THE CHENNAI METROPOLITAN DEVELOPMENT AUTHORITY REP. BY ITS MEMBER SECRETARY Vs D. RAJAN DEV .
Bench: HON'BLE MRS. JUSTICE R. BANUMATHI, HON'BLE MR. JUSTICE A.S. BOPANNA, HON'BLE MR. JUSTICE HRISHIKESH ROY
Judgment by: HON'BLE MRS. JUSTICE R. BANUMATHI
Case number: C.A. No.-009336-009336 / 2019
Diary number: 36336 / 2016
Advocates: K. V. VIJAYAKUMAR Vs
GAGAN GUPTA
REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 9336 OF 2019 (Arising out of SLP(C) No.35685 of 2016)
CHENNAI METROPOLITAN DEVELOPMENT AUTHORITY REPRESENTED BY ITS MEMBER SECRETARY ...Appellant
VERSUS
D. RAJAN DEV AND OTHERS …Respondents
J U D G M E N T
R. BANUMATHI, J.
Leave granted.
2. This appeal arises out of the impugned judgment dated
03.08.2016 passed by the Division Bench of the High Court of
Madras in W.A. No. 2376 of 2013 filed by the first respondent in and
by which the Division Bench set aside the order of Single Judge and
allowed the writ appeal thereby directing the appellant Chennai
Metropolitan Development Authority (CMDA) to calculate the
Premium FSI charges at the rate prevalent as on the date of filing of
application by the first respondent Rajan Dev.
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3. Respondent No.1 is a developer carrying on construction
activities under the name and style of M/s. Ben Foundation. He
submitted an application dated 07.05.2009 for planning permission
to construct a residential-cum-shopping building at Survey Nos.
223, 224 and 225, Padi Village, Padi Kuppam Road, Chennai for
196 dwelling units. He proposed construction of Block A – Stilt
floor(part) + GF(part) + 6 floors + 7th floor part; Block B and C – Stilt
+ 6 floors and Block D – Stilt + 7 floors with floor area of 14082.26
sq.mt. and height of 22.80 mt. The planning permission was granted
by the appellant CMDA on 01.07.2009. Initially, the sanction was
mistakenly accorded for 14889 sq.mts. (1.84 FSI) instead of 14164
sq.mts. (1.75 FSI). The excess area for which sanction was wrongly
granted is 725 sq.mts. While the construction was in progress, on
09.09.2009 vide G.O.Ms.No.163-Housing and Urban Development,
respondent No.2-Government of Tamil Nadu introduced a scheme
called “Premium FSI Scheme”, wherein the Government permitted
any builder willing to pay FSI charges to increase FSI above the
normally permitted FSI. Additional benefit by way of Premium FSI
accrued to the developer is related to the proportionate land extent.
As per the guidelines for Premium FSI, the amount payable by the
applicant towards the Premium FSI charge shall be equivalent to
the cost of the proportionate land as per the Guideline value of the
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Registration Department. On 04.05.2011, the first respondent made
an application along with revised proposal for permission to have
additional FSI area of 11,860 sq.ft. (= 1102 sq. mt.) under the
“Premium FSI Scheme” for extra fourteen dwelling units i.e. one
floor each in two blocks. The said application was returned by the
appellant on 10.02.2012 with the direction to furnish revised plan for
rectifying sixteen defects as pointed out by the appellant. The first
respondent submitted revised plans on 24.02.2012. The appellant-
CMDA vide its letter dated 30.03.2012 forwarded the revised plan to
the Government seeking to accord approval to the recommendation
of the Multi-storeyed building panel and for issue of planning
permission. In the meantime, the State Government revised the
guideline value of the land w.e.f. 01.04.2012.
4. While the application of the first respondent for revised
proposal was pending, the guideline value of the land was revised
w.e.f. 01.04.2012 from Rs.1,650/- per sq.ft. to Rs.5,000/- per sq.ft.
for the area which the first respondent has put up construction.
After inspection of the site and recommendation of the multi-
storeyed building panel, on 29.05.2012, the Government granted
approval for the Premium FSI. Pursuant to the sanction granted by
the Government, the appellant-CMDA vide letter dated 02.07.2012
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called upon the first respondent to remit “Premium FSI Charges”
quantified at Rs.7,96,50,000/- for 1479.81 sq.mts. of the land area
based on the revised guideline value of the property as revised
w.e.f. 01.04.2012 by the Government and as provided at the time of
the approval for the proposed construction.
