KANTABAI VASANT AHIR Vs SLUM REHABILITATION AUTHORITY
Bench: HON'BLE MR. JUSTICE L. NAGESWARA RAO, HON'BLE MR. JUSTICE HEMANT GUPTA
Judgment by: HON'BLE MR. JUSTICE L. NAGESWARA RAO
Case number: C.A. No.-007784-007787 / 2019
Diary number: 21628 / 2017
Advocates: ANIRUDDHA DESHMUKH Vs
Non-Reportable
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
Civil Appeal Nos. 7784-7787 of 2019 (Arising out of S.L.P. (C) Nos.19206-19209 of 2017)
Kantabai Vasant Ahir & Ors. .... Appellant(s)
versus
Slum Rehabilitation Authority & Ors. …. Respondent (s)
J U D G M E N T
L. NAGESWARA RAO, J.
1. In exercise of the power under Section 3C of the
Maharashtra Slums Areas (Improvement, Clearance and Re-
development) Act, 1971 (hereinafter referred to as “the
Act”), Respondent No.1 declared 5168.50 sq. mts. in Survey
Nos. 27 and 28 (Part) at Ramwadi Wadgoan Sheri, Pune as
Slum Rehabilitation Area by an Order dated 24.05.2006.
The Slum Clearance Order under Section 3D of the Act was
passed in respect of the aforementioned land on
01.09.2009. The above orders were subject matter of
challenge before the Maharashtra Slum Areas (IC & R)
[1]
Tribunal, Mumbai in Appeal Nos.24 and 25 of 2014.
The Appeals were partly allowed by the Tribunal.
The aforementioned orders dated 24.05.2006 and
01.09.2009 were set aside only in respect of 1045.50 sq.
mts. out of 5168.50 sq. mts. The order of the Tribunal was
challenged by Respondent Nos. 1 and 2 in the High Court by
filing a Writ Petition. The owner of the land, Respondent
No.3 also filed a Writ Petition in the High Court questioning
the legality of the order of the Tribunal. The High Court
allowed both the Writ Petitions and set aside the order of
the Tribunal. The High Court further declared that the slum
rehabilitation area declaration and the slum clearance order
would apply to the entire area of 5168.50 sq. mts.
Dissatisfied with the judgment of the High Court, the
Appellants are before us.
2. Respondent No. 3 is the owner of the land in Survey
Nos.27, 28 and 29 admeasuring 12,381 sq. mts. at
Wadgaon Sheri, Pune. An area of 4123 sq. mts. in Survey
Nos. 27 and 28 was declared as a “Slum” under Section 4(1)
of the Slum Rehabilitation Act, 1971 on 10.11.1983.
Pursuant to the recommendation made by Afzalpurkar
[2]
Committee to establish an independent authority for
rehabilitation of slum dwellers, the Act was amended
incorporating Chapter I-A by Act 4 of 1996.
3. Respondent No.3 filed RCS No.365 of 2000 seeking
eviction of Appellant No.1’s husband. Initially, Respondent
No.3 averred in the suit that the Appellants were required to
be evicted after permission was granted by the competent
authority since the area occupied by Appellants was
declared as a slum area. Respondent No.3 filed an
Application for amendment of the plaint in which it was
stated that the permission of the competent authority to
initiate eviction proceedings against the Appellants was not
required as the area under occupation of the Appellants was
not a slum area. The Application for Amendment was
allowed by the Small Causes Court, Pune by an order dated
06.02.2006.
4. On 24.05.2006, Respondent No.1 passed an order
declaring 5168.50 sq. mts. in Survey Nos.27 and 28 (Part) at
Wadgaon Sheri (Ramwadi), Pune as a slum rehabilitation
area. It was mentioned in the said order that 4123 sq. mts.
