VINOD GOYAL . Vs VISHRANTI CITY RESIDENTS WELFARE SOCIETY .
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MRS. JUSTICE R. BANUMATHI
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-019962-019962 / 2017
Diary number: 32234 / 2016
Advocates: SHREE PAL SINGH Vs
CA NO. ...... OF 2017 @ SLP (C) NO. 29919 OF 2016
REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 19962 OF 2017
(Arising out of SLP(C) No. 29919 of 2016)
VINOD GOYAL & OTHERS …Appellants
Versus
VISHRANTI CITY RESIDENTS WELFARE SOCIETY & OTHERS ....Respondents
J U D G M E N T
R. BANUMATHI, J.
Leave granted.
2. This appeal arises out of the judgment dated 22.07.2016
passed by the High Court of Punjab and Haryana in and by which the
High Court directed auction of the personal properties of the
partners/ex-partners of the developer firm and also directing the
individual consumer/buyer/allottee to file complaint against the former
or present proprietors of the developer firm.
3. The appellants are partners in the developer firm-M/S Sai
Apartments and Infrastructure Ltd. which has evolved the plan for
setting up residential project and was given licence by the Page No. 1 of 8
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Government of Punjab to develop the said plotted colony. The
developer firm was to provide the basic infrastructure in the colony as
per the terms of the allotment agreement executed by the developer
firm with its allottees. Since basic amenities were not provided, some
of the flat owners who had moved into their flats filed writ petition
before the High Court. In the said writ petition, vide order dated
15.09.2015, the High Court directed Punjab State Power Corporation
Limited (PSPCL) to provide temporary electricity connections to thirty
flats and the corporation supplied electricity to thirty houses at the
rate of Rs.13/- per unit as per the schedule of tariff notified by PSPCL
for temporary domestic connection. The developer applied to PSPCL
for getting NOC for permanent electricity connection. The NOC was
granted by PSPCL to M/s Sai Apartments and Infrastructure vide its
office memo No. 1392 dated 25.03.2014 directing the builder:- (i) to
pay an amount of Rs.1,53,89,250/- for developing Local Distribution
system; (ii) to deposit cost of Rs. 49,40,149/- which was the cost that
would be incurred for erecting separate 5 KM long 11 KV feeder with
the requisite cable from the Sub-station Dhakoli feeder.
4. As the conditions for obtaining NOC were not complied with by
the developer, the flat owners filed other writ petition before the High
Court seeking direction to the authorities including PSPCL to Page No. 2 of 8
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regularize the electricity connections in the said colony. The High
Court has inter alia issued various directions - (i) directing the
Principal Secretary, Department of Housing and Urban Development,
Punjab to constitute a Committee of three officers to identify the
immovable properties of all the partners/directors/proprietors (former
or present) of M/s Sai Apartments and Infrastructure and get value of
those properties evaluated with the assistance of revenue department
and to attach the same forthwith; (ii) there shall be first charge on all
such assets and there shall be no instrument of transferring interest,
title etc. in those properties and any such transfer shall be deemed
null and void; (iii) the attached immovable assets to be sold and the
sale proceeds to be expropriated against the expenditure to be
incurred by the Government Agency on completion of the
infrastructure facilities/development works. The High Court also
issued the following directions:-
"........... (vi) Every complaint by a consumer/buyer/allottee, if it makes out a prima facie case under the Indian Penal Code and/or other penal laws of the land, shall be treated as a separate offence and prompt action shall be taken in accordance with law against the former or present proprietors/directors/proprietors of respondent No. 6. 3. Since the licence of respondent No. 6 has already been cancelled, it is directed that the same shall not be renewed nor any fresh licence shall be granted to its former or present Directors, Financiers, Partners or promoters without prior permission of this Court......"
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5. Being aggrieved, the appellants who are the partners of the
developer firm have filed this appeal contending that the appellants
are individual partners of the developer firm and that they were never
made a party to the writ petition in their individual capacity nor were
they issued any show cause notice for attachment of their personal
properties. It is the contention of the appellants that without hearing
them, the High Court ought not to have passed the order to sell the
individual properties of the partners in auction and directing
expropriation of the same for completion of the infrastructure facilities
in the Vishranti colony.