5. Vide letter dated 19.07.2012, the first respondent raised
objections to the aforesaid calculation and also as regards the area.
The first respondent submitted that the first respondent originally
proposed to construct 14,889 sq.mts. of built up area of an extent of
land of 8093.64 sq.mts. It was stated that the projected FSI at 1.74
by adopting the total built up area was calculated as 14089 sq.mts.
as against 14,889 sq.mts. and the same was a human error and the
same led to all the confusion. The first respondent has also raised
objection stating that he made the application during May, 2011
itself and that he may be allowed to make payment of “Premium FSI
Charges” by adopting the guideline value existed on both the dates
of their application (04.05.2011) and the approval by the CMDA
panel (30.03.2012). In the representation, the first respondent
stated that they are ready to pay the “Premium FSI Charges” for
both the projected built up area of 800 sq.mt. in the already
approved plan and for the proposed built up area of 1102 sq.mts.
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(proposed extra FSI of 0.24) by adopting the guideline value existed
on the date of their application i.e. 04.05.2011. The said
representation was rejected by the CMDA vide letter dated
31.08.2012. The appellant by its letter dated 19.07.2012 modified
the revised “Premium FSI Charges” for 1479.81 sq.mts. of the land
area from Rs.7,96,50,000/- to Rs.7,61,40,000/-. By the time the
plan was sanctioned, the guideline value had increased from
Rs.1,650/- per sq.ft. to Rs.5,000/- per sq.ft. As per the revised
guideline, the Premium FSI charges were calculated at the rate of
Rs.5,000/- per sq.ft. and the same was quantified at
Rs.7,61,05,480/-.
6. The first respondent made further representation dated
14.12.2012 requesting the appellant-CMDA to calculate the
“Premium FSI Charges” taking into account the guideline value
prevailing as on the date on which the application was submitted
and not to levy “Premium FSI Charges” as per the revised guideline
value. The first respondent also requested to deduct all balcony
and duct wall area which is within the limit of 10% allowance. The
representation made by the first respondent requesting for reduction
of “Premium FSI Charges” was rejected by the appellant-CMDA by
order dated 19.04.2013, affirming its earlier order dated 31.08.2012.
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By its letters dated 23.05.2013 and 14.06.2013, first respondent
sought for further thirty days’ time for remitting the Premium FSI
charges as demanded by the appellant. By communication dated
19.06.2013, the appellant-CMDA granted time till 15.07.2013 to pay
Premium FSI charges.
7. After so taking time, the first respondent filed the writ petition
in WP No.18238 of 2013 before the Madras High Court. During the
pendency of the writ petition, construction of 196 dwelling units was
completed and a partial completion certificate dated 17.06.2013
was granted. The learned Single Judge dismissed the writ petition
by holding that the first respondent is liable to pay the “Premium FSI
Charges” as per the guideline value prevailing on the date of
approval of the plan. The learned Single Judge held that the builder
would not acquire any right by merely submitting application for
building plan and the right to the builder would accrue only after the
approval of the plan. The learned Single Judge also held that there
was no undue delay on the part of CMDA or the second
respondent-Government in disposing of the application of the first
respondent.
8. Being aggrieved by the dismissal of the writ petition, the first
respondent preferred the writ appeal before the Division Bench
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which came to be allowed by the impugned judgment. Relying upon
Union of India and another v. Mahajan Industries Ltd. and another
(2005) 10 SCC 203, the Division Bench held that the appellant-
CMDA is entitled to calculate levy of “Premium FSI Charges” taking
into account the guideline value prevalent as on the date of the
application for approval of the additional construction and not from
the date on which the approval is being granted. During the
pendency of the writ appeal, an amount of Rs.3,80,00,000/- was
deposited by the first respondent pursuant to the order dated
17.02.2014 passed by the Division Bench. A provisional completion
certificate dated 16.10.2014 was granted for a total of 210 dwelling
units. Being aggrieved, the appellant-CMDA has preferred this
appeal.
