ORISSA INDUSTRIAL INFRA.DEV. CORPORATION Vs M/S MESCO KALINGA STEEL LTD. .
Bench: ARUN MISHRA,AMITAVA ROY
Case number: C.A. No.-002545-002545 / 2017
Diary number: 35345 / 2007
Advocates: RAJ KUMAR MEHTA Vs
LAKSHMI RAMAN SINGH
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REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 2545 OF 2017 [Arising out of SLP [C] No.23563/2007]
Orissa Industrial Infrastructure Development Corporation … Appellant
Vs.
M/s. MESCO Kalinga Steel Ltd. & Ors. … Respondents
With CA No. 2546 /2017 (@ SLP (C) No. 23759/2007 and CA No.2547/2017 (@ SLP (C) No.2683/2008).
J U D G M E N T
ARUN MISHRA, J.
1. Leave granted.
2. The appeals have been preferred by Orissa Industrial Infrastructure
Development Corporation (in short ‘IDCO’) and also by Jindal Stainless Ltd.
aggrieved by the impugned judgment and order dated 30.10.2007 passed by the
High Court of Orissa, thereby directing IDCO to lease out 825.68 acres of land and
to enter into a lease agreement with M/s. Mesco Kalinga Steel Ltd.
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3. The factual matrix discloses that Mesco Kalinga Steel Ltd. (in short
‘Mesco’) had applied to IDCO for allotment of 2500 acres of land on 30.6.1994
and IDCO in turn, requested the Government of Orissa to issue necessary orders to
process the allotment. On 28.10.1994 the State Government conveyed in principle
approval for allotment of 2500 acres of land on the terms and conditions laid down
in the policy decision of the State Government as revised on 25.1.1995 for
establishment of steel plant.
4. Initially the State Government had agreed for equity participation of Rs.25
crores towards the cost of land. This offer was withdrawn by the State Government
on 2.2.1995 and was communicated to Mesco. IDCO wrote a letter on 21.3.1995 to
Mesco to deposit the land cost in twenty half-yearly equal instalments and further
requested to deposit Rs.1.25 crores towards the first instalment and Rs. 13.08 lakhs
towards ground rent and cess. Mesco deposited Rs.1.25 crores with IDCO on
3.4.1995. On 13.6.1996 IDCO requested Mesco to take over possession of 1756.29
acres of land in the first phase and to submit the draft lease deed for execution.
Mesco took over possession of the land on 18.6.1996. However, lease deed was not
executed. Thereafter, on 13.10.1997, the State Government intimated the
proceedings of the meeting held on 26.9.1997 to IDCO and required it to execute
the lease deed in favour of Mesco and also to realize the instalments due.
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5. On 27.10.1997, IDCO requested Mesco to submit draft deed of lease
agreement for execution within 15 days, failing which steps will be taken for
cancellation of allotment and resumption of land. IDCO again requested on
26.11.1997 to submit the draft deed of agreement for execution. However Mesco
kept quiet and failed to get the lease deed executed. Thereafter, for more than 5 ½
years nothing happened. No steps were taken by Mesco to get the lease deed
executed. Thereafter, IDCO gave final notice to Mesco on 4.7.2003 to deposit the
balance defaulted amount of Rs.22.44 crores along with statutory dues and to
execute the lease deed by 19.7.2003 failing which it was intimated that the said
land shall be resumed at their cost and the amount paid shall be adjusted towards
compensation for use and occupation of the land; apart from that, Mesco shall also
be liable for damages. Ultimately on 25.7.2003 on failure to get the lease deed
executed, land was resumed and possession letter of 1756.29 acres of land was
cancelled by IDCO. The amount of Rs.1.25 crores deposited by Mesco was
forfeited and adjusted towards compensation for use and occupation of the land
and damages.
6. After resumption of the land, IDCO allotted 209.59 acres of land out of the
land in question to Visa Industries Ltd. on 7.11.2003 and also allotted 71.20 acres
out of the disputed land to Jindal Stainless Ltd. Possession of the land was handed
over to Visa Industries Ltd. on 30.8.2004 and to Jindal Stainless Ltd. on 28.2.2005.
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IDCO further allotted 533.52 acres of disputed land to Jindal Stainless Ltd. and
another 120 acres of land out of the disputed land to Visa Industries Ltd. and
handed over possession to Jindal and Visa on 11.11.2005 and 17.11.2005
respectively. The lease deed etc. have been executed between the aforesaid parties.
