ADARSH ESTTE SAHAKARI GRIHA NIRMAN SANSTHA MASRYADIT(PROPOSED) PROMOTER MR.KRISHAN D. Vs STATE OF MAHARASHTRA
Bench: HON'BLE MR. JUSTICE ARUN MISHRA, HON'BLE MR. JUSTICE M.R. SHAH, HON'BLE MR. JUSTICE B.R. GAVAI
Judgment by: HON'BLE MR. JUSTICE ARUN MISHRA
Case number: SLP(C) No.-006070-006070 / 2014
Diary number: 6697 / 2014
Advocates: E. C. AGRAWALA Vs
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NONREPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
SPECIAL LEAVE PETITION (CIVIL) NO. 6070 OF 2014
ADARSH ESTATE SAHAKARI GRIHA NIRMAN SANSTHA MARYADIT (PROPOSED) .... PETITIONER(S)
VERSUS
STATE OF MAHARASHTRA AND ORS. ....RESPONDENT(S)
WITH
SPECIAL LEAVE PETITION (CIVIL) NO. 6204 OF 2014
O R D E R
B.R. GAVAI, J.
1. Both these Special Leave Petitions are
challenging the judgment and Order dated 20th January,
2014 passed by Division Bench of the Bombay High Court of
Judicature at Bombay in Writ Petition No. 1595 of 2009
along with Notice of Motion No. 205 of 2011 and Writ
Petition No. 1596 of 2009 along with Notice of Motion No.
206 of 2011.
2. The facts in brief leading to the present special
leave petitions are as under.
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The petitioner in SLP (C) No. 6070 of 2014 is a
society (hereinafter referred to as “Adarsh”) of slum
dwellers of plot bearing CTS No. 601, having a total area
admeasuring 704.30 sq. mts. The petitioner in SLP (C) No.
6204 of 2014 is a society (hereinafter referred to as
“Saidham”) of slum dwellers of plots bearing CTS Nos.
595, 596 and 602 having a total area admeasuring 2247.20
sq. mts. The respondent no. 5 in both the special leave
petitions, namely, Maruti Nagar Co-operative Housing
Society, is also a society of slum dwellers (hereinafter
referred to as “Maruti”) situated on plots bearing CTS
Nos. 585, 604 and 605, having a total area admeasuring
6627.50 sq. mts. The said plots on which the aforesaid
three slums are situated are owned by the Municipal
Corporation of Greater Mumbai, Respondent no. 4 in both
the special leave petitions (hereinafter referred to as
“the Corporation”). The General Body of Maruti
(Respondent no. 5 herein) had passed a resolution
regarding implementation of Slum Rehabilitation Scheme
and appointed a developer. Thereafter, on 06th September,
2005, Maruti submitted a proposal for a Scheme of
rehabilitation of slum dwellers. In furtherance of the
proposal submitted by it, respondent Nos. 3 and 4
initiated proceedings for verifying Annexure-II, i.e.
list of eligible and non-eligible slum dwellers. On
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8th March, 2006, the Corporation forwarded Annexure-II to
Slum Rehabilitation Authority (hereinafter referred to as
the “SRA”). However, it appears that, thereafter, several
complaints were received regarding frauds being committed
in the preparation of Annexure-II. The SRA passed an
order on 20th December, 2006 observing therein, that
Annexure-II was issued on account of bogus and fraudulent
documents filed by Maruti. The Corporation, therefore,
cancelled Annexure-II.
3. In the meantime, both the petitioners, Adarsh as
well as Saidham, had submitted Slum Rehabilitation
proposals, in respect of slum dwellers on the plots
mentioned hereinabove along with the consent of the slum
dwellers and a General Body resolution. The SRA after
considering the proposal of the petitioners, directed
acceptance of the scrutiny fee, which is duly paid by
both of them. On 11th July, 2008 the Assistant Municipal
Commissioner addressed a communication to the SRA stating
therein, that after calling required documents from
Maruti they would scrutinize and process a revised
Annexure-II on merits. In response to the said
communication, the SRA informed the Corporation about the
letter of the Corporation dated 16th September, 2006 by
which they had informed that Annexure-II issued to Maruti
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stood cancelled on account of fraud. On 29th July, 2008
the SRA addressed a letter requesting the Corporation to
scrutinize the draft Annexure-II submitted by the
Petitioners. On 6th October 2008, SRA informed the
Corporation that the proposal of the Petitioners for
issuance of Annexure-II be held to be treated as
acceptable. It was also informed that since the proposal
of Maruti had already been rejected, the question of
issuing any Annexure-II in its favour did not arise.
4. In November, 2008, Maruti filed two separate
applications to the High Power Committee against the
Petitioners, requesting that the SRA should not sanction
the proposal submitted by the Petitioners and that its
proposal should be reconsidered. Vide Order dated 7th
February, 2009 the High Power Committee set aside the
Order passed by the SRA dated 30th December, 2006, by
which the SRA had rejected the proposal of Maruti.
