
petitioners had challenged the 100 acre land as lakebed so
as to assail that the same could not have been a part of the
lease area, the fact remains that the entire emphasis is only
in regard to the land comprising 14.15 acres equivalent to
131
Page 132
22 bighas and 10 biswas and another chunk comprising 8.65
acres equivalent to 13 bighas and 17 biswas. The counsel for
the appellant-lessee submitted that if the revenue record for
13 bighas 17 biswas equivalent to 8.65 acres noted as
‘gairmumkin talab’ lakebed bearing khasra No. 67/317 is
relied upon by the Court, then further revenue entries
classifying 14.15 acres of land recorded as barren
land/banjar also should be accepted, adopting the view
taken in the matter of Okhla Bird Sanctuary case (Supra)
that revenue entries are fit to be relied upon in order to
determine the nature and character of the land.
111. However, we are of the view that in order to avoid
this controversy in regard to these two chunks of lands as to
whether the same form parts of the lakebed or not, it would
be just and appropriate to slash this part of the land from the
lease hold area as per clause 18.4 of the lease deed itself
implying that these two areas shall not form part of the lease
hold area so as to be given out on lease to the
petitioner/appellant. In view of this 13 bigas and 17 biswas
of land equivalent to 8.65 acres which has been classified as
132
Page 133
‘gairmumkin talab’/ bearing khasra no. 67/317 shall not be
treated as a part of the lease hold area and the same shall
be within the control and domain of the Government of
Rajasthan which will be free to reconvert this area into the
lake area.
112. In so far as 14.15 acres of land recorded as barren
land/banjar is concerned, we are pleased to hold that this
area shall be treated as a construction free zone and neither
party i.e. the State of Rajasthan nor the lessee/appellant
herein shall be permitted to raise any construction thereon.
We are informed that this area is being used as a public
promenade (walk way) for the use of the public which shall
be allowed to continue.
113. In so far as the balance area of land pertaining to
the lease deed is concerned, we are pleased to hold that the
respondents/PIL petitioners have not been able to lead any
iota of evidence or material to prove that this area was at all
or at any point of time lakebed or wetland. This fact is
further proved from the historical background of this
litigation as it is the case of the appellant/lessee/ the PIL
133
Page 134
petitioner which gets reinforced from the record and the
detailed project report of the PDCOR indicating that the
efforts were being made to develop this land way back from
1984 and in the year 1999 as already noted hereinbefore
reflected from the minutes of the third meeting held on
21.12.1999, the Standing Committee on Infrastructure
Development (SCID) agreed that the Jaipur Municipal
Corporation must own the project to develop this land and
the bids were invited in the year 2000-01 with regard to the
development of the land. However, the same was scrapped
and the JDA was made the sponsoring department for the
lake side development component in the meeting of the
board of infrastructure development and investment
promotion held on 23.8.2002 and 3.9.2002.
114. From the aforesaid history, it gets factually
established that this land in any view was available for
development atleast way back from 21.12.1999 and no
question was ever raised that this was not available for
infrastructural development. In fact, we have further noted
that in the three Master Plans of Jaipur, 200 acres of land
134
Page 135
were shown for infrastructural development for tourism
purpose and out of that 100 acres was made a part of the
lease deed after extensive research conducted by the
Project Development Corporation of Rajasthan which got
detailed project report prepared way back in 2001 when the
petitioner/appellant was not even in the picture so as to
develop the land. Even if the Ministry of Environment and
Forest of the Central Government did not accept the position
that it had given clearance for this project, the fact remains
that the land was lying within the domain of the State
Government due to which it had full administrative discretion
to take a decision in regard to development of the land and
it is not that it was done in a huff or hurry without
deliberation or study. In fact the Project Development
Corporation (PDCOR) got the detailed project report
prepared way back in 2001 and thereafter in 2003, steps for
inviting tender were taken by the PIL petitioners. If at all the
bonafide of the respondent/PIL petitioners were clear, they
ought to have assailed the invitation of tender which finally
got executed only in the year 2005.
135
Page 136
115. Thus, from the year 2001 when detailed project
report was prepared, decision to award tender was taken,
‘Expression of Interest’ invitation of tender and bid was
invited and accepted, the PIL petitioners never ever
challenged these activities on the part of the State which
was approved, accepted and continued by the successive
Governments which were ruling in the State of Rajasthan.