7. A representation was submitted by Mesco on 20.8.2003 questioning
resumption in which Mesco submitted its own terms and conditions for payment.
The said representation was rejected on 26.9.2003 by IDCO. The first round of
litigation in the form of W.P. (C) No.12857/2003 was filed by Mesco questioning
the cancellation and resumption of land. The High Court disposed of the said writ
petition on 15.1.2004. Pursuant thereto, representation dated 20.1.2004 submitted
to IDCO had been rejected on 25.2.2004. Thereafter, in the second round of
litigation, W.P. (C) No.2453/2005, during its pendency, Mesco came up with
another representation dated 22.8.2005 to IDCO which was rejected on 7.10.2005
on the ground that it was highly unsatisfactory, unconvincing and completely
unacceptable. Mesco amended the writ petition to question the rejection order
dated 7.10.2005. On 11.4.2007 and 12.4.2007, the High Court again asked IDCO
whether it was willing to lease out the remaining land to Mesco. As IDCO was
unable to do so, the High Court allowed the writ application to lease out 825.68
acres of land. Aggrieved thereby, the appellants are before us.
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8. The High Court has held that since IDCO has not complied with clause 18
contained in the policy decision dated 25.1.1995 in as much as 3 months’ notice
has not been given, it was not open to resume the possession otherwise than in due
course of law. Since Mesco had confined its prayer to the available land to the
aforesaid extent, the High Court had issued directions to lease out 825.68 acres of
land.
9. It was submitted by learned senior counsel on behalf of the appellants that
the High Court has erred in law in setting aside the order of resumption of land as
there was failure on the part of Mesco to get the lease deed executed despite
repeated reminders made by IDCO in the years 1996 and 1997 and thereafter for
several years there was lull, and ultimately after issuance of notice, resumption of
land was made which has been subsequently allotted to other industries and the
remaining land was required for their future expansion. The land for mining
purposes is also not available at present. The instalments were also not deposited.
In the absence of execution of lease deed, the relationship of lessor and lessee
never came into being, as such the 3 months’ notice for resumption of land was not
required. Three months’ notice is required to terminate a lease deed. The order of
resumption was passed and pursuant thereto, possession has rightly been taken as
Mesco was not vested with any right to retain possession having failed to pay the
instalments and execute the lease deed. The order passed by IDCO for forfeiture of
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the amount deposited to the tune of Rs.1.25 crores was fully justified in the facts
and circumstances of the case. No development had been made by Mesco on the
land in question. Thus, the impugned order may be set aside.
10. Learned senior counsel appearing on behalf of the respondent urged that the
order of the High Court is appropriate and no case for interference in the appeal is
made out. Setting up of the steel plant would be in the interest of the State and the
public at large. Due to certain legal proceedings etc, Mesco could not get the lease
deed executed. It was necessary to serve 3 months’ notice to resume the land which
has not been done. On a specific query being posed about the development over the
land, it was stated that the boundary wall had been constructed. However, no plant
etc. could be established before resumption of the land.
11. Before dilating upon the rival submissions, it is appropriate to take note of
certain facts. The Government of Orissa, Department of Steel & Mines had
conveyed its in principle approval for allotment of 2500 acres of land for
establishment of 2 million tons steel plant with ultimate capacity of 3 million tons
per annum. The offer for equity participation of Rs. 25 crores was withdrawn by
the State Government vide letter dated 5.1.1995 before direction for allotment was
issued and IDCO was advised to hand over 2500 acres of land on long term lease
basis on the terms and conditions stipulated in the revised terms and conditions
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issued by the Government on 25.1.1995. They were required to deposit Rs.1.25
crores towards the first instalment and Rs.13,08,842/- towards ground rent and cess
as reflected in the letter dated 21.3.1995. The amount of Rs.1.25 crores was
deposited on 3.5.1995. Vide communication dated 13.6.1996 of IDCO, possession
of 1756.29 acres of land was required to be taken and Mesco was further required
to submit a draft deed of agreement in duplicate. It appears that on 18.6.1996
advance possession of 1756 acres of land had been handed over to Mesco but the
draft deed of agreement for execution of lease deed was not submitted by it, hence
a letter was written on 27.10.1997 by IDCO to resume the land and to cancel
allotment. In communication dated 26.11.1997, IDCO wrote that it had sent draft
lease deed to Mesco on 20.1.1996 and required the latter to submit the draft of
lease agreement for execution immediately. Thus it is apparent that though the
possession had been taken by Mesco but, at the same time, there was inexplicable
neglect on its part to execute the lease deed. Due to the contumacious default on
the part of Mesco for several years, lease deed could not be executed. Ultimately
IDCO had served notice dated 4.7.2003 to Mesco regarding resumption of land
referring to its earlier communications dated 27.10.1997 and 26.11.1997 to execute
the lease deed or to face resumption of land. The amount of instalments had also
not been deposited except the initial amount of Rs.1.25 crores. Thus Mesco was
required by notice to deposit the balance defaulted amount of Rs.22,84,48,890/-
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and to execute the lease deed by 19.7.2003 failing which land shall be resumed and
