THE MAYOR JAIPUR MUNICIPAL CORPORATION Vs THAKUR SHIV RAJ SINGH
Bench: HON'BLE MR. JUSTICE ASHOK BHUSHAN, HON'BLE MR. JUSTICE NAVIN SINHA
Judgment by: HON'BLE MR. JUSTICE ASHOK BHUSHAN
Case number: C.A. No.-006030-006030 / 2019
Diary number: 2134 / 2019
Advocates: AURA & CO. Vs
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REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.6030 OF 2019 (arising out of SLP(C)No.7710 of 2019)
THE MAYOR JAIPUR MUNICIPAL CORPORATION & ANR. … APPELLANT(S)
VERSUS
THAKUR SHIV RAJ SINGH & ORS. … RESPONDENT(S)
J U D G M E N T
ASHOK BHUSHAN, J.
The Jaipur Municipal Corporation has filed this
appeal challenging the Division Bench judgment of
Rajasthan High Court, Bench at Jaipur dated
12.01.2018 by which the Special Appeal filed by the
respondents questioning the judgment of learned
Single Judge has been allowed and the appellants have
been directed to refund the conversion charges
deposited by the respondents along with six percent
interest.
2. Brief facts of case giving rise to this appeal
are:
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Lt. Col. Late Harnath Singh, the predecessor-in-
interest of the respondents by registered sale deed
dated 16.04.1959 had purchased the property in
question known as ‘Lal Niwas’ from His Highness Sawai
Man Singh of Jaipur. Lt.Col. Late Harnath Singh died
on 08.01.1997 after which the respondents became
owner of the property. The respondents, with intent
to develop by constructing a multi-storeyed building,
commercial-cum-residential complex in the area of
8080.14 square meter, made an application to
Corporation for conversion of land use as condition
precedent for sanction of building plan for
constructing commercial-cum-residential complex. The
Corporation issued an order dated 22.02.2003
directing the respondents to deposit an amount of
Rs.1,01,04,672/- towards the conversion charges. The
respondents reserving their rights deposited the
amount through pay order dated 20.03.2003. An order
dated 06.05.2003 was passed by the Corporation
allowing the conversion of the land use of the
aforesaid land. The building plan was thereafter
approved by the Corporation on 08.01.2004. The
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respondents issued notice dated 28.04.2004 to the
Corporation calling upon the appellants to pay a sum
of Rs.1,13,86,703/- along with interest. The
respondents filed a Writ Petition No.4783 of 2004 in
the High Court of Rajasthan at Jaipur Bench praying
for following reliefs:
“(i) By an appropriate writ, order and direction impugned orders dated 22.02.2003 (Annexure.2), order dated 01.04.1003 (Annexure.4), 19.11.2003 & 20.12.2003 (Annexure.7) passed by the respondents No.2 & 3 may kindly be quashed and set aside.
(ii) By an appropriate writ, order or direction the respondents may be directed to refund the amount of Rupees 1,01,04,672/- charged/ extracted by the respondents towards conversion charges of the land in question and an amount of Rupees 6,31,542/- and Rupees 6,59,961/- charged by the respondents towards Shahari Jama Bandi & interest thereon, thus totalling Rs. 1,13,96,175/- from the petitioners along with interest @ 18% p.a. thereon as damages for unnecessarily withholding the aforesaid amount w.e.f. date of deposit to the date of payment. The respondents may further be directed to refund the total amount as prayed hereinabove to the petitioners in the proportion viz. 30% to Thakur Shiv Raj Singh (Petitioner No.1) and 1/3rd of the remaining to each of the Petitioners No.2 to 4.
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(iii) Cost of litigation be awarded to the petitioners.
(iv) Any other order(s) as this Hon’ble High Court may deem fit and proper in the facts and circumstances of the present writ petition be also passed in favour of the humble petitioners and against the respondents.”
3. In the writ petition, the Corporation filed its
reply. The Corporation resisted the writ petition. A
learned Single Judge of the High Court vide its
judgment dated 04.07.2006 dismissed the writ
petition. Aggrieved against the judgment of learned
Single Judge, Special Appeal was filed by the
respondent before the Division Bench. The Division
Bench of the High Court vide its impugned judgment
dated 12.01.2018 allowed the Special Appeal and
directed for refund of the amount of Rs.1,01,04,672/-
with interest. The Corporation aggrieved by the
judgment of the Division Bench has come up in this
appeal.