Thus, the submission of the counsel for the appellant that
the PIL lacks bonafide and good faith cannot be brushed
aside totally although the same has neither been a reason
with the High Court nor with us to reject the petition as we
have ignored the delay and also lack of bonafide on the part
of the PIL petitioners/respondents herein and have examined
the matter on merit taking note of every meticulous
argument and counter argument advanced by the contesting
parties.
116. From this, it is clear that although the Courts are
expected very often to enter into the technical and
administrative aspects of the matter, it has its own
limitations and in consonance with the theory and principle
136
Page 137
of separation of powers, reliance at least to some extent to
the decisions of the State Authorities specially if it based on
the opinion of the experts reflected from the project report
prepared by the technocrats, accepted by the entire
hierarchy of the State administration, acknowledged,
accepted and approved by one Government after the other,
will have to be given due credence and weightage. In spite
of this if the Court chooses to overrule the correctness of
such administrative decision and merits of the view of the
entire body including the administrative, technical and
financial experts by taking note of hair splitting submissions
at the instance of a PIL petitioner without any evidence in
support thereof, the PIL petitioners shall have to be put to
strict proof and cannot be allowed to function as an
extraordinary and extra judicial ombudsmen questioning the
entire exercise undertaken by an extensive body which
include administrators, technocrats and financial experts. In
our considered view, this might lead to a friction if not
collision among the three organs of the State and would
affect the principle of governance ingrained in the theory of
137
Page 138
separation of powers. In fact, this Court in the matter of M.P.
Oil Extraction v. State of M.P., (1997 7 SCC 592 at page 592)
has unequivocally observed that the power of judicial review
of the executive and legislative action must be kept within
the bounds of constitutional scheme so that there may not
be any occasion to entertain misgivings about the role of
judiciary in outstepping its limit by unwarranted judicial
activism being very often talked of in these days. The
democratic, set-up to which polity is so deeply committed
cannot function properly unless each of three organs
appreciate the need for mutual respect and supremacy in
their respective fields.
117. However, we hasten to add and do not wish to be
misunderstood so as to infer that howsoever gross or
abusive may be an administrative action or a decision which
is writ large on a particular activity at the instance of the
State or any other authority connected with it, the Court
should remain a passive, inactive and a silent spectator.
What is sought to be emphasized is that there has to be a
boundary line or the proverbial ‘laxman rekha’ while
138
Page 139
examining the correctness of an administrative decision
taken by the State or a Central Authority after due
deliberation and diligence which do not reflect arbitrariness
or illegality in its decision and execution. If such equilibrium
in the matter of governance gets disturbed, development is
bound to be slowed down and disturbed specially in an age
of economic liberalization wherein global players are also
involved as per policy decision.
118. In a matter of the instant nature, where the policy
decision was taken way back from 1976 followed by Master
Plans to develop a particular chunk of land by adopting the
mode of private/public partnership method and a global
tender was floated, obviously the private players were bound
to participate specially in an age when private partnership is
not an anathema. In that view of the matter when a
particular policy decision was taken to develop a particular
project supported by extensive research and study by the
experts in the field who prepared the project report relying
upon the three successive Master Plans of the city of Jaipur
and the global tender was floated for development of land
139
Page 140
for tourism adjoining the lake area, entertaining PIL petition
on the ground that the area in question is a wet land without
substantiating the same in any manner, i.e. neither from the
revenue record nor any other material, the perception of PIL
Petitioners without factual basis cannot be allowed to prevail
over the decision of the entire group of experts which was
finally accepted by the State Government through the
Project Development Report of a State Agency which got the
detailed project report (DPR) prepared and nothing could be
brought to the notice of the Court that the DPR was not fit to
be relied upon or that it was prepared in a clandestine
manner. In our considered view unless the Detailed Project
Report, Master Plan of Jaipur, Revenue Record indicating the
nature of land that the project was fraught with risk of
environmental degradation which could establish with facts
& figures that the decision is not in public interest,
interference by the Court adopting an over all view smelling
foul play at every level of administration is bound to make
the governance an impossibility. Therefore, the courts
although would be justified in questioning a particular
140
Page 141
decision if illegality or arbitrariness is writ large on a
particular venture, excessive probe or restraint on the
activity of a State is bound to derail execution of an
administrative decision even though the same might be in
pursuance of a policy decision supported by other cogent
materials like survey and search by the reliable Expert
Agency of a State after which the State Project or private
and public partnership project is sought to be given effect to.