the amount paid by Mesco shall be adjusted towards compensation for use and
occupation of the land and there shall be future liability of damages and costs
thereupon. As nothing was done by Mesco, vide communication dated 25.7.2003,
IDCO resumed the land and cancelled delivery of deed of possession dated
18.6.1996. The amount deposited was forfeited.
12. The memorandum of understanding (MOU) was reached between the
Government of Orissa and Mesco Group of Industries on 4.5.1994. According to
the same, Government of Orissa had undertaken to recommend leasehold rights for
mining at suitable mining locations. The MOU was required to be converted into
agreement in due course of time. As per the general terms and conditions framed
by the Government of Orissa on 25.1.1995 for allotment of land for steel plants,
the cost of land was Rs.1 lakh per acre. The amount was to be paid in instalments
as provided with a right to hold the demised property for 90 years. Condition
No.18 of the general terms and conditions to be inserted in lease deed provided that
the lessee had to remedy the breach within three months after notice. Clause 18 of
the general terms and conditions is extracted hereunder :
“18. If the dues of the Lessor hereby reserved or any part thereof shall at any time being arrears and unpaid for three months next after the date on which the same shall have become due, whether the same shall have been lawfully demanded or not, or if there is a breach or non-observance by
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the Lessee of any of the conditions and covenant herein contained and the lessee fails to remedy the breach within three months of the notice in writing given by the lessor or becomes insolvent or enters into an agreement with his creditors for composition of the said business. This agreement will be deemed to have been terminated and the Lessee may notwithstanding the waiver of any previous causes of action or rights or remedy of re enter and without prejudice to any such rights, or remedy of the lessor for recovery of dues under the lease, enter upon the demised property and repossess the same as if this demised property had not been leased out. In such a case the lessee shall pay to the Lessor such amount by way of damages or such other charges as may be determined by the Lessor. The amount of damages or other dues recoverable from the Lessee will be adjusted against the amount already paid by the Lessee. If after such adjustment there remains surplus, the same shall be returned to the lessee without any interest. If after such adjustment there shall remains some dues recoverable from the lessee and if lessee fails to pay the same, the lessor shall be free to take any legal action as it deems for realization.” (emphasis supplied)
Aforesaid condition No.18 never came into force and remained inoperative
in the facts of the instant case as lease deed itself had not been executed. Even
otherwise, more than three months’ time was given to Mesco to remedy the breach
inasmuch as notice for resumption was initially given in 1997 and for more than
5½ years till resumption in July, 2003, breach was not remedied. In spite of
receiving the advance possession, there was failure on the part of Mesco to
execute the lease deed though draft lease deed was sent to it in January, 1996 for
execution. The relationship of lessor and lessee never came into being, in the
absence of execution of lease deed. The execution of lease deed was necessary as
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the State Government had only accorded in principle approval and advised IDCO
to allot the land that could only be done by execution of lease deed. As a matter of
fact, IDCO ought not to have handed over advance possession of the land to Mesco
without execution of lease deed. However, for the reasons best known to IDCO,
advance possession was given. The allotment letter itself contemplated the
execution of the lease deed as a condition precedent. As provided in section 33 of
the Orissa Industrial Infrastructure Development Corporation Act, 1980 (for short
‘the Act’), the Corporation can dispose of the land subject to directions given by
the State Government in such a manner and subject to such terms and conditions as
may be necessary. The condition precedent was that of execution of lease deed, and
as it was so directed by State Government also, in our considered opinion, no
concluded contract came into being and the transaction became void due to failure
on the part of Mesco to execute a formal lease deed.