[3]
falling within Survey Nos.27 and 28 (Part) was already
declared as a slum area on 10.11.1983. By adding 1045.50
sq. mts. of undeclared area with 4123 sq. mts. of declared
area, the area of the Scheme was shown as 5168.50 sq.
mts. Thereafter, an order was passed by Respondent No.2
under Section 3D read with Section 12(4) of the Act on
01.09.2009 declaring 5168.50 sq. mts. in Survey Nos. 27
and 28 (Part) as Slum Clearance Area. The Appellants filed
C.S.No.97 of 2013 before the City Civil Court, Pune, for
declaration that the property in dispute was not a slum area
and that Respondent No.1 lacked jurisdiction to declare the
area as a slum. Respondent No.1 appeared before the court
and produced the Orders dated 24.05.2006 and 01.09.2009
passed under Section 3C and 3D of the Act. Thereafter, the
Appellants filed Appeal Nos. 24 and 25 of 2014 questioning
the Orders dated 24.05.2006 and 01.09.2009. As stated
above, the Tribunal partially allowed the Appeals and set
aside the Orders dated 24.05.2006 and 01.09.2009 to the
extent of 1045.50 sq. mts. of land.
5. The Appellants were found by the Tribunal to be
occupants of tenements in the disputed area and therefore,
[4]
are persons aggrieved as contemplated under Section 3C(2)
of the Act. The Tribunal concluded that the Appellants were
not given sufficient opportunity as provided in Section 36 of
the Act before the order dated 24.05.2006 was passed. By
holding that 1045.50 sq. mts. was not a declared area, the
Tribunal set aside the Orders dated 24.05.2006 and
01.09.2009.
6. The High Court reversed the Order of the Tribunal after
a detailed consideration of the provisions of the Act and the
facts of the case. The High Court held that a declaration of
an area as a slum area under Section 4(1) of the Act is not
required before proceedings are initiated under Chapter I-A
of the Act. The High Court declared that the Slum
Rehabilitation Authority was discharging legislative
functions while exercising powers under Sections 3A to 3D
of the Act. The High Court was of the further opinion that
no pre-decisional hearing prior to the issuance of
declaration by the SRA under Section 3C of the Act is
necessary. Moreover, the Appellants were not entitled to
hearing as they were neither owners nor long term lessees.
The scope of Section 12 of the Act as construed by the
[5]
Appellants was not accepted by the High Court. The
interpretation of Section 36 by the Tribunal was not
accepted by the High Court. The Special Rules and
Regulations governing the Slum Rehabilitation Scheme in
the present case were relied upon to conclude that
encumbered area can also be declared as rehabilitation
area. The plea of mala fide made by the Appellants was
also rejected by the High Court.
7. Mr. Guru Krishna Kumar, learned Senior Counsel
appearing for the Appellants submitted that the Act applies
only to slum areas. He further contended that the Order
dated 24.05.2006 passed under Section 3C of the Act and
the Order dated 01.09.2009 passed under Section 3D of the
Act are unsustainable. He submitted that a notification
under Section 4 of the Act is a prerequisite for initiation of
steps under Chapter I-A. As there is no notification under
Section 4 in respect of 1045.50 sq. mts., the entire
proceedings under Section 3C and 3D are vitiated. He
argued that the High Court committed an error in relying
upon the judgments of the High Court of Judicature at
[6]
Bombay which pertained to Development Control
Regulations.
8. Mr. Shyam Divan, learned Senior Counsel for
Respondent Nos.1 and 2 defended the judgment of the High
Court. He argued that the judgment of the High Court is in
accord with the provisions of the Act. Chapter I-A, Sections
4, 12 and 36 have been correctly interpreted by the High
Court. He also relied upon the Special Rules and
Regulations for Slum Rehabilitation Scheme applicable to
Pune and Pimpri Chinchwad Municipal Corporation/ City
Area to submit that even encumbered lands can be part of
the Slum Rehabilitation Area. He further submitted that the
Tribunal committed an error in holding that Appellants were
entitled for a notice before the order under Section 3C was
passed. He contended that there is no necessity of a
notification of an area as a slum area under Section 4
before a declaration is made under Section 3C of the Act.
9. Mr. P.S. Patwalia, learned Senior Counsel appearing for
Respondent No.3 brought to our notice that all the slum
dwellers except the Appellants have shifted to transit
[7]
accommodation. The entire Scheme has been held up
by the Appellants who belong to three families. He also
stated that even the Appellants shall be entitled to get
ownership flats after the development is completed. He
further submitted that the judgment of the High Court is in
the interest of the other slum dwellers who were occupying
tenements in the Slum Rehabilitation Area.