119. At this juncture, we take note of two overriding
considerations which combined, narrow the scope of review.
The first is that of deference to the views of administrative
experts and the other we take assistance from the words of
Chief Justice Neely who expressed as follows:
“I have very few illusions about my own limitations as a judge and from those limitations I generalise to the inherent limitations of all appellate courts reviewing rare cases.”
The learned Chief Justice further observed as follows:
“I am not an accountant, electrical engineer, financier, banker, stock broker, or systems management analyst. It is the height of folly to expect judges intelligently to review a5000 page
141
Page 142
record addressing the intricacies of public utility operation.
It is not the function of a judge to act as a super board, or with the zeal of a pedantic schoolmaster substituting its judgment for that of the administrator. The result is a theory of review that limits the extent to which the discretion of the expert may be scrutinized by the non-expert judge. It was suggested that the alternative for the court is to desist itself from interference on technical matters, where all the advantages of expertise lie with the agencies. If the court were to review fully the decision of an expert body such as State Board of Medical Examiners, ‘it would find itself wandering amid the maze of therapeutics or boggling at the mysteries of the pharmacopoeia’.”
120. Bearing the aforesaid aspects in mind, we are
prone to infer that the disputed area of the lease deed borne
out from the revenue record is clearly confined to14.15
acres plus 8.65 acres and the balance area of the lease deed
could not have been interfered with so as to set aside the
entire project.
121. However, we have noted that the period of the
lease deed had been finally fixed as 99 years which in our
view could not have been done by the State Government as
that clearly converts the lease deed into a perpetual lease.
142
Page 143
In fact we have noted that when the tender was floated for
granting the lease deed, the maximum period for the lease
deed as per the Rule could not have been more than 30
years yet the tender was floated for a period of 60 years
which was later extended to 99 years. This in our view could
not have been done by the State Government as one can
infer even at a glance that the same being contrary to the
rules, could not have granted it for a period of 99 years.
122. We, therefore, set aside the period of lease which
has been granted in favour of the appellant for a period of 99
years and the same shall stand reduced to a period of 30
years only which could be the maximum period of the lease
for the land under the rules which should start ordinarily
from the date of its execution so as to expire on or before
the period of 30 years. But we are conscious of the fact that
much time has lapsed after execution of the lease deed in
2005 due to which only Phase-I of the project could start
after which it got stuck and the project is in a state of limbo
due to delay on account of the litigation started at the
143
Page 144
behest of the respondent/PIL petitioners who questioned the
validity of the lease deed executed and finally succeeded in
getting it set aside. We are, therefore, of the view that the
lease deed which could not be made effective in view of the
intervening litigation due to which the Project got delayed, it
is legally just and appropriate to direct that the period of 30
years of the lease shall now be counted from the date of this
judgment and order.
123. We are further of the view that on or after expiry
of 30 years to be counted from the date of this judgment and
order, if for any reason whatsoever the lease deed is not
renewed in favour of the lessee/appellant or the appellant
chooses not to seek its renewal, the appellant shall be
adequately compensated for the property and structure
which stands developed at the instance of the appellant
during the period when the lease subsisted in its favour.
Subsequently, however, as to what would be the adequate
period of lease to be granted in favour of the existing or a
new lessee obviously would be determined by the State
144
Page 145
Government at the relevant time but in so far as the instant
lease deed is concerned, the existing period of 99 years shall
stand decreased to 30 years to be counted from the date of
judgment and order of this Court.
124. Thus the lease deed although was executed for a
period of 99 years shall pursuant to this decision, run for a
period of 30 years which shall commence from the date of
this judgment and order and may be extended by the State
Government for such other period as may be considered
legally viable based on the rules and regulations at the
relevant period. We further add in the interest of justice,
that after expiry of 30 years of lease period and in case the
lease deed is not renewed in favour of the appellant, the
State Government shall compensate the appellants at the
market value of the project including compensation for the
loss of business and profit. It is clarified that in the event of
any dispute arising with respect to quantum of
compensation, it may be resolved by availing the remedy of
arbitration mechanism provided in the lease deed.