13. Section 33 of the Act is extracted hereunder:
“Section 33. Disposal of land by the Corporation. - (1) Subject to any directions given by the State Government the Corporation may dispose of –
(a) Any land acquired by the State Government and transferred to it, without undertaking or carrying out any development thereon; or
(b)Any such land after undertake or carrying out such development as it thinks fit,
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to such person in such manner and subject to such terms and conditions, as it considers expedient for securing the purposes of this Act.
(2) The powers of the Corporation with respect to the disposal of land under sub-S. (1) shall be so exercised as to secure, so far as practicable, that –
(a) where the Corporation proposes to dispose of by sale any such land which is surplus to its requirement, the Corporation shall offer the land in the first instance to the persons from whom it was acquired, if they desire to purchase it, subject to such requirements as to its development and use as the Corporation may think fit to impose.
(b)persons who are residing or carrying on business or other activities on any such land shall, if they desire to obtain accommodation on land belonging to the Corporation and are willing to comply with any requirements of the Corporation as to its development and use have an opportunity to obtain thereon accommodation suitable to their reasonable requirements on terms settled with due regard to the price at which any such land has been acquired from them.
(3) Nothing in this Act shall be construed as enabling the Corporation to dispose of land by way of gift, but subject as aforesaid; reference in this Act to the disposal of land shall be construed as reference to the disposal thereof in any manner whether by way of sale, mortgage, exchange, or lease or by the creation, of any easement, right or privilege or otherwise.”
It is apparent from section 33(1) and 33(3) that it was necessary to execute
the lease deed as the Corporation could dispose of the land only in the manner as
provided in law and otherwise also it was so stipulated in the Government order
itself. Thus, due to neglect of Mesco the transaction became void and it was not
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necessary to serve three months’ notice to remedy the breach. However, in the facts
of the case for several years the breach was not remedied after communication
dated 27.10.1997 till July, 2003.
14. In the instant case it is apparent that possession had been enjoyed by Mesco
without execution of the lease deed. The conduct of IDCO was also not diligent.
Notice was served in the year 1997 for resumption but thereafter up to July, 2003
nothing was done by either IDCO or Mesco. Not even a single communication has
been placed on record by Mesco containing its proposal to remedy breach and on a
specific query being made to the learned counsel appearing for Mesco, they were
unable to explain as to what transpired between 1997 and 2003 except a vague
submission was made that it was mired in certain litigations which fact has not
been even pleaded. Thus, no explanation, good, bad or otherwise has been placed
on record for inaction on the part of Mesco. The transaction became void, due to
Mesco’s own lapse and negligence, and it has forfeited the right to get the lease
deed executed. After taking possession, it could not have waited for so many years.
What was required to be performed by Mesco was not done. It also failed to make
any development of worth on the land. We find no force in the submission that they
have spent a sum of Rs.22 crores as they were unable to explain how they spent the
said amount, and only a bald statement was made that they have constructed a
boundary wall. It has not been established that a sum of Rs.22 crores had been
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spent by Mesco. Apart from that, having failed to execute the lease deed, they were
to invest at their own peril. In case they have invested some amount, on that basis
they cannot claim any legal or equitable right.
15. IDCO is a statutory authority and it can act only on the basis of written lease
deed. The execution of lease deed is necessary and it is in public interest to prevent
unauthorized leasing out of property on its behalf. Lease is required to be executed
in a prescribed format in the shape of formal document which is sine qua non. In
the absence thereof, it would not be permissible to hold that relationship of lessor
and lessee came into being. A situation arose under section 175(3) of the
Government of India Act, 1935 a formal document was required to be executed
which provision was pari materia to Article 299 of the Constitution, this Court
held in Bhikraj Jaipuria v. Union of India AIR 1962 SC 113 that for a contract
between Government and private individuals, formal document is necessary and
where it is required that a thing shall be done in the prescribed manner or form but
does not set out the consequences of non-compliance, the question whether the
provision was mandatory or directory has to be judged in the light of the intention
of the legislature as disclosed by the object. If the provisions of statute are
mandatory, the thing done not in the manner or form prescribed can have no effect
or validity. This Court also observed that it is in the interest of the public that the
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question whether a binding contract has been made between the State and a private
individual should not be left to dispute and litigation.