10. It is necessary to refer to the relevant statutory
provisions for a better understanding of the dispute.
Section 2(ga) defines slum area as any area declared as
such by the competent authority under sub-section (1) of
Section 4. Slum Rehabilitation Area, Slum Rehabilitation
Authority and Slum Rehabilitation Scheme are defined in
Section 2 (h-b), (h-c) and (h-d). Section 4(1) which falls
under Chapter II deals with declaration of slum areas as
follows:
4. Declaration of slum areas
1[(1) Where the Competent Authority is
satisfied that–
1 Sub-section (1) was substituted by Mah.23 of 1973, s. 102, Sch.II.
[8]
(a) any area is or may be a source of
danger to the health, safety or convenience of
the public of that area or of its neighbourhood,
by reason of the area having inadequate or no
basic amenities, or being insanitary, squalid,
overcrowded or otherwise; or
(b) the buildings in any area, used or
intended to be used for human habitation are
–
(i) in any respect, unfit for human
habitation; or
(ii) by reasons of dilapidation,
overcrowding, faulty arrangement and design
of such buildings, narrowness or faulty
arrangement of streets, lack of ventilation,
light or sanitation facilities or any combination
of these factors, detrimental to the health,
safety or convenience of the public of that
area,
the Competent Authority may, by notification
in the Official Gazette , declare such area to be
a slum area. Such declaration shall also be
published in such other manner (as will give
due publicity to the declaration in the area) as
may be prescribed.]
[9]
2[Explanation.- For the purpose of clause (b),
the expression “buildings” shall not include,-
(a) cessed buildings in the island City of
Mumbai as defined in clause (7) of section 2 of
the Maharashtra Housing and Area
Development Act, 1976, or old buildings
belonging to the Corporation;
(b) buildings constructed with permission of
the relevant authority at any point of time;
(c) any building in an area taken up under
the Urban Renewal Scheme.]
11. The relevant portion of Section 12 which is as under :
“12. Clearance order
(1) As soon as may be after the Competent
Authority has declared any slum area to be a
clearance area, it shall make a clearance order in
relation to that area, ordering the demolition of
each of the buildings specified therein, and
requiring each such building to be vacated within
such time as may be specified in the [clearance
2 Explanation added by Mah.11 of 2012, s. 7 (w.e.f. 19-6-2012).
[10]
order], and shall submit the [clearance order] to
the Administrator for confirmation.”
12. Chapter I-A was inserted by Act 4 of 1996. Section
3A(1) provides for appointment of Slum Rehabilitation
Authority for such area or areas as may be specified in the
notification. Sub-section (3) of Section 3A which deals with
the powers, duties and functions of the Slum Rehabilitation
Authority is as under:
“ 3[(3) The powers, duties and functions of the Slum Rehabilitation Authority shall be –
(a) to survey and review existing position regarding slum areas;
(b) to formulate schemes for rehabilitation of slum areas;
(c) to get the Slum Rehabilitation Scheme implemented;
(d) to do all such other acts and things as may be
necessary for achieving the objects of
rehabilitation of slums.]”
13. The Slum Rehabilitation Authority shall prepare or
amend the general slum rehabilitation scheme for the areas
specified in Section 3A(1) for rehabilitation or relocation of 3 (1) The State Government, or the Slum Rehabilitation Authority concerned with the previous sanction of the State Government, shall, prepare a general Slum Rehabilitation Scheme for the areas specified under subsection (1) of section 3A, For Rehabilitation of slums and hutment colonies in such areas.
[11]
protected occupiers and other occupiers of the buildings in
such areas in exercise of power conferred by Section 3B.
The procedure to be followed for preparation of the Slum
Rehabilitation Scheme is dealt with in Section 3B. Section
3C empowers the Chief Executive Officer to declare any
area as Slum Rehabilitation Area after the publication of the
Slum Rehabilitation Scheme. Section 3C(2) enables an
aggrieved person to prefer an appeal against the Slum
Rehabilitation Order to the Special Tribunal. Section 3D of
the Act provides that on publication of the Slum
Rehabilitation Scheme under Sub-section (1) of Section 3B,
the provisions of the other Chapters of the Act shall apply to
any area declared as a Slum Rehabilitation Area subject to
the modifications mentioned therein. To the extent
necessary, it is relevant to note that Chapter II stands
omitted. Section 12 was substituted as follows insofar as it
applies to Chapter I-A
"(1) As soon as may be, after the Chief
Executive Officer has declared any slum area to be
a slum rehabilitation area, he shall make a
clearance order in relation to that area, ordering
[12]
the demolition of each of the buildings specified
therein, and requiring each such building to be
vacated within such time as may be specified in
the clearance order."