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4. We have heard learned counsel for the appellants
as well as learned counsel appearing for the
respondents.
5. Learned counsel for the appellants submits that
it is the respondents who had submitted an
application for paying conversion charges to enable
sanction of building plan of commercial-cum-
residential complex in the premises in question. The
Corporation had directed for deposit of conversion
charges which were deposited by the respondents. The
respondents are not entitled to claim any refund.
They have themselves deposited the conversion
charges. It is submitted that in view of the land use
of plot in the Master Plan, which was in force at the
time when the application was moved by the
respondents, i.e., ‘residential’, it was obligatory
for the respondents to seek permission for using the
land for commercial purpose as required by Section
173-A of Rajasthan Municipalities Act, 1959 as
amended by Act 19 of 1999. It is submitted that the
respondents’ map for sanction of building plan for
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commercial-cum-residential plot could not have been
sanctioned unless the conversion of land use was
permitted and the amount demanded by the Corporation
from respondents was the amount of conversion charges
of land use. It is submitted that the Division Bench
without considering the relevant issues and
provisions of Section 173-A allowed the appeal. The
Division Bench erred in directing for refund of the
amount deposited by the respondents.
6. Learned counsel for the respondents refuting the
submissions of the learned counsel for the appellants
contends that the respondents were forced to deposit
the amount of Rs.1,01,04,672/- by the Corporation.
The respondents deposited the amount under protest.
It is submitted that from the date property was
purchased in the year 1959, the property is being
used for commercial purposes. It is submitted that a
Company M/s. Hindustan Salts Limited was using the
premises for commercial purpose till M/s. Hindustan
Salts Limited handed over the premises in the year
1996 to Lt. Col. Late Harnath Singh. When the
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premises was being used for commercial purpose since
before the date when building plan for constructing
commercial-cum-residential complex was made, there
was no occasion for payment of any conversion
charges. It is submitted that in Master Plan the land
use of plot in question as on date as well as at the
relevant time was commercial. It is submitted that
the respondents were not liable to pay any conversion
charges and the Corporation, having realised the
conversion charges illegally and arbitrary from the
respondents, is obliged to refund the amount. It is
submitted that the learned Single Judge also has
returned a finding that the land in question is being
used for commercial purposes.
7. We have considered the submissions of the learned
counsel for the parties and have perused the records.
8. Before we enter into the submissions made by the
learned counsel for the appellants, it is relevant to
notice the relevant provisions of Rajasthan
Municipalities Act, 1959 pertaining to land user.
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Section 173-A is provision dealing with the power of
the State Government to allow the change of use of
land. Section 173-A was amended by Rajasthan
Municipalities (Amendment) Act, 1999. It is useful to
notice the provisions of Section 173-A before the
amendment and after the amendment which are as
follows:
“Section 173-A of the Act, prior to its amendment, reads as follows:
“173-A. Power of the State Government to allow change in the use of land.- (1) Notwithstanding anything contained in this Act, where any land has been allotted or sold to any person by a municipality or the State Government subject to the condition of restraining its use for a particular purpose, the State Government may, if it is satisfied so to do in public interest, allow the owner or holder of such land to use it for any other purpose other than the purpose for which it was originally allotted or sold, on payment of such conversion charges as may be prescribed:
Provided that the rates of conversion charges may be different for different areas and for different purposes.
(2) The conversion charges so realized shall be credited to the Consolidated Fund of the State or to the fund of the Municipality as may
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be determined by the State Government.
(3) Such charges shall be the first charge on the interest of the person liable in the land the use of which has been changed and shall be recoverable as arrears of land revenue.”
Section 173-A of the Act as amended by the Amending Act No. 19 of 1999 reads as follows:
“Section 173-A - Restriction on change of use of land and power of the State Government to allow change of use of land.-(1) No person shall use or permit the use of any land situated in any municipal area, for the purpose other than that for which such land was originally allotted or sold to any person by the State Government, any municipality, and other local authority or any other body or authority in accordance with any law for the time being in force or, otherwise than as specified under a Master Plan, wherever it is in operation.