It is apparent that there is a manner of executing the lease deed with the
Corporation. Prescribed form of draft lease deed had been sent by IDCO to Mesco
but it failed to execute it. Thus, there was no contract which could have been
enforced and it became void due to inaction of Mesco itself.
16. Forfeiture of amount of Rs.1.25 crores was also appropriate. In State of West
Bengal v. M/s. B.K. Mondal and Sons AIR 1962 SC 779, this Court held that the
provision of section 175(3) is mandatory and non-compliance makes the contract
invalid and section 70 of the Contract Act prevents unjust enrichment. It applies as
much to individuals as to corporations and Government. Section 70 of the Contract
Act deals with the cases where a person does a thing not intending to act
gratuitously and others enjoyed it. In such a situation compensation can be claimed
under section 70 and this Court has held that section 175(3) of the Government of
India Act is not in conflict with the principles enunciated under section 70 of the
Contract Act. Thus, we find no force in the submission on the part of Mesco with
respect to the forfeiture of amount of Rs.1.25 crores. In addition, they would be
liable to pay as compensation for retaining possession so long. In New Marine
Coal Co. (Bengal) Private Ltd. v. The Union of India AIR 1964 SC 152 also, this
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Court has held that when a contract is found to be void due to the provisions of
section 175(3) of the Government of India Act it becomes unenforceable but in
case a party had performed its obligation, section 70 is attracted in order to recover
compensation.
17. In Laliteshwar Prasad Sahi v. Bateshwar Prasad and Ors. AIR 1968 SC 580
where mere agreement was entered into in contravention of Article 299 of the
Constitution and was not ratified by the Government, it was held not to be a
contract as it was void and unenforceable. Similar is the view taken in Karamshi
Jethabhai Somayya v. State of Bombay (now Maharashtra) AIR 1964 SC 1714. It
is true that the said provisions are not attracted in the instant case but statutory
corporation has also to act as per the mode prescribed by law.
18. There is no question of estoppel or ratification in such cases. In
Mulamchand v. State of Madhya Pradesh AIR 1968 SC 1218, this Court observed
thus :
“6. ….. The principle is that the provisions of Section 175(3) of the Government of India Act, 1935 or the corresponding provisions of Article 299(1) of the Constitution of India are mandatory in character and the contravention of these provisions nullifies the contracts and makes them void. There is no question of estoppel or ratification in such a case. The reason is that the provisions of Section 175(3) of the Government of India Act and the corresponding provisions of Article 299(1) of the Constitution have not been enacted for the sake of mere form but they have been enacted for
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safeguarding the Government against unauthorised contracts. The provisions are embodied in Section 175(3) of the Government of India Act and Article 299(1) of the Constitution on the ground of public policy — on the ground of protection of general public —and these formalities cannot be waived or dispensed with. If the plea of the respondent regarding estoppel or ratification is admitted, that would mean in effect the repeal of an important constitutional provision intended for the protection of the general public. That is why the plea of estoppel or ratification cannot be permitted in such a case. But if money is deposited and goods are supplied or if services are rendered in terms of the void contract, the provisions of Section 70 of the Indian Contract Act may be applicable. In other words if the conditions imposed by Section 70 of the Indian Contract Act are satisfied then the provisions of that section can be invoked by the aggrieved party to the void contract. The first condition is that a person should lawfully do something for another person or deliver something to him; the second condition is that in doing the said thing or delivering the said thing he must not intend to act gratuitously; and the third condition is that the other person for whom something is done or to whom something is delivered must enjoy the benefit thereof. If these conditions are satisfied, Section 70 imposes upon the latter person the liability to make compensation to the former in respect of, or to restore, the thing so done or delivered. The important point to notice is that in a case falling under Section 70 the person doing something for another or delivering something to another cannot sue for the specific performance of the contract, nor ask for damages for the breach of the contract, for the simple reason that there is no contract between him and the other person for whom he does something or to whom he delivers something. So where a claim for compensation is made by one person against another under Section 70 it is not on the basis of any subsisting contract between the parties but on a different kind of obligation. The juristic basis of the obligation in such a case is not founded upon any contract or tort but upon a third category of law, namely, quasi-contract or restitution. In Bibrosa v. Fairbairn, 1943 AC 32 Lord Wright has stated the legal position as follows:
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“... any civilised system of law is bound to provide remedies for cases of what has been called unjust enrichment or unjust benefit, that is, to prevent a man from retaining the money of, or some benefit derived from, another which it is against conscience that he should keep. Such remedies in English Law are generically different from remedies in contract or in tort, and are now recognised to fall within a third category of the common law which has been called quasi-contract or restitution”.