14. Section 36 of the Act is as follows:
36. Service of notice, etc.
(1) Every notice, order or direction issued
under this Act shall, save as otherwise expressly
provided in this Act, be served-
(a) by giving or tendering the notice,
order or direction [or] by sending it by registered
post to the person for whom it is intended; or
(b) if such person cannot be found, by
affixing the notice, order or direction on some
conspicuous part of his last known place of above
or business, or by giving or tendering the notice,
order or direction to some adult member or adult
servant of his family or by causing it to be affixed
on some conspicuous part of the building or land,
if any, to which it relates.
[13]
(2) Where the person on whom a notice, order or
direction is to be served is minor, service upon his
guardian or upon any adult member or adult
servant of his family shall be deemed to be the
service upon the minor.
(3) Every notice, order or direction, which by or
under this Act is to be served as a public notice
order or direction or as a notice, order or direction
which is not required to be served on any
individual therein specified shall, save as
otherwise expressly provided, be deemed to be
sufficiently served if a copy thereof is affixed in
such conspicuous part of the office of the
Competent Authority or in such other public place
during such period, or is published in such local
newspaper or in such other manner, as the
Competent Authority may direct.
15. Certain amendments were carried out to Chapter I-A
by Act 38 of 2018. As the Orders under Section 3C and 3D
were passed in 2006 and 2009 and the decisions of the
[14]
Tribunal and the High Court were prior to the amendment,
we proceed to adjudicate this matter by interpreting the
provisions of the Act as they stood prior to the amendment
made by Act 38 of 2018.
16. The main contention of the Appellants is that 1045.50
sq. mts. of land was not declared as a slum area under
Section 4 of the Act which is sine qua non for initiation for
proceedings under Chapter I-A of the Act. There is no
dispute that the declared area is only to an extent of 4123
sq. mts. The entire area of 5168.50 sq. mts. was declared as
a Slum Rehabilitation Area under Section 3C which falls in
Chapter I-A. As stated above, Section 3D provides that
Chapter II has no application to orders passed under
Chapter I-A. Section 4(1) of the Act is in Chapter II.
Therefore, it is not necessary that an area should be notified
under Section 4 as slum area before proceedings under
Chapter I-A are initiated. Hence, we do not agree with the
Appellants that a notification under Section 4 is a pre-
requisite for orders to be passed under Sections 3C and 3D
of the Act.
[15]
17. Another submission made on behalf of the Appellants
is that the Slum Clearance Order dated 01.09.2009 is
vitiated as it is contrary to Section 12 of the Act. The basis
for the said argument is that the clearance is made in
respect 5168.50 sq. mts. which includes 1045.50 sq. mts.
un-declared area. Section 12 as substituted by Section 3D
of the Act enables the Chief Executive Officer to make a
Clearance Order to a slum area after it has been declared to
be a Slum Rehabilitation Area. The submission of Mr.
Kumar, learned Senior Counsel for the Appellants is that the
words “slum area” have been defined in Section 2(ga) to
mean any area declared as such by the competent authority
under Section 4(1). In the absence of a declaration of a
slum area under Section 4(1), no action can be initiated
under Section 3D of the Act. Mr. Divan, learned Senior
Counsel appearing for Respondent Nos.1 and 2 submitted
that the phrase “any slum area” in Section 12 is used in
general parlance. He relied upon Section 2 of the Act which
starts with the following “in this Act unless the context
otherwise requires”. In the context of Chapter I-A of the
Act, the phrase “slum area” used in Section 12(1) cannot
[16]
have the same meaning as found in Section 2(ga). The
Slum Clearance Order is passed under Section 3D and
Section 12(1) after an area is declared as a Slum
Rehabilitation Area under Section 3C. Chapter I-A is a self-
contained code dealing with Slum Rehabilitation Schemes.