(2) In the case of any land not allotted or sold as aforesaid and not covered under sub-section (1), no person shall use or permit the use of any such land situated in a municipal area for the purpose other than that for which such land use was or is permissible, in accordance with the Master Plan, wherever it is in operation, or under any law for the time being in force.
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(3) Notwithstanding anything contained in sub-section (1) or sub- section (2), the State Government or any authority authorised by it by notification in the Official Gazette, may allow the owner or holder of any such land to have change of use thereof, if it is satisfied so to do in public interest, on payment of conversion charges at such rates and in such manner as may be prescribed with respect to the following changes in use:
(i) from residential to commercial or any other purpose; or
(ii) from commercial to any other purpose; or
(iii) from industrial to commercial or any other purpose; or
(iv) from cinema to commercial or any other purpose:
Provided that rates of conversion charges may be different for different areas and for different purposes.
(4) Any person who has already changed the use of land in violation of the provisions of this Act in force at the time of change of use, shall apply to the State Government or any authority authorised by it under sub-section (3), within six months from the date of commencement of the Rajasthan Municipalities (Amendment) Act, 1999 (19 of 1999) for regularisation on said use and upon regularisation of the change of use of land he shall deposit the amount contemplated under sub-section (3).
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(5) Where the State Government or the authority authorised by it under sub-section (3) is satisfied that a person who ought to have applied for permission or regularisation under this Section, has not applied and that such permission can be granted or the use of land can be regularised, it may proceed to determine the conversion charges after due notice and hearing the party/parties and the charges so determined shall become due to the municipality and be recoverable under sub-section (7).
(6) The conversion charges so realised shall be credited to the fund of the municipality.
(7) Charges under this section shall be the first charge on the interest of the person liable to pay such charges with respect to the land, the use of which has been changed and shall be recoverable as arrears of land revenue.””
9. Statement of Objects and Reasons of the Amendment
Act of 1999 is also relevant to notice, which is to
the following effect:
“The existing provisions contained in Section 173-A of the Rajasthan Municipalities Act, 1959 provide that where any land has been allotted or sold subject to the condition of restraining its use for a particular purpose, to any person by a Municipality or the State Government, the State Government may, if it is satisfied so to do in public interest, allow the owner
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or holder of the land, to use it for any other purpose other than the purpose for which it was originally allotted or sold, on payment of such conversion charge as may be prescribed.
With a view to ensure planned and regulated development of the urban areas it is necessary to restrict and bar the change of use in certain circumstances of those lands also which were not sold or allotted by Municipality or the State Government. However, the power of the State Government or any other authority authorised by it, to allow change of use of land, on payment of conversion charges is sought to be retained.
With a view to achieve the aforesaid objective, the existing Section 173-A of the Rajasthan Municipalities Act, 1959 is proposed to be substituted.”
10. The demand for conversion charges having been
raised in the present case in the year 2002, the
provisions of Section 173-A as amended by Act 19 of
1999 are applicable in the present case. A perusal of
unamended and amended Section 173-A indicates that
there is substantial change in the statutory
provision of Rajasthan Municipalities Act, 1959.
Prior to amendment, the power of the State Government
to allow the change in the use of land was confined
to a land allotted or sold by Municipality or the
State Government. The amended Section 173-A has not
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only changed heading of the Section but contents
also. Section 173-A as amended contains restriction
on use of land. Both sub-section (1) and sub-section
(2) of Section 173-A now contain a restriction on
both the categories of land, i.e., (i) originally
allotted or sold by the State Government, any
Municipality and other local authority or any other
body or legal authority; (ii) in the case of any land
not allotted or sold and not covered under sub-
section (1). The restriction is that no person shall
use or permit the use of any such land situated in a
municipal area other than that for which such land
use was or is permissible, in accordance with the
Master Plan, wherever it is in operation. The amended
provision of Section 173-A has been brought on the
Statute book to ensure planned development of a
municipal area. Master Plans are to be prepared
according to the statutory Scheme keeping in view the
future developments of the city and the municipal
area. A clear distinction between the statutory
Scheme under Section 173-A, unamended and amended, is
visible. Earlier the restriction was there only with
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regard to land, which has been allotted or sold to
any person by a Municipality or the State that too
restriction for land use for any other purpose other
than the purpose for which it was originally allotted
or sold. After the amendment restriction is with
regard to the land use as provided in Master Plan.
