SHREE RAM URBAN INFRASTRUCTURE LTD. Vs STATE OF MAHARASHTRA .
Bench: HON'BLE MR. JUSTICE ARUN MISHRA, HON'BLE MR. JUSTICE VINEET SARAN, HON'BLE MR. JUSTICE S. RAVINDRA BHAT
Judgment by: HON'BLE MR. JUSTICE ARUN MISHRA
Case number: C.A. No.-008265-008266 / 2019
Diary number: 13020 / 2016
Advocates: KARANJAWALA & CO. Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL/APPELLATE JURISDICTION
CIVIL APPEAL NOS 82658266 OF 2019 [Arising out of SLP [C] Nos.1070405 of 2016]
SHREE RAM URBAN INFRASTRUCTURE LTD. & ANR. … APPELLANTS
VERSUS
STATE OF MAHARASHTRA & ORS. … RESPONDENTS
WITH
CIVIL APPEAL NOS. 82678272 OF 2019 [@ S.L.P. [C] .….CC Nos.1352713528 OF 2016]
TRANSFER CASE [C] NO.271 OF 2017
AND
TRANSFER CASE [C] NO.6 OF 2018
J U D G M E N T
ARUN MISHRA, J.
1. Shree Ram Urban Infrastructure Ltd. has filed the appeals
challenging the judgment and order dated 22/25/27.1.2016 passed by
the Division Bench of the High Court of Bombay in W.P. [C] No.2223 of
2013 and First Appeal No.884/2015. Janhit Manch has also filed an
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appeal. It has also filed two Public Interest Litigations (PILs.) in the High
Court, which have been transferred to this Court and registered as T.C.
(C) No.271/2017 and T.C. [C] No. 6/2018, challenging the order dated
31.8.2016 (in T.C. (C) No.271/2017) passed by the Municipal
Corporation of Greater Mumbai (MCGM), (for short ‘the Corporation')
and order dated 10.11.2016 in (T.C. (C) No.6/2018) passed by the
Additional Municipal Commissioner and also order dated 30.1.2017
and 14.3.2017 passed by the Corporation.
2. The matter relates to the building at Plot No. 5B+6, admeasuring
28,409.50 sq.mt. Shree Ram Urban Infrastructure Ltd. applied for grant
of permission to construct and build on the said plots. The
commencement certificate was granted by Planning Authority on
24.2.2005, under the provisions of the Maharashtra Regional and Town
Planning Act, 1966 (for short, "the MRTP Act") read with Development
Control Regulations for Greater Bombay, 1991 (for short "DCR"). The
modification in the building plan was made on 8.2.2011 under which
the Corporation approved construction of a residential building for two
basements, ground, entrance level, eight parking levels, amenity levels,
service floor, and other areas plus 13th to 54th floors having a height of
294.84 meters.
3. After the issuance of commencement certificate dated 24.2.2005
amendment was made in the DCR by incorporating clause 24 in
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Regulation 33, w.e.f. 20.10.2008. The amendment provided that with
the previous approval of the Government, the development of multi
storeyed parking lots abutting the roads to be permitted. On parking
area being constructed and handed over to the Corporation, free of cost,
FSI, as specified therein, shall be allowed on the land belonging to the
private owners, which is not reserved for any public purpose. Shree
Ram Urban Infrastructure Ltd. (for short, ‘SRUIL') applied for the
construction of public parking lot (PPL). The plans were approved for
the construction of three basements, ground floor, and 15 upper floors.
The commencement certificate was accordingly endorsed up to the
plinth level of the PPL, including three basements.
4. SRUIL has completed the construction of the main residential
building of 56 floors. Though the Corporation had issued the
commencement certificate up to the 43rd floor, 13 upper floors up to 56
have been constructed by SRUIL. The PPL has been constructed
entirely. Though the commencement certificate granted by the
Corporation is up to the plinth level, including the basements, so far as
commencement certificate for the upper floors of the PPL is concerned,
SRUIL has relied upon deemed permission.
5. On 7.5.2011, SRUIL wrote a letter to the Municipal Corporation
for seeking commencement certificate for construction above the plinth
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level of the PPL under Regulation 6(4) of the DCR. In clause 24 of
regulation 33, there was no upper limit for seeking incentive FSI.
6. The Corporation issued a circular on 22.6.2011, which restricted
PPL to two basements, ground, and four upper floors. The premium was
also enhanced. A stopwork notice was issued on 16.7.2011 in respect
of the construction by the Corporation under section 354 of the
Mumbai Municipal Corporation Act, 1888 ("MMC Act"). The said notice
was withdrawn on 11.11.2011.
7. On 29.11.2011, the Corporation issued a notice under section 51
of the MRTP Act calling upon SRUIL to show cause as to why the
commencement certificate concerning PPL may not be revoked, this was
followed by a notice under section 354A of the MMC Act calling upon
SRUIL to stop the work of PPL beyond plinth level as there was no
commencement certificate issued above the plinth level. SRUIL filed a
representation. After that, they filed Civil Suit No.2942 of 2011 in City
Civil Court at Mumbai, wherein the challenge was confined to the stop
work notice dated 14.12.2011. The interim injunction was granted
restraining the Corporation from taking any action based on the said
notice. The order remained operative till the disposal of the said suit.
Under the deemed permission, upper floors above the plinth level of the
PPL have been constructed by SRUIL.
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8. On 16.5.2013, the city civil court decreed Civil Suit No.2942/2011
by holding that the stopwork notice dated 14.12.2011 was illegal. It
was found by the civil court that further commencement certificate to
construct the 15 floors above the plinth of the PPL shall be deemed to
have been granted in terms of Regulation 6(4) of DCR. Therefore, the
stopwork notice was declared illegal against which the first appeal was
filed. The same has been decided by the impugned judgment and order
passed by the High Court at Mumbai.
9. PIL No. 43 of 2012 was filed by Janhit Manch, challenging the
construction of PPL above the plinth level. There was also a challenge to
the construction of the residential building. It was decided on
13.5.2013 by the High Court. The directions were issued to Corporation
to decide as to PPL given findings recorded. Special leave petition was
filed in this Court by Janhit Manch, challenging the judgment and
order mentioned above.
10. In P.I.L. No.43 of 2012, a direction was issued to the Corporation
to pass an order on various aspects after hearing the parties. The
Municipal Commissioner has passed an order dated 12.9.2013, which
was impugned in the High Court by SRUIL and a prayer was made for
quashing and setting aside the order dated 12.9.2013 passed by the
Commissioner of the corporation. A prayer was also made for issuing
mandamus enjoining upon the Corporation to take over possession of
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the PPL consisting of basement, ground plus 15 upper floors and
forthwith endorse the said commencement certificate for residential
building up to the full height of 56 floors. Unless incentive FSI in
respect of the PPL is made available, 13 upper floors of the main
building would be illegal as the FSI of PPL was to be used for the upper
13 floors.
11. In the writ petition, which was filed by the Janhit Manch, PIL
No.43/2012, it was contended that permission granted to erect floor
Nos.44 to 56 of the residential building was dependent upon the
availability of the incentive FSI on account of PPL. SRUIL illegally
erected all floors above the 43rd floor. Secondly, the construction of PPL
consisting of basements plus ground plus 15 floors was illegal as there
was no commencement certificate issued to proceed with the
construction above the plinth level. Next, it was contended that the
refuge area in the residential building, which is free of FSI, is excessive,
and such excessive refuge area could not have been permitted, which
constitutes to the extent of 72% of the total habitable builtup area of
the residential building. SRUIL were not entitled to FSI on account of
the setback area of 705.45 sq.m. as they had already received
compensation for the said area. The question as to the height of the
habitable floors about the consumption of FSI was also raised. Besides,
it was contended that the passage at manor level and entrance,
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swimming pool, area over deck, and refuge area of the residential
building ought to have been computed in the FSI of the residential
building. The height of the service floor of the building is 8.40 meters;
the height above 4.5 meters could not have been granted free of FSI.
FSI relating to service floors, amenity floor, and FSI of duplex floors
ought to have been counted. Besides, FSI about service toilets,
structural columns, toilets at the duplex level, and the floor bed ought
to have been counted.
12. The High Court in PIL No. 43 of 2012 held that construction of
PPL could not be held as illegal, SRUIL cannot be deprived of claiming
incentive FSI for the residential building. Other aspects to be
considered by the Commissioner/Corporation at the time of issuance of
an occupation certificate. The FSI granted in respect of the refuge area
is excessive, so the Commissioner was directed to reexamine the issue
and rework the FSI accordingly and whether FSI could be claimed in
lieu of the setback area. The Commissioner was directed to reconsider
FSI granted at manor level, swimming pool, the area over deck and
refuge area at entrance level, FSI concerning structural columns along
with refuge area, etc. The decision of the Commissioner to permit the
height of service floors at 8.40 meters was upheld. SRUIL to be heard
before the Commissioner takes a final decision.
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13. After that, parties were heard by the Municipal Commissioner,
and an order was passed on 12.9.2013. The Commissioner has held
that PPL shall be as per the MCGM Circular dated 22.6.2011 and State
Government directives dated 19.3.2012 issued under section 37(1) of
the MRTP Act, the Municipal Commissioner observed:
“(i) As regards the Public Parking Lot (PPL), it shall be as per the MCGM Circular dated 22.06.2011 and as per State Govt. directives dated 19.03.2012 issued under section 37(1) of MRTP Act, which is in accordance with the law. Hence, MCGM will accept PPL comprising of 3 basements + Ground + 4 upper floors, which only will be eligible for grant of incentive FSI towards the construction of PPL, on payment of requisite premium as per policy.
(ii) Refuge areas shall be provided free of FSI only to the extent of 4% of the builtup area it serves. Refuge areas in excess of the aforesaid requirements shall be counted in FSI in accordance with clause 4.12.3 of National Building Code.
(iii) There is no provision in the DCR for the exclusion of the structural columns from FSI computations. Hence, the structural columns need to be counted in FSI.
(iv) As regards the set back area admeasuring 705.45 sq.mt., FSI advantage in lieu of handing over of the same cannot be granted at this stage, in absence of conclusive documentary evidence.
(v) The passages at manor level and entrances, swimming pool, area over deck, and refuge area at the entrance level, which were earlier permitted free of FSI, shall be counted in FSI in accordance with law.
(vi) The request of SRUIL to pay the security deposit under DCR 5(3) (xi) and to levy the premium as per section 22(m) of MRTP Act, 1966, is rejected.
(vii) Since there are many interlinked revised FSI computations as aforesaid, the Project Proponent (SRUIL) is directed to submit modified plans in accordance with the regulations.”
