CHANDIGARH ADMINISTRATION Vs HARI RAM
Bench: HON'BLE MRS. JUSTICE R. BANUMATHI, HON'BLE MR. JUSTICE A.S. BOPANNA
Judgment by: HON'BLE MRS. JUSTICE R. BANUMATHI
Case number: C.A. No.-006123-006123 / 2019
Diary number: 39875 / 2013
Advocates: SUDARSHAN SINGH RAWAT Vs
REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 6123 2019 (Arising out of SLP(C) No.13987 of 2014)
CHANDIGARH ADMINISTRATION AND OTHERS ...Appellants
VERSUS
HARI RAM …Respondent
J U D G M E N T
R. BANUMATHI, J.
Leave granted.
2. This appeal arises out of the order dated 26.07.2012
passed by the High Court of Punjab and Haryana in CWP
No.19200 of 2008 in and by which the High Court has set aside
the order of eviction passed against the appellant and directing
the amount of Rs.40,000/- deposited by him be returned to the
respondent so as to enable him to use the amount in paying
the outstanding dues of lease of the commercial booth allotted
to the respondent.
1
3. Respondent-Hari Ram was allotted a booth No.254,
Sector-20D, Chandigarh by the appellant-Chandigarh
Administration for a total premium of Rs.70,500/- on lease
basis for a period of ninety-nine years on 26.12.1996. The
respondent made initial payment and possession was handed
over to him accordingly. The respondent has not paid the first,
second and third installments and ground rent which fell due on
25.12.1997, 25.12.1998 and 25.12.1999. On 21.06.2006, the
lease granted in favour of the respondent was cancelled as
there was breach of conditions of the lease as respondent
failed to deposit three installments and also the ground rent.
Being aggrieved by the cancellation of allotment, the
respondent preferred appeal before the Chief Administrator,
Chandigarh. In the meanwhile, the eviction order was passed
against the respondent on 09.02.2007 under Section 5(1) of the
Public Premises (Eviction of Unauthorised Occupants) Act,
1971 as applicable to the Union Territory of Chandigarh.
4. Challenging the order of eviction, the respondent filed
appeal before the Appellate Authority-Additional District Judge,
Chandigarh. The Additional District Judge vide order dated
2
14.05.2007 set aside the order of eviction passed by the Estate
Officer by holding that the order of cancellation of allotment of
booth dated 21.06.2006 has been challenged by the
respondent before the Chief Administrator, Chandigarh and the
said appeal was then still pending. The learned Additional
District Judge held that since the appeal against the
cancellation of allotment was pending, the Estate Officer should
have waited for decision of that appeal and the proceedings
initiated by the Estate Officer is not sustainable. On those
findings, the Appellate Authority-Additional District Judge set
aside the eviction order with a direction that the appellant was
not to be evicted from the booth No.254, Sector-20D,
Chandigarh till the disposal of the appeal against the
cancellation of the allotment of the booth pending before the
Chief Administrator, Chandigarh.
5. The appeal preferred by the respondent against the order
of cancellation of lease before the Chief Administrator,
Chandigarh was dismissed by order dated 20.08.2008. The
Chief Administrator, Chandigarh held that the Estate Officer has
given at least twenty-six opportunities to the respondent over a
3
period of four years yet the respondent-allottee failed to deposit
the same. The Chief Administrator refused to accept the
request of respondent seeking time to deposit the amount
pending dues before the Estate Officer. Being aggrieved, the
respondent has filed revision before the Advisor to the
Administrator, Chandigarh contending that he is a poor and is
feeding his family only from the meagre income earned from
his booth. In the said revision, the respondent has undertaken
to pay the entire outstanding amount in case, opportunity is
given to him. The Advisor to the Administrator vide order dated
22.10.2008 dismissed the revision and held that the respondent
was given sufficient time by the appellate court to clear the
outstanding dues but the respondent has failed to avail the
same.
6. Being aggrieved, the respondent filed writ petition before
the High Court in CWP No.19200 of 2008 and the same was
allowed by the High Court vide the impugned order. The High
Court held that at the time of allotment in 1996, the total
premium for the booth was Rs.70,500/- and the respondent has
so far paid an amount of Rs.1,02,000/- and in compliance with
4
the interim order dated 10.11.2008, the respondent has also
deposited Rs.40,000/- in the High Court. The High Court held
that further opportunity has to be given to the respondent to
pay the outstanding dues and his case cannot be shut out by
citing number of opportunities given to him to deposit the
money. The High Court allowed the writ petition and directed
the amount of Rs.40,000/- deposited by the respondent be
returned to him so as to enable him to use the said amount in
paying the outstanding dues of the lease of the commercial
booth. Being aggrieved, the Chandigarh Administration has
preferred this appeal.
7. We have heard the learned counsel appearing for both
the parties and perused the impugned order and materials on
record.