9. Mr. Jayanth Muthuraj, learned Senior counsel appearing for
the appellant-CMDA submitted that under the “Premium FSI
Scheme”, the application was returned for rectification of defects on
10.02.2012 and the first respondent resubmitted the application on
25.02.2012. Placing reliance upon Chennai Metropolitan
Development Authority represented by its Member-Secretary and
another v. Prestige Estates Project Ltd. 2019 (10) SCALE 78, it was
submitted that the crucial date for determining the applicable rate for
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Premium FSI Charges is the date on which the authority grants
planning permission. It was submitted that mere pendency of the
application or any payment made does not create any right under
law in favour of the applicant till his application is considered and
sanction is granted as laid down by the Supreme Court in Usman
Gani J. Khatri of Bombay v. Cantonment Board and others (1992) 3
SCC 455. The learned Senior counsel submitted that the
judgments relied upon by the Division Bench viz. Union of India and
others v. Dev Raj Gupta and others (1991) 1 SCC 63 and Union of
India and another v. Mahajan Industries Ltd. and another (2005) 10
SCC 203 are not applicable to the case in hand as both the
judgments deal with the application for conversion and not
application for building permission. The learned Senior counsel
further submitted that the first respondent being an experienced
builder with for more than three decades experience, is well aware
of the procedure to be followed in making an application seeking
planning permission, but had deliberately filed a defective
application and therefore, the first respondent is not right in
contending that there was delay on the part of the appellant-CMDA
in processing the application.
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10. Per contra, reiterating the findings of the Division Bench, Mr.
K.V. Vishwanathan, learned Senior counsel appearing for the first
respondent submitted that as rightly held by the Division Bench that
the crucial date for determining Premium FSI has to be the date of
receipt of the application by the first respondent. It was submitted
that the first respondent has submitted the application for
permission to have additional FSI under the “Premium FSI Scheme”
way back on 04.05.2011 and the same was returned on 10.02.2012
by the appellant for rectifying the defects nearly after a delay of nine
months. It was further submitted that the application of the first
respondent was pending consideration for quite some time with the
appellant-CMDA and the Multi-Storeyed Building Panel discussed
the application of the first respondent and forwarded the proposal to
the Government with recommendation for approval even on
30.03.2012. The learned Senior counsel further submitted that the
Division Bench of the High Court rightly held that the FSI charges is
payable on the date of filing of the application for conversion and
not on the date of the approval and the impugned judgment
warrants no interference.
11. We have considered the submissions and carefully perused
the impugned judgment and other materials on record. The point
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falling for consideration is whether the High Court was right in
holding that the Premium FSI charges are payable only as per the
pre-revised guideline value as on 04.05.2011 i.e. the date of filing of
application with revised plan, by the first respondent?
12. On 07.05.2009, the first respondent submitted an application
for construction of residential-cum-shopping complex at Padi
Village, Padi Kuppam Road, Chennai. The planning permission was
granted for the original plan by the appellant-CMDA on 01.07.2009.
When the construction was in progress, the Government of Tamil
Nadu introduced the “Premium FSI (Floor space Index) Scheme”
vide G.O.Ms.No.163, Housing and Urban Development (UD-I) dated
09.09.2009 as per which the Government permitted willing builders
to increase FSI above the normally permitted FSI subject to a
maximum of one relating the same to the road width parameters by
paying premium FSI charges.
13. Regulation 36 deals with “Premium FSI”, which reads as
under:-
“36. Premium FSI:- The Authority may allow Premium FSI over and
above the normally allowable FSI subject to a maximum of 1 (one)
relating the same to the road width parameters as follows:-
Serial Number
Road width Premium FSI (% of normally allowable FSI)
(i) 18 meters and above (60’ and above)
40%
10
(ii) 12 meters – below 18 meters (40’ – below 60’)
30%
(iii) 9 meters – below 12 meters (30’ – below 40’)
20%
The premium FSI shall be allowed in specific areas as may be notified,
subject to Guidelines and on collection of charge at the rates as may be
prescribed by the Authority with the approval of the Government. The
amount so collected towards the award of Premium FSI shall be remitted
into the Government account to be allotted separately for the purpose for
utilizing it for infrastructure development in that area as may be directed
by the Government.”
14. The first respondent sought to avail the benefits of Premium
FSI and submitted an application on 04.05.2011 seeking approval
of additional FSI under the Premium FSI Scheme. The said
application was returned by the appellant-CMDA on 10.02.2012 for
rectification of defects. Thereafter, on 24.02.2012, first respondent
submitted the revised plan after rectification of the defects.