14. The High Court in the impugned judgment and order has quashed
and set aside the judgment and decree passed by the civil court on
16.5.2013, and the suit has been dismissed. In the writ petition, the
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order of the Commissioner dated 12.9.2013 as far as clauses (v), (vi)
and (vii) of the directions are concerned, has been confirmed. The
direction contained in clause (ii) has been set aside. The direction in
clause (iii) of the Commissioner's order dated 12.9.2013 has been set
aside. The Commissioner has been directed to consider, exclusion of
structural columns from the computation of FSI and the issue of refuge
area. Clause (iv) of the Commissioner's order has been set aside,
holding that there was no reason to disturb the grant of FSI of the set
back area admeasuring 705.45 sq.m. Clause (i) of the Commissioner's
order dated 12.9.2013 has become inoperative because of the findings
recorded by the High Court while deciding the first appeal. The
Corporation has been directed to hear the parties and to decide as to
the reasonable refuge area considering various factors in light of the
observations and the discussion made in the judgment and order. The
Commissioner was directed to pass the order within four months.
15. The High Court held that the construction of the PPL above the
plinth level and the construction of the floors above the 43rd floor of the
main building is illegal as the same has been constructed without
obtaining the commencement certificate(s). SRUIL may apply for
regularisation of the construction made of the PPL above the plinth and
the construction of the upper floors of the main building. A fresh
proposal for grant of commencement certificate and the development
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permission shall be submitted. In case no regularisation is made by the
Corporation, steps shall be taken for demolition after the expiry of the
period of 8 months. SRUIL to submit a modified plan to the
Commissioner of Corporation while applying for regularisation. After an
appropriate order is passed, SRUIL to apply for a grant of occupation
certificate in respect of the residential building up to the 43rd floor.
16. According to the direction issued by the High Court, the
Commissioner on 31.8.2016 concerning refuge area has passed the
following order:
“ORDER
“(1) The area provided on the external peripheral face of the flat, which are marked hatched on the accompanying plan, shall be allowed as refuge area. This order should be mentioned in all Sale Deeds and/or in Supplementary Sale Deeds to ensure that it is not sold as a habitable area. Further, the building would prominently display the access route to these refuge areas. These refuge areas will be kept open and accessible to all Occupants of the Building at all times.
(2) The refuge areas at the inside of the building at the entrance of flats shall not be considered as refuge areas.
(3) The four full floors shown as refuge will not be taken as refuge.
(4) The structural columns falling in the refuge areas stated in Point (1) above can be allowed free of FSI. Areas of remaining structural columns shall be counted in FSI.
(Ajoy Mehta) Date : 31 August, 2016 Municipal Commissioner”
17. The Corporation has also passed order dated 10.11.2016 in which
it has held that under section 51 of the MRTP Act, the Planning
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Authority can revoke or modify the permission provided that the
construction of PPL has not sufficiently progressed or completed. In
PPL, the total construction cost incurred is about Rs.165 crores, out of
which Rs.70.28 crores were incurred on the construction of PPL up to
plinth. The construction has proceeded substantially as on the date of
the notice under section 51. There was no stay to the interim order
dated 24.12.2011 of the city civil Court. A subsequent Circular and
Notification cannot be given retrospective effect, and the prevailing
regulations on the date of the approval have to be considered. The
decision in Kohinoor CTNL Infrastructure Co, Pvt. Ltd. & Anr. v. The
MCGM & Ors. reported in (2013) 3 BCR 410 has been referred to by the
Additional Municipal Corporation Commissioner, and it has been held
that construction of public parking lot carried out on the spot under
reference constituted sufficient progress. Bypassing the order dated
30.1.2017, notice under section 51 of the MRTP Act was ordered to be
withdrawn. The premium was directed to be levied as per modified DCR
33(24).
18. In T.C. No.6/2018 filed by Janhit Manch, the order dated
10.11.2016 has been questioned.
19. SRUIL submits that the Government of Maharashtra has granted
inprinciple approval for multistorey parking lot to SRUIL at Mumbai
on 20.8.2010 comprising 3 basements plus stilt on ground plus 15
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upper floors, accommodating 900 car parking spaces with sufficient car
lifts and passenger lifts. The construction was completed in September
2012 on the privatelyowned land of the petitioners. The total builtup
area of the PPL is 62,005.91 sq.m. and has spent about Rs.165 crores
for construction of PPL, apart from the value of the land. The PPL is to
be handed over free of cost to the Corporation to be used by the general
public. It is lying completed but unused since 2012, which is against
the public interest. Thus, the cause espoused by Janhit Manch is not in
the interest of the public.
20. Mr. C.U. Singh, learned senior counsel appearing on behalf of
SRUIL, further submitted that the civil suit, which questioned the
notice under section 354A of the MMC Act, was decreed by the civil
court holding that there was deemed grant of further commencement
certificate in accordance with DCR 6(4) as the application submitted by
the Architect on 7.5.2011 for further commencement certificate beyond
plinth level was not refused by the Corporation as such the civil court
held that construction is with permission and in accordance with the
sanctioned plan and there is no deviation from it. The view taken
earlier by the Corporation in order dated 12.9.2013 was that the
construction of PPL, 3 basements and plinth and 15 upper floors were
legal and valid being based upon the deemed commencement certificate
under DCR 6(4), nevertheless, it was observed that the construction of
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PPL above the 4th upper floor was not legal as it was contrary to
Government circular dated 22.6.2011.
21. SRUIL submits that in W.P. [C] No.2223 of 2013 filed by Janhit
Manch, the challenge was limited to incentive FSI arising out of the PPL
above the fourth floor. The High Court in the impugned judgment has
held that the findings of the Commissioner based on Circular dated
22.6.2011 cannot be sustained, as the Circular, as well as the
consequential directives, had been struck down by the High Court in
several cases. It was also the stand taken by the Corporation in various
matters that Circular dated 22.6.2011, and the directives would not be
enforced because of statutory regulation, which has to prevail. The facts
mentioned above have not been disputed before us and that the
Circular dated 22.6.2011 has been struck down by the High Court.
22. SRUIL submits that the Corporation had filed the first appeal in
the High Court belatedly for challenging the civil court’s judgment and
decree. The High Court has erroneously held that the application dated
7.5.2011 made by the architect for further commencement certificate
was not in the prescribed form since it is not stated that the work has
been completed "under my supervision" instead, the architect has
mentioned, "we have completed the work."
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23. It is further urged that permission under DCR was a central issue
in the civil suit filed by SRUIL against the Corporation. The Corporation
in the first appeal did not challenge the finding of the City Civil Court
nor pleaded in a written statement that there was a failure to apply
prescribed form Appendix XVI, and as such, there was no deemed
permission. It was not the Corporation’s case that the letter received on
7.5.2011 was not in the prescribed form as per Appendix XVI and nor
that deemed permission was unavailable for this reason. No issue was
framed, and no evidence was adduced as to the invalidity of the letter
dated 7.5.2011, and that deemed permission did not accrue. On the
contrary, the Corporation's witness admitted receipt of the letter dated
7.5.2011 and its failure to reply to the same. Thus, the findings
recorded by the High Court about the irregular construction of 1 to 15
floors of the PPL are neither proper nor sustainable.
24. It is further submitted that the finding recorded in the impugned
judgment that the commencement certificate is valid for 4 years in
aggregate and that the commencement certificate was lastly endorsed
on 18.11.2011, and therefore, it has lapsed, is contrary to Regulation
5(6) and section 48 of the MRTP Act. Regulation 5(6) stipulates that the
construction up to the plinth level has to commence within 4 years. In
case it is not commenced, then only the commencement certificate
lapses and new development permission has to be obtained. Thirdly,
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the mandate under section 48 of the MRTP Act is that the new
permission would be required if the construction work up to plinth is
not completed within 4 years. Admittedly, in the present case, the
construction of the PPL was complete in the year 2012 itself. Hence,
there was no requirement for new development permission. The finding
of the High Court is belied by section 51of the MRTP Act, which protects
the landowner against any revocation or modification in the building
permissions or the plans once the construction has substantially
progressed.
25. It is submitted that PIL No. 43 of 2012 was filed belatedly by
Janhit Manch on 1.3.2012 after three basements, and 910 upper floors
of a PPL were already constructed and by that date, India's tallest
residential building had already been constructed up to 56 floors. The
stage mentioned above of construction was admitted to in the PIL.
There is an unexplained delay amounting to laches by Janhit Manch;
on this ground alone, the appeal and the Transfer Cases deserve
dismissal.
26. It is further submitted on behalf of SRUIL that it was neither
pleaded nor argued by Janhit Manch in the PIL that the letter dated
7.5.2011 submitted by the Architect of SRUIL to the Corporation was
not in the prescribed form, i.e. Appendix XVI, nor that the permission
by deeming fiction under DCR 6(4) did not accrue for the said defect. In
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SLP [C] No.20279/2013 only those contentions which were raised
therein were left open by this Court as no such contentions/grounds
were raised in the previous special leave petition, as such the
contentions which were not raised in the special leave petition are not
open to being agitated now at a subsequent stage. The High Court also
had kept open only those grounds that were raised and left to be
decided by Corporation. Submission of Janhit Manch that construction
of PPL above plinth level is illegal as the same was carried out during
the stopwork notice dated 16.7.2011, is erroneous. The said notice did
not relate to PPL as has been made clear by the Corporation in their
affidavit dated 4.5.2012.
27. Alternatively, it is urged on behalf of SRUIL that the ground raised
by Janhit Manch that the High Court could not have issued the
direction for regularisation deserves to be rejected in the light of this
Court's decision in Muni SuvratSwami Jain S.M.P. Sangh v. Arun
Nathuram Gaikwad & Ors. (2006) 8 SCC 590. The challenge by Janhit
Manch that regularisation ought to be rejected and could not have been
ordered by the High Court is contrary to the decision in Muni Suvrat
(supra). It is for the Corporation to take a decision, and Janhit Manch
has not questioned the vires of the statutory provisions which allow
regularisation. Thus, the ground raised by Janhit Manch ought to be
summarily rejected. The construction of 15 upper floors of the PPL
cannot be said to be illegal. Even otherwise, in the absence of
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endorsement on the commencement certificate is a procedural
irregularity, and the same can be regularised under section 53(3) read
with section 44 of the MRTP Act, as the construction falls in the
categories as specified in section 52. The Municipal Corporation has
itself issued Circulars in the exercise of its powers under the provisions
of section 53 read with section 44 of the MRTP Act on 4.2.2011, which
prescribes various modes of regularisation.
28. It is further submitted in the alternative that in case deemed
commencement certificate for further construction beyond plinth is
incorrect, and that there was no deemed commencement permission for
construction above the plinth. The Commissioner has directed
regularisation of 15 upper floors of PPL in terms of the order of the High
Court upon payment of Rs.44,80,15,781 as a penalty for building
beyond the plinth and Rs.117,81,10,640 as premium under the
amended DCR No.33(24) which came into force in 2014.
29. SRUIL also submitted that the challenge raised by Janhit Manch
to the order of regularisation on the ground of DCR 33(24) as amended
in 2014, to the effect that only two basements plus ground plus 4 floors
can be regularised on payment of premium as on the date on which
order is passed. It is contrary to the settled position of law that the
existing provisions as on the date of permission and construction would
be applicable and not the subsequently amended law, as observed in
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Suresh Estates Pvt. Ltd. & Ors. v. Municipal Corporation of Greater
Mumbai & Ors. (2007) 14 SCC 439, and T. Vijayalakshmi & Ors. v.