Even if prior to amendment in Section 173-A, a person
holding the land which was neither allotted nor sold
to it by Municipality or State could have used the
land for any purpose, the restriction has now been
placed by amended Section 173-A. In the facts of the
present case, even though prior to amendment of
Section 173-A the respondents were using the land for
commercial purposes that user is prohibited by virtue
of restriction brought by amended Section 173-A(2)
for using the land for a purpose other than one which
is permitted under Master Plan, permission of State
or any authority authorised by it, is required as
provided by sub-section (3) of Section 173-A.
11. We need to notice the land use as permissible in
the Master Plan, which was in operation at the
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relevant time when respondents submitted an
application for sanction of building plan for
commercial-cum-residential complex.
12. The appellants have filed a rejoinder-affidavit
dated 26.07.2019 wherein Jaipur Development Authority
Land Use Plan-2011 has been brought on record as
Annexure-R/1, which indicates that Master Development
Plan was prepared and approved, which Plan for Jaipur
Region came into force with effect from 01.09.1998.
In paragraph 6(c) of the rejoinder-affidavit, it has
been pleaded that the Master Plan 2011 has been
notified on 01.09.1998. It was further pleaded that
with a view to ensure planned and regulated
development, the Master Plan 2011 for Jaipur Region
was notified in which the present area where the
property in question is situated was declared a
‘residential’ area. In the Land Use Plan 2011 of
Master Plan 2011 as per Annexure-R/1 Plot No.21, Lal
Niwas is mentioned as residential as submitted by the
learned counsel for the appellants.
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13. Learned counsel appearing for the respondents has
submitted that Annexure-R/1 filed by the appellants
along with the rejoinder-affidavit is only a map
which cannot be read to mean that land use of Plot
No.21, Lal Niwas, has been shown as residential
except that it has been marked as residential by
officials of the Corporation. It has further been
pleaded in the rejoinder-affidavit that in Master
Plan 2025, which was brought into force on
01.09.2011, the property in question has now been
earmarked as commercial.
14. In event, the appellants claim that land use of
Plot No.21 in the Master Plan 2011 enforced w.e.f.
01.09.1998 is accepted as residential, the
restriction as imposed by sub-section 2 of Section
173-A as amended by Act, 1999 shall come into force
and for change of land use as given in Master Plan
2011, the respondents were obliged to seek permission
under sub-section (3) of Section 173-A and without
payment of conversion charges, they could not have
obtained sanction map for commercial use of the land.
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This Court in Municipal Corporation, Rajasthan vs.
Sanjeev Sachdeva and others, (2013) 12 SCC 562, had
occasion to consider Section 173-A as amended by Act
19 of 1999.
15. In the above case also, the respondents therein
had purchased a plot of land with a house on
09.09.2002, situated in a residential area by way of
a registered sale deed. On an application submitted
for conversion of land use from residential to
commercial, certain amount was deposited by the
respondents. The respondents filed a writ petition
challenging the vires of the amended Section 173-A as
well as the demand notice. The writ petition after
some litigation was allowed by the learned Single
Judge and demand notice was quashed. The Division
Bench dismissed the appeal of the Corporation against
which judgment the Municipal Corporation had come to
this Court. This Court while interpreting Section
173-A laid down following in paragraph Nos.11, 12 and
13:
“11. A bare reading of unamended Section 173-A(1) of the Act would indicate that the
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conversion for change of land use charges could only be realised if the land was allotted by the Municipality or the State Government and there was a condition for restraining use for a particular purpose only. Therefore, in the absence of land being allotted by the State Government/ Municipality and in absence of any specific stipulation regarding use of land, the conversion charges could not be claimed. This was the ratio laid down in Pareshar Soni case, (2007) 14 SCC 144, interpreting the unamended Section 173-A of the Act. The Legislature, with a view to ensure planned and regulated development of the urban area felt it necessary to charge for the change of use in certain circumstances of those lands which were not sold or allotted by municipality or by the State Government, Further, it is also felt that such a change of user be permitted only "in public interest". In this connection, we may refer to the Statement of Objects and Reasons of the Amendment Act, 1999, which reads as under: “The existing provisions contained in Section 173-A of the Rajasthan Municipalities Act, 1959 provide that where any land has been allotted or sold subject to the condition of restraining its use for a particular purpose, to any person by a Municipality or the State Government, the State Government may, if it is satisfied so to do in public interest, allow the owner or holder of the land, to use it for any other purpose other than the purpose for which it was originally allotted or sold, on payment of such conversion charge as may be prescribed.