15. The Multi-Storeyed Building Panel considered the revised
plan of the first respondent and the appellant-CMDA by its letter
dated 30.03.2012 forwarded the proposal to the Government with
recommendation for approval subject to the conditions indicated
thereon. In the meanwhile, the Registration Department revised and
notified the revised guideline value w.e.f. 01.04.2012 as per which
the guideline value of Padi Kuppam Road was increased from
Rs.1,650/- per sq.ft. to Rs.5,000/- per sq.ft. On 29.05.2012, the
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Government granted approval to the revised plan of the first
respondent. Based upon the revised guideline value, the appellant-
CMDA by its letter dated 02.07.2012 informed the first respondent
that the Premium FSI has been levied at Rs.7,96,50,000/-. The
same was later modified as Rs.7,61,40,000/-.
16. Learned Senior counsel for the respondent contended that
only the date of application for revised building plan has to be taken
into consideration and the first respondent cannot be levied with the
revised FSI Premium charges because of the time taken by CMDA
in processing the application. The learned Senior counsel mainly
relied upon the recommendation made by the appellant-CMDA to
content that pre-revised guideline would only be applicable for
calculation of the Premium FSI charges. The forwarding of the
revised proposal by the appellant-CMDA to the Government reads
as under:-
“AGENDA ITEM NO:2/203 FILE NO: C3(N)/6476/2011
Sub: CMDA – APU – MSB (North) Division – Planning
Permission Application for the revised approval for the
construction of Block A: Stilt/GF (Shop cum Parking) + 7
Floors; Block-B, C and D: Stilt + 7 Floors Commercial cum
Residential building with 210 dwelling units at T.S.No.113/2,
Block No.65, Ward I, Old S.No.224/1 (part) of Padi Village,
Padikuppam Road, Mogappair, Chennai – Applied by Thiru.
D. Rajan Dev – Recommended for Approval – Reg
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The MSB Panel discussed the subject in detail and
recommended to forward the proposal to the Government
recommending for approval subject to the following conditions:
i) undertaking accepting conditions of NOCs to be obtained
before issue of Planning Permission; and
ii) undertaking to furnish IAF NOC before issue of completion
certificate to be obtained before issue of Planning
Permission.
Sd./XXXX 30.3.2012
MEMBER SECRETARY”
By reading of the above, it is seen that it is only forwarding of the
proposal to the Government with recommendation for approval of
the revised plan which is as per the procedure involved. Such
forwarding of the proposal to the Government with recommendation
for approval, does not create any right in favour of the respondent.
In terms of Regulation 36, Premium FSI shall be allowed in specific
areas as notified subject to guidelines with the approval of the
Government and on collection of charges at the rates as may be
prescribed by the authority. Thus, for the award of Premium FSI,
inter-alia the conditions “collection of charges at the rates as may be
prescribed by the authority” and “approval of the Government”, are
mandatory. The collection of FSI Premium charges is subject to the
guidelines. The revised guideline came into force w.e.f. 01.04.2012.
Be it noted that the first respondent’s application was considered
and finally approval was granted by the Government on 29.05.2012
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only after revised guideline came into force. At the time of granting
approval by the Government on 29.05.2012, when the revised
guideline was in force, the High Court ought not to have held that
the guideline value as on 04.05.2011, that is, the date of application
of the first respondent, should be considered for the purpose of
calculating Premium FSI charges. The right would accrue to the first
respondent only after the Government grants approval to the
revised plan sanctioning the Premium FSI. Thus, the date on which
the approval was granted by the Government i.e. 29.05.2012 ought
to have been taken into consideration for calculating the Premium
FSI charges.
17. It is well settled that no right accrues to an applicant until the
application for approval is considered and sanctioned. The first
respondent has given the proposal for revised building plan under
Regulation 36 with a view to avail the benefit of Premium FSI. As
pointed out earlier, the process of grant of Premium FSI is
completed only after the grant of approval by the Government.
Regulation 36 clearly provides that the Premium FSI shall be
allowed in specific areas with the approval of the Government and
the approval of the Government therefore is mandatory. Only when
the Government grants approval, the right would accrue to the
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builder and not before that. Therefore, the date of approval is the
crucial date.