Town Planning Member & Anr. (2006) 8 SCC 502. It is submitted that
the High Court's finding on lack of deemed permission for PPL deserves
to be set aside, and alternatively, the Corporation be directed to accept
the PPL upon payment by the petitioner of the amount on receiving the
amounts of premium and penalty. The application of the petitioner for
the regularisation of Floors 44 to 56 may be directed to be considered
and decided on its own merits by the Corporation.
30. It is further submitted concerning Floors 44 to 56 of the
residential building that the construction has been raised following the
sanctioned plans. It is nobody's case that the construction of the
residential building is in violation or the deviation of the sanctioned
plans. The plans have been approved and amended from time to time.
Last such amendment being on 8.2.2011 for the entire 56 floors of the
building. The commencement certificate was lastly endorsed up to the
43rd floor for the height of 238.50 meters on 18.11.2011. Floors 44 to
56, as per the last sanction plan, are approved utilising 12344.63 sq.
mts. of additional 31002.5 square mts. of incentive FSI of the PPL. The
commencement certificate for the said floors was to be endorsed on
handing over the PPL to the Corporation, which releases an additional
31,002.51 sq. mts. of incentive FSI. The nonendorsement of
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commencement certificate from 44 to 56 floors is merely an irregularity
and not a breach of Development Control Regulation or statute.
31. Concerning the refuge areas for floor safety, it is submitted that
Janhit Manch seeks to challenge the exclusion of certain refuge areas
from the calculation of FSI. The rules provide for refuge areas. There is
no challenge to DCR 2(13), 2(42), 35, 37, 43, and 44, especially DCR
44(7). Fire escape in multistoreyed buildings is necessary, and the
Chief Fire Officer has to approve the plans. The refuge area, as
recommended by the CFO in his report and as sanctioned by the
Corporation, cannot be said to be excessive and contrary to DCR
Regulations.
32. Regarding section 51 of the MRTP Act, it is submitted that once
the Planning Authority has sanctioned the plans, the power to modify
or revoke is under section 51, which can be exercised only in case of
the contingencies provided in the provisions of the said section.
33. SRUIL lastly submits that Janhit Manch has no right to challenge
the judgment. They were aware of the civil suit and interim order
granted therein. They have filed the order in PIL No. 43/2012. Janhit
Manch has filed IA No.2/2013 and has withdrawn it. After that, they
sought impleadment in W.P. No. 2223/2013 in the High Court and after
that, again withdrew the Chamber Summons. In the circumstances,
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Janhit Manch should not be permitted to approbate and reprobate, and
the petition filed by it be dismissed as well as the Transfer Cases. The
petition is not filed to subserve any public interest.
34. Mr. Ahmadi, learned senior counsel appearing on behalf of Janhit
Manch has submitted that the development permission issued under
section 45 of the MRTP Act is valid for a maximum period of 4 years in
aggregate and lapses under section 48 upon expiry of the said period.
He has further submitted that the additional amended plans of SRUIL
dated 8.2.2011 are illegal and contrary to DCR 33(24) as the incentive
FSI did not accrue without handing over of the PPL. The construction of
PPL beyond the plinth area was illegal, as the deemed permission under
DCR 6(4) did not accrue in favour of SRUIL. The construction of the PPL
was done in violation of the stopwork notice issued by the Corporation.
The Corporation rightly limited the construction of the PPL to ground
plus 4 upper floors and two basements in terms of Circular. The
sanction of the PPL building by way of an endorsement of the
commencement certificate of the residential building is wholly illegal.
The order dated 31.8.2016 passed by the Municipal Commissioner
regarding the refuge area is illegal, being contrary to the judgment of
the High Court and provisions of NBC. The order of the Additional
Municipal Commissioner dated 10.11.2016 purportedly adjudicating
the notice under section 51 of the Act is also illegal. Janhit Manch has
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filed a writ application and the Transfer Cases in the public interest and
has also attracted the attention of this Court to the inconsistent stand
taken by the Corporation at various stages.
35. Shri A.N.S. Nadkarni learned Additional Solicitor General,
submitted on behalf of the Corporation that pursuant to the order
passed by the High Court, the Commissioner has already passed an
order compounding the PPL and construction of PPL is in the public
interest as 900 cars can be parked in the same. It has been constructed
by spending a massive amount of Rs.165 crores; in addition, fine and
penalty have been imposed by the corporation, which is a substantial
one, amount of which is also going to be used for a public purpose.
Thus no case for interference is made out. Due to the order passed by
the Commissioner imposing fine and penalty, the matter is given a
quietus, and no public interest is going to be served by entertaining the
petitions filed by Janhit Manch.
In re. : development permission issued under section 45 of the MRTP Act :
36. First, we take up a question for consideration whether the
permission for development issued under section 45 has lapsed? It is
submitted on behalf of Janhit Manch that permission granted under
section 45 of the MRTP Act is valid for a maximum period of 4 years in
aggregate and lapses under section 48 of the Act on expiry of the said
period. It is submitted that intimation of disapproval (IOD) under
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section 346 of the MMC Act was given to SRUIL in respect of a proposed
commercial building. It was necessary to obtain a commencement
certificate as per the conditions of IOD couched in negative form. On
24.2.2005 first commencement certificate was issued. As per condition
Nos. 5 and 9 of the commencement certificate, it is renewable every
year and can be extended for 3 years. After that, fresh permission
under section 44 of the MRTP Act has to be obtained. The
commencement certificate was extended up to the 43rd floor on
8.2.2011. The commencement certificate was endorsed on 12.9.2006.
Earlier commencement certificate was for different plans of commercial
building and lapsed on 23.2.2006. Thus, the plans dated 12.7.2005
could not have been approved as the modification was substantial;
hence, a fresh IOD and commencement certificate was required as per
Regulation 6(5) of DCR 1991. On 24.1.2008, a commencement
certificate was endorsed concerning a residential building as per the
amended, approved plan dated 7.11.2007. Earlier commencement
certificate was for a different plan which lapsed on 11.9.2007. The plan
of 7.11.2007 could not have been approved as the modification was
substantial, which involved basements. The commencement certificate
concerning the residential building lapsed on 9.7.2010. It was endorsed
on 11.8.2009 up to 34 floors. On 1.10.2010, the commencement
certificate concerning PPL was endorsed up to the plinth level only. On
18.11.2011, it was extended from time to time concerning the
23
residential building. It is also submitted that under section 48 of the
MRTP Act, commencement certificate shall remain in force for one year
from the date of receipt of such grant, failing which it will lapse. The
endorsement made concerning the residential building was invalid. The
endorsement on the commencement certificate dated 24.1.2008 was
also illegal.
37. Learned senior counsel further submitted that under section 44 of
the MRTP Act, application for permission for development has to be
filed. It can be granted or refused under section 45. In case it is
granted, it shall be contained in the commencement certificate in the
prescribed form. Section 48 has been relied upon, which provides that
every permission shall be valid for 1 year and renewable for the next 3
years. The MRTP Act has been amended by Maharashtra Act 17 of 2007
amended section 48 by substituting the second proviso. It is provided
that if the development is not completed up to the plinth level within 1
year or the extended period, it shall be necessary for the applicant to
make an application for new permission, the second proviso cannot be
interpreted to nullify the effect of the main provision. Thus,
development permission lapses upon expiry of the aggregate period of
four years. Regulation 5(6) of DCR 1991 has also been relied upon by
Janhit Manch. Similar was the condition mentioned in the
commencement certificate dated 24.2.2005.
24
38. On the other hand, on behalf of SRUIL, it is submitted that the
finding of the High Court that commencement certificate is valid for 4
years in aggregate, is contrary to Regulation 5(6) of DCR 1991 and
section 48 of the MRTP Act, as amended. In case construction work up
to the plinth level is not completed within 4 years, it is necessary to
obtain fresh permission and not otherwise.
39. Regulation 5 contains the procedure for obtaining commencement
certificate, Regulation 5(6) provides as to commencement of work.
Regulation 5(6) is extracted hereunder:
“5. Procedure for obtaining Development Permission and Commencement Certificate: (6) Commencement of work:— A commencement certificate/development permission shall remain valid for four years in the aggregate but shall have to be renewed before the expiry of one year from the date of its issue. The application for renewal shall be made before expiry of one year if the work has not already commenced. Such renewal can be done for three consecutive terms of one year each, after which proposals shall have to be submitted to obtain development permission afresh.
For the purpose of this Regulation, ‘Commencement’ shall mean as under:—
(a) For a building work including additions and alterations:
Up to plinth level
(b )
or bridges and overhead tanks; Foundation and construction work up to the base floor
(c) For underground works: Foundation and construction work up to floor of underground floor
(d )
For layout, subdivision, and amalgamation proposals:
Final demarcation and provisions of infrastructure and services up to the following stages — (i) Roads: Water bound macadam complete.
25
(ii) Sewerage, drainage, and water supply excavation and base concreting complete.”
40. Section 48 of the MRTP Act, as amended in 2007, is relevant.
Same is extracted hereunder:
“48. Every permission for development granted or deemed to be granted under section 45 or granted under section 47 shall remain in force for a period of one year from the date of receipt of such grant, and thereafter it shall lapse :
Provided that, the Planning Authority may, on application made to it extend such period from year to year; but such extended period shall in no case exceed three years:
Provided further that, if the development is not completed up to plinth level or where there is no plinth, up to upper level of basement or stilt, as the case may be, within the period of one year or extended period, under the first proviso, it shall be necessary for the applicant to make application for fresh permission.”
(emphasis supplied)
It is provided in section 48 that permission for development or
deemed permission shall remain in force for a period of 1 year from the
date of receipt of such grant, and thereafter it shall lapse. It can be
extended from year to year, but such extended period shall in no case
exceed three years. The second proviso as inserted by way of
amendment in 2007 provides that if the development is not completed
up to plinth level or where there is no plinth, up to the upper level of
basement or stilt, as the case may be, within the period of 1 year or
extended period, under the first proviso, it shall be necessary for the
applicant to make application for fresh permission. Thus, it is apparent
from the second proviso that in case construction has not been made
26
up to plinth level or where there is no plinth, up to the upper level of
the basement or stilt, within one year or the extended period, it is
necessary to make an application for new permission. Since the main
section 48 does not deal with the situation where construction has been
made up to plinth level or where there is no plinth, up to the upper level
of basement or stilt, as the case may be, and neither first proviso deals
with the situation above. The interpretation of the second proviso is
clear that in case construction has been made up to the plinth level or
where there is no plinth, up to the upper level of the basement or stilt,
within 4 years, it shall not be necessary for the applicant to make
application for fresh permission for development in the light of the
second proviso to section 48.
41. Regulation 5(6) deals with the commencement of the work. It does
not deal with the situation mentioned in the second proviso to section
48 of the Act. Regulation 5(6) provides that on expiry of one year if the
work has not already commenced and such renewal can be done for
three consecutive terms of one year each. The Regulation has to be
interpreted in tune with the provisions contained in section 48, as
amended. It cannot curtail the ken of section 48. Thus we hold that in
case construction has been done up to the plinth level within four years
from the date of development permission, it would not be necessary to
27
obtain it afresh. The finding of the High Court, to the contrary, is set
aside.