In the light of aforesaid decision, when we consider the overall conduct of
Mesco in the instant case, we are fully satisfied that the High Court has adventured
into an avoidable illegality while directing execution of lease deed. It is a settled
law that equity follows the rule of common law in respect of such contracts.
Renewal of lease is a privilege and if a tenant wishes to claim the privilege, he
must do so strictly within the time limited for the purpose. This Court has further
considered the question where there is no time limit, an application may be made
within a reasonable time. If delay is on the part of lessee for renewal arising out of
mere neglect on his part and which could have been avoided by reasonable
diligence, would not entitle him to claim renewal. Applying the same principle to
the instant case, it is apparent that the conduct of Mesco was unfair and
unpardonable. The conduct disentitled it from indulgence by Court in any manner.
We are constrained to observe that a number of times the High Court had
unnecessarily directed the matter to be reconsidered and on each and every
occasion there was rejection of the representation by the concerned authorities.
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Thus, no equitable consideration was available with Mesco to invoke the writ
jurisdiction for the reliefs sought. Relief granted is not permissible as per law.
19. Mesco had no enforceable right for grant of any relief by mere handing over
of possession. The question came up before this Court in Khela Banerjee & Anr. v.
City Montessori School & Ors. (2012) 7 SCC 261 when bid was cancelled and was
not accepted but the Manager of the respondent convinced the Governor to pass
individual order of possession and acceptance of the balance amount in ten
six-monthly instalments; thereafter instalments were not paid. This Court held that
no enforceable right accrued in favour of the respondent notwithstanding the
execution of the agreement dated 12.1.1996 and the offer made by the respondent
to make the payment of the balance price was rightly rejected. This Court has held
thus :
“29. The first question which merits consideration is whether the conclusion recorded by the High Court on the issue of enforceability of the agreement dated 12-1-1996 is correct and Respondent 1’s prayer for issue of a direction to LDA to accept the balance price was rightly rejected. It is an admitted position that in response to tender notice dated 20-12-1994, Respondent 1 gave bids for four plots including Plot No. 92-A/C and paid 25% of the price offered by it but did not pay the balance amount necessitating cancellation of the bid, about which intimation was given vide letter dated 14-6-1995. Respondent 1 did not challenge the cancellation of bids by availing appropriate legal remedy but its Manager succeeded in convincing the Governor of the State to pass an unusual order for handing over possession of the plots and acceptance of the balance amount in six-monthly instalments.
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The reasons which prompted the Governor to act in violation of the Rules of Business and ordain restoration of the plots in favour of Respondent 1 albeit without setting aside the decision of LDA to cancel the bids are not borne out from the records produced before this Court. Therefore, we hold that the order passed by the Governor and the consequential actions taken by the State Government and LDA including the execution of agreement dated 12-1-1996 did not create an enforceable right in favour of Respondent 1 and the High Court rightly declined to issue a mandamus to LDA to accept the offer made on its behalf for payment of the balance price.
30. It is significant to note that the agreement dated 12-1-1996 contained an unequivocal stipulation that if Respondent 1 fails to pay the instalments of balance price within the prescribed time-limit then the agreement would become void and LDA will be free to sell the plot to any other person. Admittedly, Respondent 1 did not pay the instalments of balance price. Therefore, the agreement stood automatically terminated and LDA became entitled to dispose of the plot by adopting an appropriate mechanism consistent with the doctrine of equality enshrined in Article 14 of the Constitution. It is rather intriguing as to why the functionaries of LDA remained silent for more than 13 years and did not repossess the plot in question. This was perhaps due to the pressure brought by the Manager of Respondent 1 from different quarters, administrative as well as political.
xxx xxx xxx 32. We have carefully gone through the provisions of the
2009 Act and find that they do not even remotely deal with the issue of allotment of land to the educational institutions. Therefore, the Division Bench of the High Court was not at all justified in ordering transfer of the plot to Respondent 1 and that too by ignoring its own finding that the said respondent was a ranked defaulter and the writ petition was filed after a time gap of 13 years without any tangible explanation.” (emphasis added by us)
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20. Mesco was required to do several acts in this case as per the general terms
and conditions subject to which the lease was to be granted. Nothing has been
performed including payment of instalments etc. and in such a situation no relief is
permissible to be given as held by this Court in Raj Kishore (Dead) by LRs. v.
