SALVATION ARMY Vs A. SUBBIAN .
Bench: R.V. RAVEENDRAN,A.K. PATNAIK, , ,
Case number: C.A. No.-000848-000848 / 2011
Diary number: 5077 / 2008
Advocates: PRAMOD DAYAL Vs
R. V. KAMESHWARAN
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.848 OF 2011 [Arising out of SLP [C] No.4680/2008]
Salvation Army … Appellant
Vs.
A.Subbian & Ors. … Respondents
With
Civil Appeal No.849 of 2011 [Arising out of SLP [C] No.8560 of 2008]
Civil Appeal No.850 of 2011 [Arising out of SLP [C] No.7973 of 2008]
O R D E R
Leave granted. We will refer to the facts and rank of the parties with
reference to the first matter.
2. The appellant is an international charitable organization helping the
poor. It came forward to construct 44 houses for the tsunami victims of 26th
December 2004, and entered into a memorandum of understanding dated
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3.3.2006 with the Collector, Nagapattinam, in that behalf. Out of 44 houses
financed by the appellant, 15 houses were constructed by the local villagers
and the remaining 29 houses by a contractor under the supervision of the
support group constituted by the District Collector. All the houses were
constructed at Uzhavar Street, North Poigainallur, Nagapattinam District,
and were duly inspected and approved for occupation. Almost all the houses
have been occupied. The fifteen appellants in the two connected appeals are
the allottees of some of those houses who have been issued occupancy
certificates and residing therein.
3. A public interest litigation was filed by the first respondent alleging
that the houses constructed by the appellant were sub-standard, unsafe and
unfit for human habitation, posing a threat to the occupants. He therefore
sought a direction to the State of Tamil Nadu and District Collector to take
action against the appellant and a further direction to monitor the
construction by the appellant.
4. The High Court appointed a two-member Expert Committee to
inspect the quality of construction. The Committee submitted a report dated
4.1.2008 recommending demolition of all the houses constructed by the
appellant as not fit for occupation, opining that they were likely to collapse
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in the event of an earthquake or a tsunami. Acting on the said report, the
High Court passed the impugned order dated 10.1.2008 allowing the writ
petition and directed the appellant to demolish all the houses and remove the
debris at its cost. The High Court also directed the state government and the
District Collector to take possession of the land where the houses were
constructed and construct proper quality houses or allot other suitable houses
to each of the 44 families within two months. The said order is challenged in
these appeals by special leave by the appellant. The order is also challenged
by fifteen of the occupants of the houses, in the connected two appeals.
5. Learned counsel for the appellant submitted that it had only charity in
mind when it constructed the houses and had financed the construction in
terms of the Memorandum of Understanding; that the actual construction
was carried out under the supervision of a committee appointed by the
District Collector; and that if any of the occupants point out any defect in
construction or any defect which is likely to affect the safety of the houses, it
is willing to rectify the same at its own cost. It is submitted that the direction
for demolition was unwarranted.
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6. Most of the houses are occupied by allottees and none of the allottees
were impleaded as parties or heard in the matter. As the houses were already
under occupation of the allottees, any direction for demolition thereof or any
direction for shifting them to any other place would prejudicially affect them
and therefore, the occupants ought to have been heard in the matter. They
were not heard as they were not made parties to the writ petition. The
occupants (appellants in the two other appeals) have stated that they have no
grievance with the construction and do not want their houses to be
demolished. Secondly when the court received the Report dated 4.1.2008 of
the Expert Committee appointed by it to examine the condition of the
houses, it ought to have made it available to the appellant so that it could
have responded to it, before acting upon the said report. The High Court
allowed the writ petition immediately after the report was received without
giving an opportunity to the appellant to make its submissions on it. A
careful reading of the report shows that there is no danger of the houses
collapsing in the normal course and the opinion is that they are likely to
collapse only in the event of earthquake or tsunami. On the other hand, the
Shelter Advisory Group consisting of four experts while agreeing that the
construction is defective, has differed with the opinion of the Expert
Committee that the houses should be demolished. The Advisory Group has
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suggested that the houses could be retro-fitted with specialized interventions
and made safe as per the requirements. It has pointed out that retro-fitting
will be more advantageous as it can make the houses safe as per the
guidelines and requirements; and can be faster to implement, apart from
being cost effective. It is stated anything inferior or defective does not call
for demolition automatically, if other effective alternatives are available.
7. Under the guidelines issued by the state government, each house had
to be constructed at a cost of only Rs.50,000/-, though the appellant was in
fact ready to offer even more for the construction. The houses had to be
constructed with a sense of urgency, to provide accommodation. Some of the
constructions were carried out by the affected villagers themselves and some
through a contractor. In these circumstances, some defects are inevitable. In
the circumstances, the suggestion of the Shelter Advisory Group that the
houses should be repaired and retro-fitted to make them compliant with the
safety requirements and to remove the defects, appears to be more
reasonable and a better course than demolition. On a careful consideration,
we are of the view that the direction to the appellant to demolish the 44
houses constructed by it for the benefit of tsunami victims, was
inappropriate and unwarranted.
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8. We therefore allow these appeals, set aside the order of the High
Court and dispose of the first respondent’s PIL with the following
directions:
(i) The appellant is permitted to carry out repairs and retrofitting in the
44 houses at its own cost, within a period of six months, as agreed by it.
(ii) The District Collector shall have the 44 houses inspected after
repairs/retrofitting, by an expert team, to find out whether they are safe and
compliant with the guidelines/requirements.
(iii) If any of the houses is found to be unsafe or unfit for human
occupation, even after such repairs and retrofitting, the District Collector
may take such steps, including demolition, if necessary.
……………………………J. (R V Raveendran)
New Delhi; ………………………….J. January 21, 2011. (A K Patnaik)
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