In re: additional amended plans of SRUIL up to 56 floors:
42. It is submitted on behalf of Janhit Manch that additional
amended plans submitted by SRUIL up to the 56th floor are illegal and
contrary to DCR 33(24). DCR 33(24) was introduced vide a Notification
by which a car parking scheme was brought into effect from 2008
thereunder for a public parking lot (PPL) constructed on a plot of land
and handed over free of cost to the corporation. A plot owner/developer
was entitled to receive incentive FSI, inter alia to the extent of 50% of
the area of the PPL handed over by him, to be used on the said plot
itself. DCR 33(24) allowed unrestricted construction of PPLs of
unlimited floors without having any logical or scientific basis for their
need in specific areas and/or localities. The provision was subjected to
misuse. On 18.6.2010, the proposal for the construction of PPL received
the approval of the Urban Development Department of the Government
of Maharashtra in respect of the PPL proposed by SRUIL. Condition
Nos.2, 5, and 8 of the said approval made it clear that the additional
FSI in lieu of development of PPLs shall be granted after parking is
created and handed over to the corporation free of cost. The
Corporation has not taken over the PPL so far; as such, there is no
additional FSI available to SRUIL. The IOD could not have been granted
28
beyond the 44th floor up to 56 floors. Thus, the sanction granted to
SRUIL for construction of a Palais Royale having 56 floors was void ab
initio.
43. It is further submitted that as per condition Nos.13, 18 and 24, it
is after conditions under DCR 33(24) are complied with, and actual
handing over of the PPL, commencement certificate for the additional
FSI shall be granted and not before that. On 20.8.2010, the Corporation
issued a letter approving the amended plan for the PPL proposing 3
basements plus lower ground plus stilt plus 15 floors. On 1.10.2010,
commencement certificate for the PPL was granted up to the plinth
level, only including the basement. On 8.2.2011, the plans for the
residential Palais Royale building were sanctioned up to 56 floors for a
total FSI of 54,715.19 sq. meters. It is submitted that the sanction was
illegal. On realizing the disastrous consequences of DCR 33(24), a
circular was issued on 22.6.2011, directing that all proposals of PPL
may be considered subject to the height of PPL being limited to ground
plus four upper floors and two basements. SRUIL did not challenge
circular in the court. The State Government proposed the modification
of DCR 33(24) on 19.3.2012. On 14.9.2012, SRUIL requested the
Corporation to take over the PPL. The State Government issued a
notification amending DCR 33(24) on 6.8.2014 by inter alia limiting PPL
29
as provided in said Circular, i.e., three basements plus ground plus
four upper floors.
44. It is apparent that in principle the approval had been granted to
raise the PPL. On 18.6.2010 at that time, DCR 33(24), there was no
restriction on the floors of PPL that came to be introduced in 2014
before that the completion of PPL has taken place. The PPL has been
validly constructed under deemed permission. Additional FSI would be
available as soon as the Corporation takes over the PPL. The High Court
has directed the Corporation to decide the fate of 13 floors beyond the
44th floor in the impugned order concerning which the decision has to
be taken as ordered by the High Court to the Corporation. FSI no doubt
would be available once possession of PPL is handed over. The fact
remains that residential building, as well as the PPL, have been
constructed as per sanctioned plan, and now a final decision has to be
taken by the Corporation regarding 44 to 56 floors as ordered by the
High Court. We find ourselves in unison with the decision of the High
Court that construction was not illegal as the development permission
was granted, the plan was sanctioned for PPL as well as for the
residential building. Thus, we find no force in the submission raised by
Mr. Ahmadi. However, the Corporation to take a decision concerning 13
floors of the residential building as ordered by the High Court within 1
month.
30
In Re: deemed permission under Regulation 6(4) of DCR 1991:
45. SRUIL submits as to PPL that on the basis of application for
inspection submitted on 7.5.2011 by the Architect who was looking
after the project under Regulation 6(4), intimation was given for
inspection under DCR 6(4) and there was no inspection made by the
Commissioner jointly with the licensed technical personnel or Architect
within 15 days from the date of receipt of the notice. It was incumbent
upon the Commissioner either to refuse or to give permission for further
construction as per the sanctioned plan in the form in Appendix XVI. As
the permission had not been declined, the permission shall be deemed
to have been given. It is submitted on behalf of SRUIL that though the
application for inspection was not given in the prescribed format,
nonetheless, the same fulfilled the requisites as provided in the
prescribed form XVI. It is submitted that the Government of
Maharashtra granted inprinciple approval for construction of multi
storeyed parking lot to SRUIL on its land at Worli, Mumbai on
18.6.2010. The need for PPL had been examined. All the approvals, as
contemplated by DCR 33(24), starting with the Government approval,
were in place before commencing the construction of PPL. The total
builtup area of the public parking lot is 62,005.91 sq.mtrs. It is
submitted that in the construction of PPL, Rs.165 crores has been
spent apart from the value of the land. The PPL is to be handed over
31
free of cost to the Corporation. In the civil suit, it was held that there
was deemed permission under DCR 6(4). The judgment of the High
Court dated 13.5.2013 in PIL No.43/2012 and the decree of the city
civil court in Suit No.2942 of 2013 was at that stage, accepted by the
Corporation and the Municipal Commissioner proceeded in September
2013 to determine the issues which were to be decided by him as per
the decision of the High Court dated 13.5.2013.
46. It was held by the Commissioner that though the construction
above the plinth level was legal and valid, the construction of the PPL
above the 4th floor, i.e., floors 5 to 15 was against the Government
circular dated 22.6.2011 by which restrictions have been imposed in
the city of Mumbai to a maximum of 4 upper floors. In W.P. [C]
No.2223/2013, the challenge was limited to the incentive FSI arising
out of the PPL above the fourth floor. In the writ petition filed by SRUIL,
the challenge was limited to incentive FSI arising out of PPL above the
fourth floor, which the Commissioner held will not be granted as it was
not in accordance with the Circular dated 22.6.2011.
47. The High Court in the impugned judgment has held that Circular
dated 22.6.2011 has been struck down by the High Court in several
cases. In the High Court, in many cases, the Corporation has taken the
32
stand that Circular dated 22.6.2011 and consequential directives would
not be enforced in view of statutory provisions of DCR 33(24).
48. It is also submitted on behalf of SRUIL that after passing the
order dated 12.9.2013 in which it was held that there was deemed
permission, the Corporation belatedly filed First Appeal No.884 of 2015
on 20.11.2013 to challenge the City Civil Court’s judgment and decree.
Filing of the belated appeal after accepting the verdict of the trial court
and that of the High Court and in view of the order dated 12.9.2013, it
was not open to the Corporation to file the appeal. It is further
submitted on behalf of SRUIL that the High Court has erroneously held
that the application dated 7.5.2011 filed by the Architect for further
commencement certificate above plinth level was not in the prescribed
format as it does not state "under my supervision" instead, the
Architect says "we have completed the work."
49. It is further submitted on behalf of SRUIL that it was not the
Corporation's case in the written statement filed in the civil suit that
the letter received on 7.5.2011 was not in the prescribed format, nor it
was submitted that deemed permission did not accrue for the aforesaid
reason. As such, no issue was framed on the aforesaid aspect. No
evidence was adduced. At a subsequent stage, the plea could not have
been raised by the Corporation. The witness examined on behalf of the
33
Corporation admitted the receipt of the letter dated 7.5.2011 and failure
to send the reply that without raising the issue before the civil court, it
was orally argued at the time of final argument which was rejected by
the civil court. However, the Corporation in First Appeal No. 884/2015
did not challenge the said finding of the city civil court. It was not the
case such set up that failure to follow the Appendix XVI format vitiated
the deemed permission. Thus, deemed permission accrued under DCR
6(4).
50. SRUIL further submits that Janhit Manch filed PIL on 1.3.2012
after 3 basement levels, and 910 upper floors of a public parking lot
had been constructed. There was a delay in filing the PIL as
construction has substantially progressed. On this ground, the special
leave petition of Janhit Manch and Transfer cases are liable to be
dismissed. In PIL No. 43/2012, it was not the case set up by Janhit
Manch that the letter dated 7.5.2011 was not in prescribed format
Appendix XVI nor that the deeming fiction under DCR 6(4) was not
available. The High Court in the previous round had rejected all the
submissions which were raised therein vide judgment and order dated
13.5.2013 in paragraph 28(m) to (o). It is further submitted that in SLP
[C] No.20279/2013, Janhit Manch challenged only those findings of the
High Court, which were against it, and they did not raise any plea
beyond what was argued and decided in PIL. It was not the case set up
in the special leave petition that the letter received by the Corporation
34
on 7.5.2011 was not in the prescribed form. This Court closed the
special leave petition on 15.1.2018 with the disposal of IA No.6. The
contentions raised therein were left open as no such ground was ever
raised in the said petition. Hence, the same cannot be raised now in the
instant matter, which was not left open and taken in the previous
round. The stopwork notice dated 16.7.2011 did not relate to PPL. The
Corporation expressly asserts this fact in their affidavit dated 4.5.2012.
51. On the other hand, it was submitted on behalf of Janhit Manch
that Regulation 6(4) mandates that an application should be filed in the
prescribed form Appendix XVI. The form contains a mandatory
requirement of the statement of the Architect that the work up to the
plinth has been done under his supervision. The same is not an empty
formality as the statement to that effect binds the Architect in respect of
any defect or calamity, which may occur in the future. Letter dated
7.5.2011 did not fulfil the aforesaid mandatory requirement. It is also
submitted that the letter was undated. The provision is mandatory.
Janhit Manch further submits that stopwork notice was issued to
SRUIL for the entire plot. An inventory was prepared on 22.7.2011,
which records that "The work of PPL tower is in progress up to plinth
which is as per commencement certificate granted." Therefore, the
construction of the plinth was not complete even on 22.7.2011. The
sine qua non for making an application under Rule 6(4) is that the work
up to the plinth must be completed. Because of inventory dated
35
22.7.2011, it was submitted that the plinth was not completed up to
that date. As such, no legal fiction is created under DCR 6(4). For
deeming fiction of permission to take effect, the condition precedent
must have strictly complied. There is no scope for a liberal
interpretation of such condition, and unless there is strict compliance
of the provisions, a deeming fiction cannot take effect. The High Court
has rightly held that unless the application is submitted in the format,
it will lead to chaos as lowerlevel officials would be saddled with the
burden of deciding whether the applicant complies with the
requirement of DCR 6(4). Even if the form is not mandatory, when the
law prescribes a mode of doing a thing, it can be done in that manner
only and not in any other mode. In any event, deemed permission
under DCR 6(4) cannot go beyond 1 year. Therefore, the construction is
done beyond the period of 1 year, that is, after 22.5.2012, is patently
illegal. The construction was ready only on 14.9.2012.