Prem Singh & Ors. (2011) 1 SCC 657 in which this Court has referred to
Halsbury’s Laws of England thus :
“33. This Court also quoted with approval the following passage from Halsbury’s Laws of England, Vol. 14, IIIrd Edn., p. 622, Para 1151:
“1151. Conditions must as a general rule be strictly observed.—Where under a contract, conveyance, or will a beneficial right is to arise upon the performance by the beneficiary of some act in a stated manner, or at a stated time, the act must be performed accordingly in order to obtain the enjoyment of the right, and in the absence of fraud, accident or surprise, equity will not relieve against a breach of the terms.””
It is apparent that when several acts are to be done in a stated manner and in
stipulated time and none of them has been performed, as in the instant case, such
gross breach became irremediable and no equitable principle could have come to
the rescue of Mesco as it has utterly failed to fulfil its obligations.
21. It was submitted on behalf of Mesco that IDCO is bound by promissory
estoppel. We find the submission to be wholly unworthy of acceptance. It is not the
case of Mesco that there was any assurance given to it on the basis of which it has
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acted upon. The State Government had withdrawn its initial offer of equity
participation of Rs.25 crores well before the order of allotment was issued. It was
made clear in the order that the State Government had directed IDCO to allot 2500
acres of land subject to execution of lease deed. In such a situation there is no room
to entertain the plea of promissory estoppel and it is not the case that any of the
authorized persons had at any point of time, without execution of lease deed, asked
Mesco to do anything. Any such assurance even if it had been given, would be of
no consequence as held by this Court in Mumbai International Airport Private Ltd.
v. Golden Chariot Airport & Anr. (2010) 10 SCC 422. Therein a question arose that
the Airports Authority of India being a statutory body constituted under section 3
of the Airports Authority of India Act, 1944 was required to execute the contract in
a particular form as provided under the Act and the Regulations. As such it was
held that even if oral assurance of execution of licence is proved, such assurance
cannot bind the statutory body. In the facts of the instant case, the principle of
promissory estoppel is not attracted at all. IDCO is a statutory body and can act
only in the mode prescribed and Mesco was informed of the lease deed to be
executed in prescribed format. Thus the High Court could not have issued the
impugned direction.
22. In the writ petition, a prayer had been made for grant of relief of a
declaration that Mesco has acquired full title to hold the property in question for a
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period of 99 years from the date of possession and IDCO has lost its title to the
said land and has the remedy to recover the balance amount by filing a suit. The
prayer was wholly misconceived. In the instant case, on the basis of MOU or
allotment letter, no right has accrued to Mesco, and it having failed to perform its
mandatory part, the MOU/offer became void and unenforceable. IDCO was fully
justified in resuming the land.
23. The High Court has totally misdirected itself in directing to lease out the
balance land. The High Court has also ignored that certain intervening events have
taken place and there was total failure on the part of Mesco to carry out its
obligations. The High Court could not have issued the direction more so in the
changed situation and in view of the defaults committed by Mesco. As a matter of
fact, Mesco was never inclined to abide by the terms of the letter dated 4.7.2003.
When resumption was made on 25.7.2003, a representation was submitted on
20.8.2003 by Mesco. In that, an attempt was made to dictate its own terms in the
garb of prayer for payment. As a matter of fact, it is apparent from the conduct of
Mesco that it had no justification at any point of time not to execute the lease deed.
It was delaying the same for the reasons best known to it which was wholly
impermissible conduct, particularly after taking possession. The breach was not
remedied for several years much less for three months in which it was to be
remedied. Thus, High Court misadventured into holding the action of IDCO of
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resumption of land to be illegal. There was no equitable or legal consideration in
favour of the respondent herein and a writ is not issued to perpetuate an illegality.
Not only the conduct of Mesco was unfair, third party rights had also intervened.
Lawful method had been exercised for resumption of land and cancellation of letter
of handing over the possession.
24. Resultantly, the impugned order passed by the High Court is hereby set
aside. The appeals are allowed. The writ petition stands dismissed. Cost of Rs.5
lakhs is directed to be paid by Mesco to IDCO within a period of two months from
today.
………………………J. (Arun Mishra)
New Delhi; ……………………..J. February 14, 2017. (Amitava Roy)