With a view to ensure planned and regulated development of the urban areas it is necessary to restrict and bar the
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change of use in certain circumstances of those lands also which were not sold or allotted by Municipality or the State Government. However, the power of the State Government or any other authority authorized by it, to allow change of use of land, on payment of conversion charges is sought to be retained.
With a view to achieve the aforesaid objective, the existing Section 173-A of the Rajasthan Municipalities Act, 1959 is proposed to be substituted.”
12. Amended Section 173-A not only restricts the change of use of land, as the same has been allotted by the municipality or the State Government, but also put restrictions if the land has been allotted by any other local authority. Section 173- A(2) covers the cases which are not even covered by Section 173-A(1) and brings in its fold even the change of use of land which is not in consonance with the Master Plan. Further Sections 173-A(1)(2) and (3) also contemplate a situation wherein the State Government is entitled to levy conversion charges if the change in use from one purpose to other purpose. The amendment was necessitated since the State Legislature thought the provision of Section 173-A (unamended) stood as an impediment for proper planning of urban areas. In other words, with a view to ensure planned and regulated development of urban areas, it was felt that some restrictions have to be imposed and it was for that purpose that Section 173-A was amended.
13. We may, in this respect, also indicate that, in exercise of powers conferred under Section 297 read with Section 173-A of the 1959 Act, 2000 Rules
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were promulgated. It is under the abovementioned Rules that the Respondents filed an application on 16.7.2003 for change of land use from residential to commercial. Following those Rules, the Corporation issued public notice inviting objections. Later, the Land Use Committee met and approved the conversion for which a demand notice of Rs. 5,70,300/- was raised by the Corporation on 2.4.2004. We are of the view that the demand is legal and valid and in accordance with the provisions of Section 173-A, as inserted by Amendment Act 19 of 1999 read with the 2000 Rules. We are also of the view that the Rajasthan High Court has committed an error in applying the judgment of this Court in Pareshar Soni case which was dealing with the unamended provision of Section 173-A.”
16. The law laid down by this Court in the above case
is fully applicable in the facts of the present case.
The present case is also where sub-section (2) of
Section 173-A covers the case.
17. We may also notice one of the submissions
vehemently raised by the learned counsel for the
respondents that the respondents were forced to
deposit the conversion charges, which they deposited
under the protest. The copy of the writ petition
filed by the respondents has been brought on record
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as Annexure-P/12. In paragraph Nos. 5,6 and 7,
following has been pleaded by the respondents:
“5. That the petitioners intended to get the aforesaid plot of land admeasuring 10067.14 sq.yards which is equivalent to 8420.56 sq. meters, developed by constructing a multi-storeyed commercial-cum-residential complex. In this connection, on having been approached the respondents No.2 & 3 asked to apply with them for land use conversion as a condition precedent so that maps of building plans can be approved for constructing commercial- cum-residential complex.
6. That the respondents No 2 & 3 vide order bearing No.F.13/At.Mu.N.Niyo./ dated 22.02.2003 directed to deposit an amount of 1,01,04,672/- towards conversion charges. The copy of the aforesaid order dated 22.02.2003 is being enclosed herewith and marked as Annexure.2.
7. That in pursuance of the aforesaid order passed by the respondents No.2 & 3, the humble petitioners reserving their rights deposited the amount so demanded i.e. a sum of Rs.1,01,04,672/- through pay order dated 20.03.2003 drawn on City Bank, M.I.Road, Jaipur vide duly filled challan dated 16.1.2003/20.3.2003 under Covering Letter dated 20.3.2003. Consequently, receipt dated 20.3.2003 was issued from office of respondents No.2 & 3 in proof of said amount having been duly deposited. The photocopy of the Covering letter dated 20.3.2003 along with receipt dated 20.3.2003 and challan dated 16.1.2003/20.3.2003 are being enclosed herewith and collectively marked as Annexure-3.”