52. Before we appreciate the rival submissions, it is necessary to
consider the provisions contained in DCR 6(4). DCR 6 deals with the
procedure during construction. DCR 6(1) provides construction to
conform to regulations. Under DCR 6(2), the owner shall give notice to
the Commissioner of his intention to start work in the form given in
Appendix XV. DCR 6(3) provides that results of the test of any material
shall be kept available for inspection during the construction of the
36
building and such period after that, as may be prescribed. DCR 6(4)
contains a provision for checking plinth columns up to the plinth level
by the Commissioner. Regulation 6(4) with which we are concerned is
extracted hereunder:
“6. Procedure during construction: (4) Checking of plinth columns up to plinth level:—The owner through his licensed surveyor, engineer, structural engineer or supervisor or his architect shall give notice in the form of Appendix XVI to the Commissioner on completion of work up to plinth level to enable the Commissioner to ensure that the work conforms to the sanctioned plans. The Commissioner may inspect the work jointly with the licensed technical personal or architect within fifteen days from the receipt of such notice and either give or refuse permission for further construction as per the sanctioned plans in the form in Appendix XVII. If within this period, the permission is not refused, it shall be deemed to have been given provided the work is carried out according to the sanctioned plans.”
It is apparent from DCR 6(4) that the purpose of the intimation to
be given by licensed surveyor, engineer, structural engineer or
supervisor or his architect in the form of Appendix XVI to the
Commissioner on completion of work up to plinth level is to enable the
Commissioner to inspect to ensure that the work conforms to the
sanctioned plans. It is the Commissioner's satisfaction that work
conforms to the sanctioned plans, not that of Architect of builder. It is
for the Commissioner to satisfy himself, he has to inspect the work
jointly with the licensed technical person or Architect within 15 days
from the receipt of such notice, and thereupon he has to form an
opinion whether the work conforms to the sanctioned plans and
thereupon he is required to give or refuse permission for further
37
construction as per the sanctioned plans. Further permission has to be
issued in Form Appendix XVII.
53. It is also provided under DSR 6(4) that if within the period of 15
days, the permission is not refused, it shall be deemed to have been
granted provided the work is carried out according to the sanctioned
plans. Thus, it is necessary to decide whether to give permission or to
refuse after inspection within 15 days of the notice. In case it is not so
done within 15 days, the permission shall be deemed to have been
granted. However, it is necessary for deemed permission to come into
play; work of foundation up to the plinth level had been carried out
according to the sanctioned plans.
54. In DCR 6(4), the prescribed Form XVI is extracted hereunder:
“APPENDIX XVI
[Regulations No.6(4)]
Form of intimation of Completion of Work up to Plinth Level
To
The Executive Engineer (Building Proposal) ................Ward, Municipal Corporation of Greater Mumbai.
Sir,
The construction up to plinth/column up to plinth level has been completed in Building No..........on/in Plot No./C.S. No./ C.T.S.No.................Division/Village/Town Planning Scheme No. ……............Road/Street.................Ward.......................................in accordance with your permission No.................dated……...............under my supervision and in accordance with the sanctioned plan.
Please check the completed work and permit me to proceed with the rest of the work.
38
Yours faithfully, Signature of Licensed Surveyor/
Engineer/Structural Engineer/Supervisor or Architect Name …………………………………………
(in block letters) Address…………..…………………………. ………………………………………………… …………………………………………………
Date : .........................................”
55. The notice dated 7.5.2011, which has been served by the
Architect of SRUIL under Regulation 6(4), is extracted hereunder:
“TALATI & TALATI & PANTHAKY ASSOCIATES PVT. LTD.
EST, 1964 ARCHITECTURE & INTERIOR DESIGN
CHAIRMAN NOSHIR TALATI M.DIRECTOR NOZER PANTHAKY
DIRECTORS – NOUSHIR DEVITRE – PHIROZE PANTHAKI – ZAHIR CASSUM – SHAROOKH MEHTA – XERXES TALATI
To,
The Executive Engineer (B.P.) City – 1, ‘E’ Ward MCGM Office, Byculla, Mumbai – 400008
Dear Sir,
Sub: Development of Public Parking Lot on plot bearing C.S.No.288, 289, 310, 1/1540, 3/1540, 1547, 1548, 1549, 1/1539 & 1550 of Lower division belonging to Shree Ram Mill Ltd. at Ganpatrao Kadam Marg, Mumbai – as per the provisions of D.C. Regn. 33 (24). Ref: File U/No. EB/987/GS/A.
With reference to the above subject. The amended plan submitted by us has been approved by your office. Further, we have complied all the condition of I.O.D. as well as amended plan, and we have complied work up to plinth as per approved plans. You are therefore requested to kindly check the plinth and grant us further C.C. at the earliest.
Thanking you, Yours faithfully, For Talati & Panthaky Associated Pvt. Ltd. Sd/
39
Authorised Signature” (emphasis supplied)
56. When we compare the aforesaid Form XVI and the intimation
submitted by SRUIL’s Architect on 7.5.2011, it becomes clear that
notice given is rightly addressed to the Executive Engineer. The subject
mentioned is the development of PPL as per the provisions of DCR
33(24). The requirement that construction up to plinth/column up to
the plinth level has been completed, in accordance with the approved
plan, fulfils the requirement of the first part of the format Appendix XVI
mentioned before the word “date." After the word “date", the
requirement in the prescribed format is that “the work has been
completed under my supervision” and “in accordance with the
sanctioned plan." The latter portion, in accordance with the sanctioned
plan, has been mentioned in so many words. The only difference is the
format prescribes that the work has been done "under my supervision
and in accordance with the sanctioned plan.". It has been mentioned
that "we have complied (sic – completed) work up to plinth as per
approved plans."
57. The architect, by the aforesaid expression, is owning that he has
completed the work as per the approved plans. He owns responsibility
upon himself that he has ‘complied with’ or ‘completed the work’ up to
the plinth level as per approved plans, which would obviously mean
40
that it has been done under his supervision. When the Architect is
saying that we have completed the work, he owns the responsibility of
the construction that has been made. When he owns that construction
is on his part as per plan, that would mean under his supervision.
Apart from that, the basic idea of DCR 6(4) is not to ensure the
satisfaction of the Architect, some licensed surveyor, engineer,
structural engineer, supervisor or Architect but it is for the
Commissioner to ascertain that the work up to plinth level has been
done as per sanctioned plan. A mere statement by the Architect that the
work has been done under his supervision is not going to satisfy the
main requirement of DCR 6(4) of satisfaction of the Commissioner. The
intendment of DCR 6(4) is that the work conforms to the sanctioned
plan, which is as per the satisfaction of the Commissioner. The purpose
of the notice is to enable the Commissioner to inspect and reach the
satisfaction that the work done conforms to sanctioned plan. Then he
has to act further based on his satisfaction, in case of construction as
per the sanctioned plan, he has to give permission for further
construction within 15 days or refuse it. In case he fails to do so,
permission is deemed to have been granted for further construction.
58. In the instant matter, the receipt of the letter dated 7.5.2011 has
not been denied on behalf of the Corporation in the written statement
filed in the civil suit, instead this fact has been admitted by the witness
41
examined on behalf of the Corporation in the civil suit, in the city civil
court, that the communication dated 7.5.2011 had been received and
no reply to it was sent. It is not the case anywhere set up by the
Corporation that the construction up to plinth was not as per the
sanctioned plan. Thus, the deemed permission has come in force under
DCR 6(4), on expiry of 15 days from the service of notice dated
7.5.2011. In C.S. No. 2942/2011 filed by SRUIL in the plaint, it has
been stated that the plaintiff’s Architect has served notice on 7.5.2011
under DCR 6(4). No reply or any rejection was received within 15 days
from the corporation/defendants. Thus, the deemed permission came
into play. Following averments have been made in the plaint:
“18. As per the LOI dated 6th August 2010, the Plaintiffs were required to complete and handover to the MCGM the said Public Parking Lots within 24 months of issue of the LOI, i.e., by 6th August 2012. The Plaintiffs state that the construction of the plinth was completed in May 2011 following the CC. The Plaintiffs, after that, gave notice as required under DCR 6(4) for inspection of the plinth and grant of further CC on 7th May 2011. Since the Plaintiffs received no reply nor any rejection to the same within 15 days, the construction of the Public Parking Lot was continued by the Plaintiffs as per the sanctioned plans, in accordance with the law. Hereto annexed and marked Exhibit "I" is a copy of the Plaintiffs Architect's letter dated 7th
May 2011. The Plaintiffs say and submit that as no reply/rejection was received within 15 days from the Defendants as required under law and hence as per DCR 6(4), it is a deemed provision permitting the plaintiffs to carry out further work as requested in their letter dated 7th
May 2011.”
59. We have gone through the entire written statement filed by the
corporation. They have nowhere denied that they received the notice
dated 7.5.2011, nor it is denied that there was deemed permission,
after the lapse of 15 days of notice under DCR 6(4). Averments made in
42
para 18 have not been replied. In para 5, there is a reply to paras 1 to
4. In para 6, there is a reply to paras 5 to 8 of the plaint. Then in reply
to para 7, there is a reply to paras 9 to 20. Even otherwise, we have
gone through para 7 and the special pleas and the entire written
statement. We find no reply to the averments described above made in
the plaint. Thus, in the civil suit, for want of denial, no issue was
framed on the aspect of deemed permission. Apart from that, the
witness of the corporation namely Ajay Sadanand Chawan has admitted
in para 2 of the crossexamination that the letter issued by the plaintiff
to the Corporation for obtaining further commencement certificate for
the construction of public parking building, was received by the
Corporation and that the Corporation did not reply to the said letter.
Para 2 of crossexamination is extracted hereunder:
“2. On perusal of the file in my custody, I had seen that there is one letter issued by plaintiff to the corporation for obtaining further commencement certificate for the construction of public parking building. The letter at Exh.14 now shown to me was received by our corporation. The corporation did not reply to the said letter either or allowing of the said letter or of refusing the said letter till the 31 st May 2011. After the 31st May 2011, the corporation did not reply to the said letter copy at Exh.14. Public Parking Building is of RCC. So far as completion of the RCC Slab at each floor, there should be interval of two to three weeks' time. In order to complete the RCC Slabs up to the 7th floor, reasonable time of 3 to 4 months is required. The corporation had received a reply issued by the plaintiff to the notice dt/29/011/2011 copy at Exh.25. It is true that our corporation had received the reply to the notice dt. 19/12/2011 copy at Exh.24."
60. In para 1 of the crossexamination, the witness has admitted that
the said work in respect of 14 floors of the PPL building was following
the approved and sanctioned plan of the Corporation. It was not the
43
case set up by the Corporation that the notice dated 7.5.2011 was
illegal, and it did not conform to Form XVI as prescribed under DCR
6(4). The factum of the receipt of the notice has been admitted. The
submission raised on behalf of Janhit Manch that notice dated
7.5.2011 is a doubtful document is belied by the record of the
Corporation and the admission made by the witness of the Corporation.