The words “any slum area” in Section 12 are used in generic
sense. Therefore, we do not accept the submission made
on behalf of the Appellants that “any slum area” in Section
12 is only that area which has been notified under Section
4(1) of the Act. Section 4 of the Act not being applicable to
proceedings under Chapter I-A is a relevant factor to hold
that the context warrants such interpretation.
18. The order dated 24.05.2006, passed under Section 3C
of the Act was held to be vitiated by the Tribunal due to
non-compliance of Section 36 of the Act. The manner of
service of every notice, order or direction issued under the
Act is provided under Section 36. A plain reading of
Section 3C of the Act discloses that the declaration of a
Slum Rehabilitation Area requires to be published in the
official gazette. The Slum Rehabilitation Order under Section
3C shall also be given wide publicity. An appeal to the
[17]
special Tribunal, against the Slum Rehabilitation Order, can
be availed by any aggrieved person. Pursuant to the
publication of the Slum Rehabilitation Scheme on
28.11.2005, a survey was conducted by the Slum
Rehabilitation Authority to prepare a list of eligible slum
dwellers. It has been stated in the counter affidavit filed by
Respondent Nos. 1 & 2 that the Appellants participated in
the said survey and showed willingness to be a part of the
scheme. A list of eligible slum dwellers was published on
18.04.2006 and names of the Appellants were found in the
list which was published by affixing the same at a
conspicuous place in the area on 12.05.2006. After the
order dated 24.05.2006 was passed, the Appellants
submitted objections on 26.05.2006, 21.06.2006,
20.07.2006 and 07.08.2006. Thereafter, the Appellants filed
appeal No.24 of 2014 under Section 3C (2) of the Act,
challenging the order dated 24.05.2006 which was partially
allowed.
19. There is no requirement of issuance of notice prior to
the declaration under Section 3C. The Tribunal committed
an error in relying upon Section 36 to hold that the
[18]
appellants were entitled to a notice before order dated
24.05.2006 was passed. Section 36 only deals with the
manner in which notice issued under the Act is to be served.
No complaint of violation of principles of natural justice can
be made by the Appellants as there is no violation of the
procedure prescribed in Section 3C. That apart, the remedy
resorted to by the Appellants under Section 3C(2) resulted
in their favor. There is no prejudice caused to the
Appellants. The complaint of the Appellants that they should
have been given an opportunity before the order dated
24.05.2006 was passed cannot be entertained.
20. Clause (d) of the Special Rules and Regulations for
Slum Rehabilitation Scheme under the jurisdiction of Slum
Rehabilitation Authority for Pune and Pimpri Chinchwad area
is as follows:
“D) Definition of slum and Rehabilitation
Area:
Where the CEO (SRA) is satisfied that any
area is or may be a source of danger to the health,
safety or convenience of the public of that area or
of its neighbourhood, by person of the area having
[19]
inadequate or no basic amenities or being
insanity, squalid, overcrowded or otherwise, or the
buildings in any area used or intended to be used
for human habitation area in any respect until for
human habitation by reasons of dilapidation,
overcrowding, faulty arrangement and design of
such buildings, narrowness or faulty arrangement
of streets, lack of ventilation, light or sanitation
facilities or any combination of these factors,
detrimental to the health, safety or convenience of
the pubic of that area is defined as Slum. This
shall form the basic parameter for declaration of
the rehabilitation area.
Further that any such area, encumbered or
unencumbered, that the CEO(SRA) may require for
implementation of SRS proposal, shall be declared
as rehabilitation area.
21. It is clear that even encumbered area shall be declared
as a rehabilitation area provided the Slum Rehabilitation
Authority requires the said area for implementation of the
[20]
Scheme. Admittedly, the disputed area of 1045.50 sq. mts.
is adjacent to the declared area and is required for effective
implementation of the Scheme. The contention of the
Appellant that the declaration of 1045.50 sq. mts. under
Section 3C of the Act is in colourable exercise of power is
not acceptable. In view of the aforementioned findings, it is
not necessary to deal with other contentions.
22. The Appeals are dismissed accordingly.
..…................................J. [L. NAGESWARA RAO]
..…….............................J. [HEMANT GUPTA]
New Delhi, October 18, 2019.
[21]