6. During the course of hearing of the appeal, this Court vide order
dated 11.01.2017 directed the said Punjab State Power Corporation
Limited to verify the internal developments already undertaken by the
developer and file a report. Accordingly, PSPCL has filed the
response stating that the requisite amount for grant of NOC that is
Rs.1,53,89,250/- was not deposited with PSPCL for developing Local
Distribution system. Moreover, the developer has not deposited the
amount of Rs.49,40,149/- for erecting separate 5 KM long 11 KV
feeder to provide the electricity connection. The PSPCL averred that
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in the absence of required LD system, it is impossible for PSPCL to
provide domestic connection or any further temporary connection.
7. When the matter came up before this Court, insofar as the
amount payable to the Electricity Board, the appellant came forward
to sell one property measuring 938.75 sq. yds in Khasra No. 39/16/1
etc. and the same has been sold for Rs. 70 lakhs. By order dated
06.03.2017, this Court permitted the appellants to raise a loan of
Rs. 70 lakhs and to pay to PSPCL to enable the Corporation to
complete the work. By order dated 13.04.2017, the developer was
directed to pay an amount of Rs. 50 lakhs to PSPCL towards external
development charges for electricity. By the same order, the developer
was also directed to utilize the balance amount for other
miscellaneous works for the purpose of facilitating the electricity
supply. This Court vide order dated 06.10.2017 directed the Secretary
to the Government of Punjab, Housing and Urban Development
Department, to facilitate a joint inspection, with notice to the
appellants as well as the respondents and submit a report on various
aspects viz:- (i) What are the works remaining to be done as far as
the external development and internal development is concerned; and
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(ii) What is the approximate cost required for carrying out such
incomplete external and internal development?
8. In compliance with the said order dated 06.10.2017, the
Additional Chief Secretary, Government of Punjab, Department of
Housing and Urban Development has submitted status report as to
the work completed and the external and internal work that are yet to
be completed. The abstract of total cost of development works
required to be undertaken in Vishranti City, Zirakpur is estimated as
under:-
A. Civil Works Rs. 134.35 lakhs B. Public Health Services Rs. 122.50 lakhs C. Electrical Works Rs. 76.45 lakhs
Grand Total Rs. 333.30 lakhs
9. According to the appellants, in terms of the agreement, it is the
obligation of the allottees to pay the external development charges
including the charges for providing electricity connections and in this
regard, our attention was drawn to clause 2(d) of the allotment
agreement which reads as under:- "2. (d) External Development Charges: The external development charges, for external services to be provided by the Punjab Government as on the date of grant of license, shall be payable by the Purchaser. In case of any further increase in the external development charges prior to the execution of the sale deed, same shall be also payable by the Purchaser to the DEVELOPERS on demand. However, in the event, external development charges, if Increase after execution of the sale deed, the same shall be payable by the Purchaser directly to Government authorities as and
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when required. However, if such charges are raised on the DEVELOPERS by the Government then such charges shall be payable by the Purchaser to the DEVELOPERS on pro-rata basis."
10. Further contention of the appellants is that the internal
development to the extent of almost 70% is complete and 30% only
remains to be completed. It is the contention of the appellants that
personal electricity connections do not constitute part of internal
development work and due to the conduct on the part of the allottees
in not depositing charges with the developer firm, it could not deposit
money with PSPCL and in this regard, our attention was drawn to
clause 8(c) of the allotment agreement. 11. Per contra, Mr. J.P. Dhanda, learned counsel for the first
respondent-Society submitted that the allottees have paid all the
charges as per the terms of the agreement and in spite of several
orders passed by the High Court, the developer firm has not taken
steps to complete the internal development work and make
arrangement for the external development work. 12. There is dispute between the parties as to who has to bear the
charges of external development and the charges for electricity, water
and sewerage and as contended by the first respondent whether the
said charges have already been paid by the purchasers.
13. We do not propose to go into the dispute between the parties.
We are conscious that in spite of many orders passed by the High Page No. 7 of 8
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Court for one reason or other, efforts were not taken by the developer
to complete the remaining external and internal development work or
even if efforts taken, they did not fructify. The High Court, therefore,
had to come down heavily upon the developer firm. When the matter
was pending before this Court, as pointed out earlier, the developer
has taken certain steps to ensure supply of electricity by selling one
of the properties. In our view, further opportunity has to be afforded
to the parties to resolve the dispute between the parties and facilitate
completion of the project.
14. Hence, without going into the merits of the dispute between the
parties, we set aside the impugned order and remit the matter to the
High Court for consideration of the matter afresh after affording
sufficient opportunity to both the parties. This appeal is accordingly
allowed. We express no opinion on the merits of the matter. No
order as to costs.
…….…………...………J. [KURIAN JOSEPH]
…………….……………J. [R. BANUMATHI]
New Delhi; November 29, 2017
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