5. The orders passed by the SRA were assailed before
the Bombay High court in Writ Petition Nos. 1595 of 2009
and 1596 of 2009 filed by Adarsh and Saidham
respectively. Vide Order dated 11th January, 2010 Rule
was granted in those petitions. Liberty was also granted
to the petitioners to apply for relief in case of any
adverse action. In the meantime, the Corporation had
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published a draft Annexure-II in favour of Maruti.
Accordingly on 7th May, 2011 the SRA fixed a hearing on
23rd May, 2011 for cancellation of the proposal of
Petitioners. The Petitioners, therefore, moved Notices of
Motion before the High Court. By an Order dated 20th May,
2011 the High Court granted interim relief to the
Petitioners thereby, staying the hearing fixed before
C.E.O., SRA. Vide subsequent Orders dated 08th November,
2011 and 22nd November, 2011, the High Court permitted
the SRA to proceed with the hearing and further directed
that the decision, if any, which would be taken shall not
be implemented, till further Orders are passed by the
High Court. Vide Order dated 5th March, 2012 the SRA
rejected the proposals of the Petitioners and directed
that the proposal of Maruti be processed further on the
basis of revised Annexure-II, to be issued by the
Corporation. Finally, by an Order dated 20th January,
2014 both the Writ Petitions were rejected by the High
Court. Being aggrieved, the petitioners have filed these
Special Leave Petitions.
6. During the pendency of hearing, the SRA as well
as Maruti had filed Affidavit stating therein, that each
of the seven plots are capable in law of independent
schemes. This court, therefore, directed the SRA by an
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Order dated 16th February, 2018, to submit a draft
proposal for settlement, in terms of its affidavit and
submit the same for approval by other parties. In
accordance with the Order passed by this court, the SRA
has circulated a draft terms of settlement proposing
therein, that the Corporation should issue independent
Annexure-II to all the three societies, i.e. Adarsh,
Saidham and Maruti for their respective independent
plots. It is further proposed that Adarsh and Saidham,
the petitioners herein, shall either jointly develop
their properties or develop their properties
independently. It is further proposed that, in the event
Adarsh was to develop the property separately, since it
was not having a direct access, it should be provided an
access by a road having a width of 9 meters. It was
further proposed that Maruti should develop its property
independently. Accordingly I.A. No. 97692/2018 came to be
filed by the SRA. An affidavit dated 21st July, 2018 which
came to be filed on 25th July, 2018 by Maruti stating
therein, that it has taken a conscious decision, to
accept the terms of settlement submitted by the SRA so
that all the three proposals can independently be
developed by the respective societies. Similar affidavit
came to be filed by both the Petitioners, accepting the
terms of settlement as proposed by the SRA. The
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Respondent-Corporation has also filed an affidavit dated
28th August, 2018 that it has no objection for accepting
the terms of settlement as proposed by the SRA.
7. Ordinarily the matter should have ended here.
However, Maruti filed I.A. No. 11905 of 2019 thereby,
praying for permitting it to withdraw its Additional
Affidavit dated 21st July, 2018 i.e. giving consent to
the settlement. Immediately after filing the I.A., 214
slum dwellers of Maruti (Respondent No. 5 herein) had
addressed a letter dated 29th January, 2019 to the
Registry of this Court stating therein, that they had
never opposed the terms of settlement proposed by the SRA
and expressly recorded their consent. Since it was
contested before this court by the Petitioners that
letter dated 11th October, 2018 purported to withdraw the
consent, originally contained only six names and the
other names, which have been added to that letter are by
simply plucking them from the letter dated 30th May,
2018, this court appointed Shri Ashish Wad, Advocate, who
was appearing for the Municipal Corporation, to act as a
Local Commissioner.
8. The Local Commissioner has submitted his report
on 9th July, 2019. A perusal of the report would
categorically show, that letter dated 11th October 2018
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was not signed by 172 slum dwellers but only by 6
persons.
9. Taking into consideration all these aspects of
the matter, it is clear that letter dated 11th October,
2018 thereby seeking to withdraw the consent which was
already given to the terms of settlement is a fabricated
document, containing only six signatures and rest of the
names have been plucked out from the letter dated 30th
May, 2018. Apart from that, we also find that on account
of litigation between the three societies the development
of the project is lingering from 2005 and no progress has
taken place for a period of more than 14 years. The slum
dwellers residing in the slums have been deprived of
shifting to a decent accommodation. We further find, that
if all the 3 societies are permitted to be developed
independently, no prejudice would be caused to any of
slum dwellers. On the contrary, in our considered view,
the settlement arrived at between the parties, and which
was already accepted by all the stakeholders, is fair and
reasonable and in interest of the slum dwellers of all
the three societies.
10. In that view of the matter I.A No. 11905/2019 is
rejected.
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11. I.A. No. 97692/2018 is allowed. The Special Leave
Petitions are disposed of in terms of settlement dated
16th April, 2018 marked as Annexure-II to I.A. No.
97692/2018.
12. The parties to bear their own costs.
...................J. [S.A. BOBDE]
...................J. [R. SUBHASH REDDY]
...................J. [B.R. GAVAI]
NEW DELHI; AUGUST 8, 2019.