18. Learned Senior counsel for the appellant has submitted that
the builder would not acquire any legal right by merely submitting an
application for approval of the building plan and the right would
accrue only after sanction of the revised plan by the Government. In
this regard, we may usefully refer to Usman Gani J. Khatri of
Bombay v. Cantonment Board and Others (1992) 3 SCC 455 which
has been referred to by the learned Single Judge in the order
passed in the writ petition wherein, the Supreme Court held as
under:-
“24. …….The petitioners did not acquire any legal right in respect of
building plans until the same were sanctioned in their favour after having
paid the total amount of conversion charges in lump sum or in terms of
sanctioned instalments and getting conversion of their land in freehold
tenure…….”.
19. As pointed out by the learned Single Judge, in Usman Gani,
the Supreme Court in order to explain the unsustainability of the
claim made by the builders has also explained a reverse case as
under:-
“24. ……..If we consider a reverse case where building regulations are
amended more favourably to the builders before sanctioning of building
plans already submitted, the builders would certainly claim and get the
advantage of the regulations amended to their benefit.”
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Learned Single Judge has also referred to State of W.B. v. Terra
Firma Investments & Trading Pvt. Ltd. (1995) 1 SCC 125 and other
judgments wherein, the Supreme Court held that no right accrues to
the builder by mere submission of a plan for construction of a
building which has not been sanctioned by the competent authority.
20. In the impugned judgment, the High Court relied upon the
decision in Union of India and Another v. Mahajan Industries Ltd.
And Another (2005) 10 SCC 203 wherein, the Supreme Court had
followed the decision of the Delhi High Court in the case of Ansal &
Saigal Properties (P) Lts. bs. L & DO, holding that the crucial date
for calculating the conversion charges has to be the date of receipt
of application for conversion of land use. It is the submission of the
appellant that the decision in the said case is not applicable to the
case in hand as the said judgment deals with application for
conversion of land and not the application for building permission.
Apart from that, there was delay of more than three years in
deciding the said application. We find merit in the submission of the
appellant that the decision in Mahajan Industries is not applicable to
the facts of the present case. Though the application was filed on
04.05.2011 and resubmitted after rectification of defects on
24.02.2012, the Government approved the revised proposal only on
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29.05.2012. In the meanwhile, the revised guideline value was
introduced for implementation w.e.f. 01.04.2012. As rightly held by
the learned Single Judge that the first respondent/builder does not
acquire any legal right until the plan is sanctioned.
21. Mere pendency of the application for planning permission
does not create a vested right in an applicant. Right accrues only
when the permission/sanction is granted by the
Government/concerned authorities. This is because planning
permission is accorded on the basis of scrutiny of application form
and the concerned documents. There is always possibility of an
application not meeting the requisite criteria for carrying out the
proposed development and being rejected. Until and unless an
application complete in all respect is approved, it remains a mere
application and no right can be claimed on the basis of such an
application. A proposal cannot be equated with an approval,
otherwise the later will lose all significance. The obvious logical
conclusion is that the right to an applicant accrues when the
permission has been granted. Further, as a corollary, it can be said
that the rates prevailing at the time of granting of permission are the
rates which an applicant has to pay. The respondent/applicant
cannot claim the benefit of the earlier guideline value existing prior
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to the date when approval was granted by the government. In our
considered view, the respondent will have to pay FSI Premium
charges based on the guideline value as existing on the date of
grant of approval.
22. Learned Senior counsel for the appellant has placed reliance
upon Chennai Municipal Development Authority v. Prestige Estates
Projects Limited 2019 (10) Scale 78. In Prestige Estates, despite
the payment having been made by the builder on 28.03.2012, the
Supreme Court held that the developer is liable to pay Premium FSI
charges based on the revised guideline value which are applicable
post 01.04.2012. In Prestige Estates, after referring to Usman Gani
and other judgments, the Supreme Court held that the demand on
account of Premium FSI charges arises only upon the grant of
approval by the Government to avail Premium FSI. The ratio of the
decision in Prestige Estates is squarely applicable to the present
case. In the present case, since the sanction for revised plan was
granted by the Government on 29.05.2012, the first respondent in
the present case is liable to pay the Premium FSI charges based on
the revised guideline value which came into force w.e.f. 01.04.2012.