8. It is seen from the record that the allotment of commercial
booth No.254, Sector-20D, Chandigarh was made to the
respondent on 26.12.1996. As per the terms and conditions of
the allotment, the appellant being the lessee was required to
deposit the balance 75% within three annual equated
installments along with the interest and annual ground rent as
5
well. The respondent committed default in payment of first,
second and third installments and also the ground rent which
fell due on 25.12.1997, 25.12.1998 and 25.12.1999. As
pointed out by the Chief Administrator, Chandigarh in his order
dated 20.08.2008, the respondent was given as many as
twenty-six opportunities; but he has failed to deposit the dues.
The slump in the business cannot be the reason for default in
payment of the lease rent and the ground rent which fell due on
25.12.1997, 25.12.1998 and 25.12.1999.
9. For holding that the cancellation of allotment would cause
hardship to the respondent and that one more opportunity has
to be given him to pay the outstanding dues, the High Court
has relied upon in Teri Oat Estates (P) Ltd. v. U.T., Chandigarh
and Others (2004) 2 SCC 130. In Teri Oat Estates, respondent
thereon earlier paid the installment amount and during the
pendency of the matter before the Court the respondent
thereon paid a substantial amount towards the due payable
together with the interest @ 12%. It is in those facts and
circumstances, in Teri Oat Estates, the Supreme Court held
that resumption of the land and the building would cause
6
extreme hardship which may be faced by the parties and the
same shall not ordinarily be resorted to. In order to maintain an
appropriate balance, in Teri Oat Estates, the Supreme
Court observed that the matter warrants application of the
doctrine of proportionality.
10. In the present case, after the allotment, the respondent
has paid only the initial payment and has not paid the first,
second and third instalments and the ground rent which fell due
on 25.12.1997, 21.12.1998 and 25.12.1999 and inspite of
several opportunities, respondent has not paid the amount.
When the respondent has consistently defaulted in payment of
the premium/instalments, it is open to the competent authority
to take action in accordance with the law. When the value is
stated to be above Rs.26 lakhs in the year 2015, the appellant
Administration cannot be asked to part with the land at the
same rate as in the year 1996. Without keeping in view of the
default committed by the respondent, the High Court was not
right in setting aside the order of cancellation of allotment and
directing the respondent to receive the outstanding dues.
Since the allotment was made way back in 1996, the
7
respondent cannot insist upon the payment of the then market
value in the year 1996.
11. As on the date of impugned order of the High Court dated
26.07.2012, the respondent has paid only an amount of
Rs.1,02,000/-. As seen from the order of the Chief
Administrator, Chandigarh dated 20.08.2008, despite the
statement made before the Estate Officer that the respondent is
ready to deposit the balance, the amount has not been paid. In
compliance of the order of this Court dated 26.03.2019, the
respondent is said to have deposited Rs.1,50,000/- with the
Chandigarh Administration. On direction from this Court, the
learned counsel appearing for the appellant has filed an
affidavit stating that as on 31.08.2015, an amount of
Rs.1,91,114/- on account of ground rent and interest and a sum
of Rs.2,735/- on account of service tax are due. In the affidavit
filed on 19.08.2015, it is stated that as on the date, as per the
collector rate, current market value of the booth is
Rs.26,35,772/- plus Rs.48,576/- (construction charges) and the
total is Rs.26,84,348/-. On further direction from this Court, the
learned counsel appearing for the Chandigarh Administration
8
has submitted that as on 2010, the then current market value of
the booth was Rs.12,77,950/-.
12. Since the allotment of the respondent was of the year
1996 and considering the fact that the respondent has already
deposited an amount of Rs.1,02,000/-, it would not be
appropriate to direct the respondent to pay the current market
value of the booth. In order to maintain balance between the
interest of the appellant Administration and also the interest of
the respondent-allottee and in the interest of justice, it would be
appropriate to adopt the value of the booth as in 2010.
Considering the facts and circumstances of the case and also
the fact that the respondent has already deposited an amount
of Rs.1,02,000/-, we deem it appropriate to direct the
respondent to pay the then market value of the booth as of
2010 i.e. Rs.12,77,950/-. The learned counsel appearing for the
respondent has submitted that the respondent has so far paid
an amount of Rs.2,72,969/- which is inclusive of the property
tax. Since the respondent claims to have been in enjoyment of
the booth over the years, the property tax paid by him cannot
be adjusted against the amount payable by the respondent.
9
The amount of Rs.10,25,950/- (that is Rs.12,77,950/- less
Rs.2,52,000 - amount already paid by the respondent) is
payable by the respondent.
13. In the result, the impugned order of the High Court is set
aside and this appeal is allowed. The respondent is granted six
months time to pay the amount of Rs.10,25,950/-
(Rs.12,77,950/- less Rs.2,52,000/-). On such deposit, the
appellant-Administration shall confirm the allotment in favour of
the respondent and execute the necessary documents in
favour of the respondent at the expense of the respondent. On
failure to deposit the amount within the period of six months,
the appellant-Administration shall proceed with the respondent
for eviction in accordance with law. This order is passed in the
peculiar facts and circumstances of the present case and shall
not be quoted as precedent in other matters.
…………………………..J. [R. BANUMATHI]
…………………………..J. [A.S. BOPANNA]
New Delhi; August 06, 2019
10