The notice dated 7.5.2011 was available on the file of the Corporation,
but it was not replied. The Division Bench of the High Court while
deciding PIL No. 43/2012 filed by Janhit Manch vide order dated
13.5.2013, has called for the inward register to verify whether the
Corporation received the notice and the High Court had made following
observations:
“(l) The Respondent no.5 has contended that it had submitted a letter on 7th May 2011 under DCR 6(4) for further commencement certificate and the application having not been refused, deemed to have been granted. The Petitioners have laid heavy emphasis on the fact that the said letter purported to be of 7th May 2011 is undated, and therefore there is no question of deemed permission. It is true that the said letter is undated, but there is a receipt by the Corporation of having received the application on 7th May 2011. During the course of the hearing, the learned counsel for the Corporation produced the original inward register. We perused the said inward register and found nothing suspicious or out of the ordinary. There is an entry of 7 th May 2011 as regards receipt of the application of the Respondent No.5, which seems to be made in the usual course. Admittedly this application is not decided by the Corporation. In the circumstances, we do not find that the submission made by the Respondent no.5 that it had deemed permission is without any substance. The Respondent no.5 has filed a Civil suit taking this contention in which there is an interim order passed in favour of Respondent no.5.”
(emphasis supplied)
44
61. It is apparent that the Division Bench of the High Court has seen
the inward register also and there is a corresponding entry on 7.5.2011
as regards the acceptance of notice. It seems to have been made in the
usual course. In PIL No. 43 of 2012 filed by Janhit Manch, no such plea
was taken that the notice was not in Form XVI, and it was illegal. In
First Appeal No.884/2015, the Corporation did not challenge the
finding of the civil court, nor did it raise the ground that owing to the
failure to submit a notice in Form XV, the letter dated 7.5.2011 cannot
be treated as valid intimation and as such deemed permission did not
accrue. The main ground raised in PPL was about FSI, and concerning
public car parking proposal, pleadings were made in para 23 of the writ
petition. In para 25 it was pleaded that commencement certificate dated
1.10.2010, permitted construction only up to the plinth level for public
parking lot vide undated letter of Architect of respondent no.5 received
by the Building Proposal Department of the Corporation on 7.5.2011,
respondent No.5 through its Architect informed that the amended plan
has been approved by their office, and have completed the work as per
the approved plans, and sought further commencement certificate at
the earliest. In para 26, it was pleaded that the Corporation did not
respond to the letter. Paras 25 and 26 of the petition are extracted
hereunder:
“25. Since the C.C. dated October 1, 2010, permitted construction only up to the plinth level for Public Parking Lot, a further Commencement
45
Certificate was required for the ground + upper floors above the plinth. By an undated letter of the Architects of Respondent No.5 received by the Building Proposal Department of the MCGM on 7 th May 2011, Respondent No.5, through its Architect, informed that "The amended plan submitted by us has been approved by your office. Further, we have complied all the conditions of I.O.D. as well as amended plan, and we have complied work up to plinth as per the approved plans. You are therefore requested to kindly check the plinth and grant us further C.C. at the earliest. This letter significantly is undated, and as more particularly set out hereafter, it is evident that work on the plinth was completed. This was clearly a false contention as set out hereafter. Hereto annexed and marked as Exhibit "O" is a copy of the undated letter addressed by the Architect of Respondent No.5 to the Executive Engineer (B.P.) City – I.
26. The MCGM apparently did not respond to this letter. Based upon the alleged lack of response, though no inspection was carried out, Respondent No.5 now contends that it carried out construction above plinth level pursuant to Regulation 6(4). Significantly, on the date of this letter of its Architect, there was no revised MOEF permission for this Public Parking Lot, and Respondent No.5 was not entitled to construct without prior permission of the MOEF under the Environment Impact Assessment Notification, 1994. This EIA Permission was only subsequently obtained on June 8, 2011."
(emphasis supplied)
62. It was not the case set up by Janhit Manch in the previous writ
petition (PIL) that the notice was not in Form XVI, and the letter dated
7.5.2011 did not fulfill the requirement of Form XVI. Instead, it was
admitted that it was received by the Corporation and was not replied to
and that the Architect intervened to have the work completed as per the
approved plan. In the special leave petition preferred in this Court
against the decision of the High Court in PIL No. 43/2012, this ground
was not raised, nor was it raised before the High Court in the PIL. In
SLP [C] No.20279/2013 as against order dated 13.5.2013 which was
decided on 11.3.2016, the following order was passed by this Court:
46
“Permission to file additional documents is granted.
Having heard the learned counsels for the parties, we are of the view that there is no live issue for adjudication in the present Special Leave Petition. The Special Leave Petition is disposed of accordingly. However, we make it clear that in the event it becomes so necessary, after receipt of the order passed by the Bombay High Court, it will be open for the petitioners to make a mention for recall of the present order.”
63. On 15.1.2018, IA No.6 was filed in SLP mentioned above, and the
following order was passed:
“I.A. No.6 IN SLP (C) NO.20279/2013 Upon hearing Shri Shekhar Naphade, learned Senior Counsel
appearing for the applicants we are of the opinion that in view of subsequent developments and subsequent challenges which are pending before this Court it is not necessary to reopen and reconsider the present I.A. Therefore, the present I.A. (No.6) shall stand closed.
Special Leave Petition (Civil) No.1070410705 of 2016, Special Leave Petition (Civil) No….. CC No.1352313528 of 2016 and Transferred Case (Civil) No.271 of 2017 shall, consequently, be de tagged and be listed before the appropriate Bench. All issues are kept open.
Office to post Special Leave Petition (Civil) No.1070410705 of 2016, Special Leave Petition (Civil) No….. CC No.1352313528 of 2016 and Transferred Case (Civil) No.271 of 2017 before the appropriate Bench on 22nd January 2018."
Thus, it was not considered appropriate by this Court to reopen
the matter and reconsider it. Thus, all the issues were left open. They
were only those raised earlier in the PIL by Janhit Manch. It is also
pertinent to mention that in compliance of the order passed by the High
Court on 13.5.2013, the Corporation has passed order on 12.9.2013,
before filing the First Appeal in the High Court, in which the
Commissioner of the Corporation has clearly held that in view of notice
47
dated 7.5.2011 as per DCR 6(4), the deemed permission came into
effect on lapse of 15 days.
64. Though we have decided the plea on merits, however, it is
apparent from the aforesaid discussion that it is not open to the parties,
i.e., the principle of constructive res judicata bars the Corporation and
Janhit Manch to take somersault and take a different stand in the
subsequent litigation and all the available pleas, which could have been
taken in previous civil suit and PIL, ought to have been raised,
otherwise raising of them in subsequent lis.
65. It passes comprehension how Janhit Manch is raising the
question now that the notice dated 7.5.2011 was not served upon the
Corporation, whereas it has been admitted by it in the previous PIL that
it was served but was not attended to by the Corporation. In the written
statement filed by the Corporation before the city civil court, it is not
denied, and its witness has admitted that the notice was received and it
was not replied to by the Corporation. It is not open to the parties to
take a different stand at different stages. In the instant matter, these
questions cannot be taken up by Janhit Manch, and the Corporation
has not come up in the appeal against the decision dated 13.5.2013 of
the High Court and has complied with the order bypassing the order
dated 12.9.2013. The Corporation is not before us in the appeal. It is
48
only Janhit Manch agitating the matter. Janhit Manch has preferred
the special leave petition in this Court as against the impugned
judgment and order of the High Court deciding the second PIL and
SRUIL has come to this Court and not the Corporation. As against the
subsequent decisions taken by the Corporation according to the
impugned judgment and order, Janhit Manch is before us.
66. Because of the discussion above, we are of the considered opinion
that firstly, the finding of the High Court concerning the illegality of the
notice dated 7.5.2011 is not sustainable on merits. In our opinion,
there was substantial compliance with Form, and the purpose of giving
notice is only to enable the Commissioner to inspect and ensure that
the construction raised is as per the sanctioned plan. There is
admission made by the witness of the Corporation that the entire
construction is as per the sanctioned plan and since the Commissioner
failed to inspect after notice, thus deemed permission came into being;
as such, it was open to SRUIL to raise the construction of PPL up to
16th floor. There was no illegality in the same.
67. Coming to the submission that construction up to the plinth level
had not been completed by 7.5.2011 when the architect gave the notice.
The notice was given about the PPL, which was received by the
Corporation. It was, therefore, open to the Commissioner to inspect and
49
to ensure whether the construction work was done up to the plinth
level, and it was as per the sanctioned plan. After that, to decide within
15 days of the notice whether to grant permission for further
construction or to refuse it. Thus, when it was open to making
inspection as provided in the notice, it having not been done by the
Commissioner, it is not open to the Corporation to contend that the
work has not been completed up to the plinth level, as it was open to
verify the fact on the spot which was not done. There is nothing to
doubt the claim of SRUIL for the reasons to be mentioned hereafter.
68. It is submitted on behalf of Janhit Manch that on 16.7.2011, a
notice was issued to SRUIL, and an inventory prepared on 22.7.2011 in
which it was mentioned that the work of PPL tower was in progress up
to plinth, as per commencement certificate granted. Therefore, it is
submitted that the construction of the plinth was not complete even on
22.7.2011. Our attention has also been drawn on behalf of Janhit
Manch to report dated 11.11.2011 in which it has been mentioned that
the work of the PPL is found to be carried out up to the plinth level.
Corporation has issued a notice dated 29.11.2011 to SRUIL concerning
the public parking lot. In the notice dated 29.11.2011, it has been
mentioned that the construction has not been completed beyond the
plinth level as such why the permission should not be revoked, whereas
the inventory dated 14.12.2011 of the Corporation indicates that the
50
work up to 6th floor of PPL is carried out. On 14.12.2011, the
Corporation has issued second stopwork notice. On 19.12.2011, notice
under the MRTP Act was issued. It was mentioned that the work of
construction of PPL tower, 1st to 6th floor (entire), and 7th to 9th floors
(Part) is beyond CC granted. Thus, it was mentioned by Corporation
that by 19.12.2011, up to 6thfloor work was complete and 7th to 9th
floors were in progress; whereas in the order of the court dated
24.12.2011 which is 4 to 5 days after that, the fact is mentioned that
the work has been completed up to the 9th floor. The Court granted the
interim injunction because of the deemed permission, according to the
notice dated 7.5.2011, to complete the remaining work.
69. It is pertinent to mention here that the witness examined on
behalf of the Corporation Mr. Ajay Sadanand Chawan stated in para 2
of the examination quoted above that so far as completion of the RCC
slab at each floor, there should be an interval of 2 to 3 weeks which is a
correct statement. In order to complete the RCC slabs up to the 7th
floor, reasonable time of 4 to 5 months is required. It is also pertinent
to mention here that an affidavit has been filed on behalf of the
Corporation on 4.5.2012. Para 4 of the affidavit filed by the Corporation
is as under:
“(v) I submit that another Stop Work Notice dated 16 th July 2011 was issued by these respondents to respondents no.5 for carrying out the work by misrepresenting by way of showing amalgamation of leasehold and freehold plot, but the same was withdrawn on 11 th November 2011 as the same was rectified by the Respondent no.5 and has given a
51
registered undertaking. The respondent, no.5, was also directed to deposit a sum of Rs. One Crore with MCGM. The Respondent NO.5 has also agreed to convert their freehold land to a leasehold land with the lease of 30 years as against the existing lease of the leasehold land of 999 years. The said order is not in respect of the construction of public parking building, which to subject matter of the present petition.”