23. Learned Senior counsel for the first respondent inter-alia
contended that there was inordinate delay on the part of appellant-
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CMDA in processing the application and the first respondent cannot
be burdened with extra charges on account of delay caused by the
appellant. Learned Senior counsel further submitted that the
application of the first respondent dated 04.05.2011 for revised
proposal was returned after nine months on 10.02.2012 and the
respondent cannot be blamed for the delay caused by the appellant
in processing the application of the first respondent. This contention
does not merit acceptance. The appellant-CMDA is a body
entrusted with the task of examination and approval of multitude of
building applications throughout the planning area. That apart, the
appellant-CMDA is a single window system and it has to verify
various documents with the connected Departments at various
levels. The application was processed at various levels and it was
sent to the departments like police, Fire, etc. for clearance.
Considering the fact that different departments and agencies are
involved with the process of approval, we feel that, there was no
undue delay on the part of the appellant-CMDA or the State
Government. As rightly pointed out by the learned Single Judge, the
first respondent submitted the application after rectification of
defects only on 24.02.2012 and within a period of one month, the
application was placed before the meeting. Therefore, it cannot be
said that there was undue delay on the part of the appellant-CMDA
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or Government to consider the first respondent’s application for
approval of the revised plan.
24. In the impugned judgment, the Division Bench has relied upon
Union of India and Others v. Dev Raj Gupta and Others (1991) 1
SCC 63 and Mahajan Industries Limited. The ratio of those
decisions is not applicable to the case in hand as those decisions
relate to application for conversion of the land and not building
permission application. That apart, in those cases, there was a
delay of more than three years in deciding the application. In the
present case, as discussed above, there was no delay on the part of
the appellant-CMDA or the Government to consider the first
respondent’s application for approval.
25. As submitted by the learned Senior counsel for the appellant-
CMDA, the conduct of the first respondent is also to be taken note
of. After the levy of Premium FSI charges calling upon the first
respondent to pay a sum of Rs.7,61,40,000/-, the first respondent
submitted a representation on 19.07.2012 requesting to revise the
Premium FSI charges by considering the guideline value prevailing
as on the date of the application i.e. 04.05.2011. The said
representation was rejected by the appellant-CMDA by its letter
dated 31.08.2012 and the first respondent was directed to make
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payment of Premium FSI Charges. The first respondent was also
informed that if the payment was not made within sixty days, the
application will be returned. The first respondent’s further
representation dated 14.12.2012 also came to be rejected.
Thereafter, by letters dated 23.05.2013 and 14.06.2013, the first
respondent had prayed for thirty days’ time for remitting the
Premium FSI charges as demanded by the appellant-CMDA. By
communication dated 19.06.2013, the first respondent was granted
time upto 15.07.2013 to pay Premium FSI charges. After so getting
extension of time, the first respondent filed writ petition before the
High Court challenging the order of CMDA dated 31.08.2012 and
prayed for quashing the demand. It is to be pointed out that the
learned Single Judge also commented on the conduct of first
respondent in obtaining extension of time to remit the Premium FSI
charges and thereafter, filing the writ petition before the High Court
challenging the demand.
26. The Division Bench did not keep in view the well settled
principle that no right accrued to the applicant-builder by mere filing
of application for approval and the right accrues only after approval
is granted by the Government/concerned authorities. The impugned
judgment is contrary to the well settled principle that the applicant
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does not acquire any right under law till his application is considered
and sanctioned. Regulation 36 clearly provides that the Premium
FSI shall be allowed in specific areas only with the approval of the
Government. Unless and until the Government grants approval, no
right accrued to the first respondent. When the Government
sanctioned the approval on 29.05.2012, the Division Bench erred in
directing the appellant to calculate the FSI charges as per the
guideline value as on 04.05.2011. The impugned judgment is
therefore liable to be set aside.
27. In the result, the impugned judgment dated 03.08.2016
passed by the High Court of Madras in W.A. No.2376 of 2013 is set
aside and this appeal is allowed. The appellant-CMDA is at liberty to
recover the balance Premium FSI charges from the first respondent
in accordance with its regulations and rules. No costs.
………………………..J. [R. BANUMATHI]
………………………..J. [A.S. BOPANNA]
.………………………..J. [HRISHIKESH ROY]
New Delhi; December 11, 2019.
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