145
Page 146
125. We are informed that the first phase of the Project
has been completed since February, 2011. It is therefore
directed that the completion certificate and the lease
agreement for the first phase be issued expeditiously but not
later than a period of 30 days from the date of receipt of this
order. Accordingly, the State Government shall issue the
restoration completion certificate for Phase I to enable the
Project alongwith the Jal Mahal Monument as per the Lease
Deed, to open for entry and visit of the members of the
public. Upon issuance of the phase–I certificate, the project
developer/lessee/appellant shall be allowed to undertake the
construction as per the approved plan in terms of the lease
deed.
126. We further hold that the area of 8.65 acres
equivalent to 13 bighas and 17 biswas shall not form part of
the lease hold area as already stated hereinabove and the
same shall stand re-transferred to the Government of
Rajasthan which shall be recarved and added to the lake
area and the same shall be maintained by the competent
146
Page 147
authorities of the State. However, the area of 14.15 acres
equivalent to 22 bighas and 17 biswas although shall be
notionally treated as part of the lease deed, the said area
shall be treated as a construction free zone which will be
allowed to be used as a walkway/ the public promenade free
of any charge at the instance of the lessor and the lessee.
Remaining portion of the land forming part of the lease deed
shall remain intact to be used by the appellant as per the
terms and conditions of the lease deed already executed.
However by way of abundant caution, we clarify that
Mansagar Lake Restoration Project if undertaken by the
State or the Ministry of Environment, the same shall not get
affected by virtue of the lease deed in any manner.
127. It is further held that since the land which is a part
of the lease hold area barring 2 chunks viz. 8.65 acres
equivalent to 13 Bighas 17 Biswas of land and 14.15 acres of
land approximately 22 Bighas 10 Biswas, in all 35 bighas and
27 biswas equivalent to 22.80 acres, the Wetland Rules of
2010 shall not apply to the project since environment
clearance had already been issued under PIA 2006 prior to
147
Page 148
commencement of the project. In any view the lease hold
area barring the land equivalent to 35 bighas and 27 biswas
having not been held as wetland or lakebed as per the
revenue record as also the fact that it was available for
development way back from 1982 which gets established
from the various Master Plans of Jaipur and the historical
background referred to hereinbefore, no dispute relating to
application of the Wetland Rules 2010 shall be allowed to be
raised hereinafter with retrospective effect in regard to the
lease hold area of the land which has been granted for
development of the project and could not be proved to be
wetland barring 22.80 acres equivalent to 35 bighas and 17
biswas. It is further clear by now that the project comprising
the lease hold land is not in conflict with the development of
lake area or Jal Mahal monument so as to raise issues or
concern regarding the lake area or environment degradation
as restoration and maintenance of Jal Mahal cannot possibly
disturb the monument or lead to environmental degradation.
In any view, the dispute being confined to the lease hold
area for development of the project which we have now
148
Page 149
resolved, we direct that the appellant/lessee shall be entitled
to re-start the project forthwith subject to what we have
recorded hereinbefore.
128. The judgment and order of the High Court thus
stands quashed and set aside to the extent by which the
lease deed has been cancelled except an area of 13 bighas
17 biswas equivalent to 8.65 acres and the balance disputed
area claimed to be lake bed comprising 14.15 acres shall be
notionally treated as part of the lease deed but the same
shall remain a construction free zone where neither the
State Government of Rajasthan nor the appellant-lessee/Jal
Mahal Resorts Pvt. Ltd. shall have the right to raise any
construction on this area as the same shall remain
exclusively for the use of public promenade / walkway free of
charge.
129. In view of the analysis made hereinbefore, these
appeals stand partly allowed to the extent indicated
hereinabove but in the circumstance, the parties are
directed to bear their own costs.
149
Page 150
………………………………….J. (GYAN SUDHA MISRA)
………………………………….J. (PINAKI CHANDRA GHOSE)
New Delhi; April 25, 2014
150