(emphasis supplied)
70. It has been clearly admitted that show cause notice dated
16.7.2011 did not relate to PPL, and it was withdrawn on 11.11.2011,
and it related to other parts of the plot of SRUIL. In view of the
aforesaid clear admission it is apparent that there is misrepresentation
made by Janhit Manch that this show cause notice related to PPL, in
fact, same is not related to PPL, as admitted by the Corporation in its
affidavit; and secondly when it has been mentioned in the notice dated
11.11.2011 that the work up to plinth level only was complete, the
aforesaid fact was wrongly mentioned as in the notice dated
14.12.2011, issued by the Corporation after few days, it was mentioned
that the work up to 7th floor had been completed. It passes
comprehension when on 14.12.2011, the Corporation mentions that the
work had been carried out up to the 6th floor, and on 19.12.2011, it has
also been mentioned that it has been completed up to 6th floor, and
from 7th to 9th storey was in progress, how overnight RCC construction
of the various floors could have been completed without lapse of 2 to 3
weeks for each of storey which is a minimum period, as admitted on
behalf of the Corporation by its witness also. Thus, obviously, the work
52
up to the plinth level had been carried out by 7th May 2011, the date on
which notice was given and deemed permission came into force on the
expiry of 15 days. Otherwise, 7th to 9th floors would not have been
constructed by 19.12.2011. After that, the total days available to SRUIL
were 210 till 19.12.2011. Thus, construction up to the 9th floor is bound
to take at least 5 to 6 months even if it is done at a fast speed, and it
also included the monsoon season, which also intervened inbetween
when work is slow or halted. It passes comprehension when on
11.11.2011; it was mentioned that work was only up to the plinth level,
how within 35 days, a total of 9 floors could have been constructed, one
floor every 3 days. Thus, there was something grossly amiss about what
was happening on the part of the Corporation, and absolutely wrong
facts had been mentioned in the inventories, which are contradicted by
the facts mentioned in the notice for demolition and also by the
minimum time required for construction of each floor. Thus, no reliance
can be placed on the inventory dated 22.7.2011, and stop work notice
dated 16.7.2011 was not related to PPL. Thus, it cannot be said that
the work had been carried out in violation of stopwork notice dated
16.7.2011 as submitted on behalf of Janhit Manch. The submission
has no legs to stand, and is hereby rejected.
71. In the inspection report dated 22.7.2011, it has not been
mentioned what is the name of the representative of SRUIL who was
53
present on the spot. Nor is it mentioned in the subsequent report of
November 2011. The Corporation has falsely mentioned in the notice
dated 29.11.2011 that the work of PPL had not been carried out beyond
the plinth level on 29.11.2011. How within 19 days, construction of 9
storeys could be completed, can only be explained by some superpower,
and it appears to be a fairy tale. It appears that anyhow or somehow,
the Corporation sat over the intimation dated 7.5.2011. The
Commissioner did not inspect the plinth of PPL thereafter, and
concerning the residential portion, the stopwork notice dated
16.7.2011 had been issued. Notice was withdrawn on 11.11.2011. After
that, the notice was issued concerning PPL by mentioning patently
wrong facts on 29.11.2011 for reasons best known to the Corporation.
We are constrained to observe that the case reflects some severe kind of
rivalry and distortion of facts. There was an attempt made to ensure
that the building is delayed or is demolished by way of filing the PIL one
after the other, taking different grounds at different stages, many
interventions have been filed. The Human Rights Federation had also
attempted to intervene in this Court. Though earlier, a PIL, which was
filed by it on 9.5.2014, was dismissed as withdrawn on 7.11.2014 to
approach an appropriate forum by way of filing appropriate
application/representation. The said intervenor also filed an SLP before
this Court challenging the impugned judgment and orders dated
22,25,27.1.2016 passed by the High Court. This Court has rejected the
54
prayer, dismissed the SLP filed by the petitioner to avail of any other
remedy. After that, the intervention application has been filed. The
intervenor cannot enlarge the scope of PIL. We have no hesitation in
rejecting the intervention application filed on behalf of the said
Federation.
In re: whether construction of PPL is limited up to 4 upper floors because of Circular dated 22.6.2011?
72. It is submitted on behalf of Janhit Manch that as per DCR 33(24)
introduced w.e.f. 20.10.2008, "public car parking lot scheme" was
brought into effect. Thereunder for a PPL constructed on a plot of land
and handed over free of cost to the Corporation, the plot
owner/developer was entitled to receive incentive FSI inter alia to the
extent of 50% of the area of the PPL handed over by him. The
unrestricted construction of PPL followed under the said Regulations.
73. It was submitted on behalf of Janhit Manch that the Government
had issued a Circular on 22.6.2011 to limit the PPLs to ground plus
four upper floors plus two basements. Thus, in the light of the Circular
mentioned above, notice has been issued by the Corporation for the
demolition of floors and why commencement certificate should not be
modified or revoked. Notice was issued on 29.11.2011. The counsel has
submitted that the notice dated 16.7.2011 was also issued. The
Corporation pursuant to a direction issued in PIL No. 43/2012 passed
an order on 12.9.2013 relying upon the Circular that construction from
55
5th to 15th floors of the PPL was not in consonance with the Circular of
2011. Mr. Ahmadi also submitted that the draft amendment was
proposed to amend Regulation 33(24) on 19.3.2012. SRUIL had not
submitted any modified plan despite the direction of the Corporation.
Later on, an amendment had been incorporated on 6.8.2014 in DCR
33(24), restricting the height as mentioned in the Circular. As such,
construction is illegal, and its regularisation could not have been
ordered.
74. The submission is untenable. We have gone through the various
orders passed by the High Court in which aforesaid circular of 2011
has been quashed as the Development Control Regulations, 1991 are
statutory in nature and it was not open to issue any direction which is
executive in nature, either by the State Government or the Corporation
in derogation to the statutory provisions. When Regulation 33(24) was
in vogue, development permission had been granted to SRUIL in the
year 2010. The provisions of DCR 33(24) containing no restriction on
the number of floors of PPL, came into force on 20.10.2008.
Development permission has been granted on 18.6.2010 after 1 year 10
months and thereafter commencement certificate had also been granted
on 1.10.2010 with respect to PPL and notice under which deemed
permission accrued under DCR 6(4) had been served on 7.5.2011 by
the Architect. Once deemed permission accrued to SRUIL on lapse of
56
15 days, the construction had been completed in 2012 before the
amendment was made in the Regulations in 2014. The order of
regularisation was not necessary because of deemed permission. Thus,
in our opinion, the High Court has rightly held that the decision of the
Corporation applying the said Circular was impermissible as it did not
have the force of law, and it stood quashed by the High Court in other
cases. Thus, the submission made by Mr. Ahmadi stands repelled.
75. It could not be said that the Circular of 2011 was supplementary
to DCR 33(24). It was clearly in derogation to it and could not have
prevailed over a statutory provision. It was not necessary to question it
in the present petition by SRUIL as it has no force of law and has been
rightly quashed by the High Court in other cases.
In re: whether the sanction of the PPL building by way of an endorsement of commencement certificate is illegal?
76. Mr. Ahmadi also submitted that initially, IOD was granted on
24.1.2005. After that, there was an amendment to the residential
building on 12.7.2005, and again, there was an amendment of the plan
for construction of a residential building on 7.11.2007, 2.2.2009, and
11.8.2009. SRUIL amended the plans from time to time for a residential
building in question. On 8.2.2011, the plan for residential building was
sanctioned for 56 floors. Because of the aforesaid, it is submitted on
behalf of Janhit Manch that it is a case of departure of substantial
57
nature from the initially sanctioned plan, DCR 6(5) governs the
deviation during construction. Even if the deviation is within the ambit
of Regulation 6(5), the sanction is necessary under sections 337 and
346 of the Corporation Act.
77. When we examine the submission, it is apparent that the
development permission has been granted. The residential building
plan has been approved. The commencement certificate was endorsed
from time to time. Amendment was made on 8.2.2011, and
commencement certificate was again endorsed on 8.2.2011 under DCR
33(24). The PPL policy came into force in 2008, and its development
plan was sanctioned in 2010, and commencement certificate had been
granted on 1.10.2010. The reliance has been placed on Regulation 6(5),
the same is extracted hereunder:
“6. Procedure during construction:
(5) Deviation during constructions:— If during the construction of a building, any departure of a substantial nature from the sanctioned plans is intended by way of internal or external additions, sanction of the Commissioner shall be necessary. A revised plan showing the deviations shall be submitted, and the procedure laid down for the original plans heretofore shall apply to all such amended plans. Any work done in contravention of the sanctioned plans, without prior approval of the Commissioner, shall be deemed as unauthorised.”
78. It is apparent from the aforesaid Regulation 6(5) that the same is
applicable during the construction of the building, and any departure of
substantial nature from the sanctioned plan can be allowed by the
Commissioner. The provisions of section 337 do not restrict the ambit
58
and scope of Regulation 6(5). Initial permission had been obtained for
development, and during construction, further variation could have
been made. The provision of section 346 is of no help as, at no point in
time, the development plan had been disapproved. The question of
modifying disapproval is not germane. The submission raised by Mr.
Ahmadi is held to be devoid of substance and cannot be accepted.
In re: Refuge Area
79. Janhit Manch submitted that the order dated 3.8.2016 passed by
the Municipal Commissioner concerning the refuge area is illegal. It was
further submitted that in the refuge area, occupants could take refuge
and also can be rescued by the fire officers. Access to refuge area has
been allowed, which is absurd that a disabled person or an older person
will wait outside the flat, who stay at the 56th floor of the building to be
rescued by the fire officer in case of a fire in the building, access to the
area is difficult. In the case of senior citizens, disabled persons, small
children in the building, it defies common sense to provide for refuge
areas at such height, which are almost commensurate with the extent
of the habitable area shown and included in the FSI. It was further
submitted that the refuge area sanctioned by the Corporation in the
order dated 31.8.2016 is a whopping 39,000 sq.mtrs against the
habitable area of 54715.19 sq.mtrs., that is almost 60% of the habitable
area. The said areas have also been sold to flat buyers under the guise
59
of decks/terraces and are, in fact, a device to get the additional
habitable area for sale to flat buyers under the guise of refuge area.