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18. The above pleading of the respondents only
indicates that when they intended to construct multi-
storeyed building for commercial-cum-residential
complex they were told to deposit conversion charges
as a condition precedent for sanction map. Learned
Single Judge in its judgment had noted that the
respondents intended to deposit conversion charges
for the land use as commercial-cum-residential
complex. The submission of the learned counsel for
the respondents that they were forced to apply for
conversion of land use from residential to commercial
does not commend us. Whether the respondents were
liable to deposit the conversion charges is to be
determined in accordance with the statutory Scheme
and statutory requirement. In the event, under the
Statute they were obliged to obtain conversion of
land use from residential to commercial, they were
bound to do the same and the fact that they were
asked by the Corporation to do the same is
inconsequential.
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19. The Division Bench in the impugned judgment has
been unduly led by the fact that land which was
purchased in the year 1959 is being used for
commercial purpose. The Division Bench did not advert
to sub-section (2) of Section 173-A as amended by Act
19 of 1999 and its consequences. The total
consideration of the Division Bench on the entire
case is in paragraph Nos.7, 8 and 9 which are to the
following effect:
“7. We have gone through the property document which shows that the land was purchased in the year 1959 and the same property was used by the company for commercial purposes. In our considered opinion, with a view to avoid any delay in their construction activities, the appellants have paid the amount under protest to the respondents.
8. In that view of the matter, respondents are not entitled for conversion charges and the amount deposited by the appellants is required to be refunded with immediate effect.
9. The respondents are directed to refund the said amount alongwith interest @ 6% within a period of three months from today. If the payment is not made within a period of three months, the appellants will be entitled for interest @ 9% and difference of 3% will be recovered from the officer who has made delay in making payment.”
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20. We are of the view that the Division Bench did
not consider the issues raised in the appeal in the
correct perspective and has not adverted to the
effect and operation of the statutory Scheme as
delineated by sub-section (2) of Section 173-A as
amended by Act 19 of 1999. The judgment of the
Division Bench, thus, cannot be upheld.
21. We may also notice that this Court in Municipal
Corporation, Rajasthan (supra)although had allowed
the appeal but gave liberty to the respondents to
take up the issue before the Corporation regarding
land use in the Master Plan which was in operation at
the relevant time. In paragraph No.14 of the
judgment, following has been observed:
“14. The learned Counsel appearing for the respondents, however, submitted that the area in question is notified as commercial area under the Master Plan and, therefore, there is no question of any conversion of the residential property to commercial. We notice that this point was not raised before the High Court and we are, therefore, not called upon to decide that question. However, the Respondents, if so advised, may take up this issue before the Corporation and it is for the Corporation to consider that issue in accordance with law. Appeals are
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accordingly allowed and the judgments of the High Court are set aside. However, there will be no order as to costs.”
22. In the present case, learned Single Judge has
made following observation:
“It is also not disputed that in the Master Plan area in question is ear marked for commercial use and it is also not disputed the earlier the area in question is used for commercial purpose. Therefore, the petitioner moved application for conversion for approval of map for constructing a commercial building.”
23. Although learned Single Judge made the above
observation, but the judgment does not indicate that
said observations were made after looking into the
Master Plan which was in force at the time of
submission of application by the respondents.
24. The Division Bench did not advert to either sub-
section (2) of Section 173-A or to the land use in
the Master Plan at the relevant time, i.e., in the
year 2002 when the respondents made an application
for sanction of building plan. The appellants
although have brought on record the Land Use Plan
2011, which is in force w.e.f. 01.09.1998 along with
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their rejoinder-affidavit but since during the
submission learned counsel for the respondents has
contended that the said Land Use Plan 2011 does not
conclusively establish that land use of Plot No.21
was residential, we are, thus, of the view that ends
of justice shall be served in giving liberty to the
respondents to submit a representation before the
Corporation, if there are any materials and grounds
that in the Master Plan which was in operation in the
year 2002, when respondents submitted an application
that land use of Plot No.21, Lal Niwas was not
residential but commercial. Subject to the above
liberty, the appeal is allowed and the impugned
judgment is set aside. Parties shall bear their own
costs.
......................J. ( ASHOK BHUSHAN )
......................J. ( NAVIN SINHA )
New Delhi, August 05, 2019