This point was agitated in PIL No.43/2012. The High Court has
disposed of the said PIL by observing that the refuge area was
excessive. It is urged that the Corporation has now accepted the area
was excessive. There was a norm of 4%, and now Corporation has said
that it has been now reduced to 23%. Janhit Manch has further
submitted that the High Court in the impugned judgment observed that
the Commissioner should recalculate the refuge area following the
National Building Code (NBC). It is also submitted that in the order
dated 31.8.2016, it has been observed that NBC cannot be applied in
toto as the refuge area is already constructed. As the corporation has
granted permission, refuge area has now been reduced to 23% and
structural columns can be allowed free of FSI in the permissible area
which is illegal, and four full refuge areas in one floor are not necessary
and cannot to be taken as refuge area as they cannot be used in case of
fire. It is submitted on behalf of Janhit Manch that the decision of the
Commissioner is illegal and entirely contrary to DCR 44(7), which states
that the refuge area over 4% of the habitable area has to be counted in
FSI. Reliance has been placed on DCR 43(1), which provides that
Chapter (iv) of NBC, 2005, shall apply unless the matter is otherwise
provided. It is submitted that the reasoning employed by the
Commissioner is perverse. On each floor, there are 4 flats of 4
60
bedrooms. Therefore, the maximum occupancy per flat can be
estimated to be about 67 persons or at best 10 persons per flat, which
for 4 flats will aggregate to 40 persons. Thus, the occupancy load of 322
persons per floor, to say, is perverse and arbitrary. There is an
arithmetical mistake done while calculating the area. It is further
submitted that as refuge areas have been provided for four flats, in case
of an emergency like a fire, the fire brigade will find it impossible to
access 144 different areas at the same point of time. It may not be in
the interest of inhabitants. It is further submitted that the Chief Fire
Officer has permitted to provide glass curtain walls on all sides of the
building at refuge floors, regarding the individual refuge floors on the
four floors of the building. The CFO has permitted glass curtain walls in
the rest of the building, which makes the 144 refuge areas inaccessible
and unusable as refuge areas. The areas are shown as refuge areas,
and fire escape passages have been sold as decks/terraces to flat
purchasers and merged with the flats as usable areas. The purpose is
to create a balcony over the terrace. It was submitted that merely
because construction has been completed, no equities can be claimed.
80. It is submitted on behalf of SRUIL that the vires of DCR 2(13),
2(42), and 2(44) have not been questioned. The regulations described
above contain a clear and unambiguous provision which was in force at
the relevant time. It is also submitted that Regulation 44(7) is
61
significant in this regard. The only requirement is the minimum area of
15 sq.mtrs of a specific width. There is no other restriction on the grant
of refuge area. Regulations in respect of fire and safety are not
exhaustive, and CFO is an expert authority to consider the requirement
of highrise buildings. It is also submitted that Regulation 44(5) makes
it mandatory for highrise and special buildings and exempts them from
FSI calculations under DC Regulation 35(2)(d). It is further submitted
that in the NOC granted by the CFO vide order dated 30.12.2006, it has
been directed to provide requisite area as approved in the plan. The
recommendation made by the CFO is the recommendation of an expert,
which has expressly been recognised in DSR 5(ii). The Circular dated
21.9.1993, which is issued by CFO, provides for the size of the refuge
area with the minimum requirement of 4% of the total builtup area
and the size of each refuge area. The builtup area has been defined as
the total builtup area. The circular is not a statutory circular and does
not amend the DC regulations. Regulations are in the form of delegated
legislation, as observed in Pune Municipal Corporation & Anr. v.
Promoters & Builders Association & Anr. (2004) 10 SCC 796. Directions
issued by the Urban Development Department dated 2.12.1993
required the Municipal Commissioner to withdraw the guidelines issued
by the CFO as they were not in conformity with the DC Regulations. It
is urged on behalf of SRUIL that DC Regulations cannot be amended
except by following the procedure under the Town Planning Act under
62
section 37. Executive Circulars cannot amend the regulations as
observed in Godrej and Boyce Manufacturing Co. Ltd. v. State of
Maharashtra & Ors., (2009) 5 SCC 24. Thus, relying on circular, the
submission that the refuge area as recommended by the CFO and the
corporation is excessive and contrary to DC Regulations is erroneous
and incorrect.
81. The determination of the refuge area was done by the CFO, who is
the competent and technical authority. The decision of the CFO has
been revisited by 3 successive Commissioners and has been confirmed
while approving the sanctioned plan merely because some
apprehension was raised about possible misuse of the refuge area. It is
impermissible to revisit the said decision. SRUIL submits that while
order dated 31.8.2016 allowed free of FSI of 16262.06 sq.mtrs, that is
the area at the external periphery and has further directed that this
should be mentioned in and prominently displayed in the building. In
Indore Municipal Corporation & Anr. v. Dr. Hemalata & Ors., (2010) 4
SCC 435, possible misuse of the refuge area had been considered, and
the court observed that based on possible misuse, the planning
permission cannot be questioned nor can be revoked. This Court has
observed:
“14. The fact that the sanction is for a residentialcumcommercial purpose is not disputed by the respondents. They have never claimed that they will use the building contrary to the permissible user. Even before the completion of the construction and obtaining of occupation
63
certificate, without issuing a showcause notice alleging such misuse, an order has been issued alleging a violation of the permitted user. There is no occasion for the second appellant to assume that the respondent is likely to violate the sanctioned user. After the issue of occupancy certificate, if there is any violation of sanctioned use, it is always open to the Municipal Corporation to take appropriate action in accordance with law at that stage. The finding in the order dated 11.4.2000 that there has been a violation of the Rules in this behalf, is unwarranted and at all events premature.”
82. It is further submitted on behalf of SRUIL that Maharashtra
legislature has passed an Act known as the Maharashtra Fire
Prevention & Life Safety Measures Act, 2006, which has received the
assent of the President on 5.2.2007. Section 3 of which mandates
owners to provide for fire prevention and life safety measures and also
prescribes a stringent penalty for nonobservance of such conditions. A
Director or Chief Fire Officer has been empowered to prescribe
measures for fire prevention and life safety measures. It is further
urged that the National Building Code is in respect of the fire protection
requirement of highrise buildings (15 meters and above). As per clause
C1.11 provisions contained in clause 4.12.3 shall apply for buildings
except for multifamily dwellings, refuge area of not less than 15 sq.m.
shall be provided on the external walls. Clause 4.12.3 of the National
Building Code does not stipulate 4% as a requirement of the refuge
area. Even if the NBC provides that anything in excess of requirement is
to be counted in FSI and that refuge area in excess of 4% is to be
counted in FSI, it is submitted that it would require amendment of
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DCRs 35 and 44(7) by following the procedure under section 37 of the
MRTP Act.
83. When we consider the order that has been passed by the
Municipal Commissioner pursuant to the impugned judgment passed
by the High Court, redetermining the refuge area, it has been reduced
to 23% only. The CFO has considered the higher requirement of
building and providing a separate refuge area for each of the flat that is
to say that four refuge areas on each floor, one attached to each flat,
has been approved by the CFO and the corporation. The permission
was granted way back in the year 2006 and the inspection note dated
11.11.2011 indicates that the construction of the residential building
had been carried out up to a height of 180 meters i.e., 36th floor, the
permission was granted in 2006 and commencement certificate has
also been issued from time to time as mentioned above. The
construction of the residential building had been raised to the 36 th floor
in 2011, and Janhit Manch awakened the first time to file PIL No.
43/2012 in the High Court. Thus, it was a belated petition. For fire
safety, with respect to the refuge area, the view of the Fire Safety Officer
has to prevail not ipse dixit whether it would be appropriate to have
more area or the lesser cannot be said to be acceptable which appears
to be a hangover, the objection appears to be more the outcome of
some grudge harboured by unknown hands behind Janhit Manch.
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84. The objections have been raised on behalf of Janhit Manch
concerning the height of service floor and elevation features like flower
beds, ornamental projection, servant toilets, and structural columns
concerning which the Commissioner, Municipal Corporation has given
in extensive details the reasons for the decision rendered by it. This
Court is not an expert in the field of determination of refuge area and in
our opinion, when Corporation and Chief Fire Officer had granted
permission, it cannot be said that any tremendous public purpose is
going to be served by entertaining the belated objections which appear
to be the outcome of some business rivalry between warring groups. We
find the order passed by the Municipal Commissioner dated 31.8.2016
with respect to refuge area cannot be said to be illegal or arbitrary in
any manner in the facts and circumstances of the case, mainly due to
the fact that permission had been granted by the CFO as well as the
corporation which has been questioned belatedly. The order dated
31.8.2016 is upheld as we are not inclined to interfere on the aforesaid
grounds in the peculiar facts and circumstances of this case.
In re: order of the Additional Municipal Commissioner dated 10.11.2016 and the notice under section 51 of the Act :
85. It is submitted on behalf of Janhit Manch that showcause notice
dated 29.11.2011 was issued under section 51 of the MRTP Act. A reply
was filed on 14.12.2011 in which stand was taken that provisions of
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section 51 are not applicable, and despite the notice, SRUIL did not
stop the work as such the notice for demolition was issued on
19.12.2011. Ultimately, pursuant to the direction issued in PIL No.
43/2012, it was decided by the Municipal Commissioner on 12.9.2013
that PPL above 5th to 15th floors was not in consonance with the circular
of 2011. Thus, no incentive FSI would accrue. It was submitted that the
corporation took the stand that no decision was pending on showcause
notice dated 29.11.2011, as stated in the affidavit dated 26.2.2014. The
High Court in the impugned judgment held that the Commissioner was
required to rework the FSI; hence, SRUIL ought to have submitted the
modified plans. As SRUIL submitted no fresh proposal for development
permission, the application for regularisation was not in compliance.
On 10.11.2016, the Additional Municipal Commissioner passed an
order deciding the showcause notice dated 29.11.2011 and held that
the construction of the PPL had substantially progressed, and as such,
the entire PPL can be regularised, is contrary to law.
86. We have held there was deemed permission for PPL under DCR
6(4) as per notice of Architect dated 7.5.2011; thus, the submissions
raised cannot be accepted. Moreover, it is not necessary to go into the
question of whether the notice dated 29.11.2011 survives or not for the
decision, as we have held that there was deemed permission. Thus,
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there was no question of regularisation of the PPL. The submissions are
devoid of substance and as a result of this repelled.
87. We have not accepted the finding of the High Court concerning
deemed permission as to PPL. Thus, the findings recorded in the
judgment and order and the submission raised on that basis by Janhit
Manch, cannot be said to be sustainable. The consequent order of the
Corporation in that regard falls.
88. We place it on record that we have examined the matter on merits,
notwithstanding that we are not satisfied with the bona fides of PIL, as
the litigation has a chequered history and has several rounds. Hence,
we ignore the aforesaid aspect.
89. In the circumstances, we have no hesitation in setting aside the
order of the High Court in part and also set aside the finding recorded
by the High Court that no deeming permission accrued under
Regulation 6(4) of Development Control Regulations, 1991. In our
opinion, deemed permission accrued, and concerning the determination
of refuge area as per order dated 31.8.2016 passed by the Municipal
Commissioner, no interference is called for. Order dated 31.8.2016
passed by the Municipal Commissioner regarding the refuge area is
upheld. Petitions filed by Janhit Manch – PIL [L] No.133/2015, T.C.
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No.271/2017 and T.C. No.6/2018 deserve dismissal and are, as a
result of this, dismissed.
90. Let the Corporation take over PPL and proceed further to decide
concerning 13 floors, i.e., 44 to 56 floors of residential building within
one month from today.
………………………..J. (Arun Mishra)
New Delhi; ……..…………………J. October 24, 2019. (Vineet Saran)