01-WP-4159-2022.doc

                 Arjun

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

ORDINARY ORIGINAL CIVIL JURISDICTION 

WRIT PETITION NO. 4159 OF 2022

1. Prem Villa Co-operative Housing Society Ltd.

The Co-operative Housing Society

Registered under the MCA Act, 1960

having Registration No. 

BOM/WT/HSG/TC/8753/2002-2003

Dt. 15.03.2002

And having its registered address at

CTS No. 1400, 1 to 19, S. M. P. R. School

Marg, Mulund (West),

Mumbai – 400 080.

    Through its Authorised Persons

1) Rajeshbhai Gandhi (Chairman),

2) Chimanbhai M. (Secretary),

3) Vipul Parikh (Treasurer) and

4) D. Lalitbhai (Committee Member) .Petitioners

Versus

1. Uma Deep Co-operative Housing Society 

Limited

The Co-operative Housing Society

Registered under the MCA Act, 1960

having Registration No. 

BOM/WT/HSG/TC/2760/86-87

Dt. 31.12.1987

And having its registered address at

CTS No. 1400, 1 to 19, S. M. P.  R. School

Marg, Mulund (West),

Mumbai – 400 080.

2. The District Deputy Registrar, 

Co-operative Societies-2,

1 2024:BHC-OS:14214

::: Uploaded on - 16/09/2024 ::: Downloaded on - 30/08/2025 20:50:56 :::

01-WP-4159-2022.doc

Eastern Suburbs,

Mumbai

Having its Office Room No. 201,

2

nd

 Konkan Bhavan, CBD Belapur,

Navi Mumbai – 400 614.

3. Vijay Co-operative Societies Ltd.

The Co-operative Housing Society

Registered under the Bombay Co-op.

Societies Act

having Registration No. B61/1927

And having its Registered Office

address at Vijay Society House,

Sewaram Lalwani Road, Mulund (West),

Mumbai – 400 080.

4. Mulchand Tokarshi Lodaya

Residing at Flat No. 24,

Uma Deep Chsl., 4

th

 Floor,

Sewaram Lalwani Road,

Mulund (West),

Mumbai – 400 080.

5. Ashwin Premji Gada

having address at Shop No. 2,

Rohini, R.R.T.Road,

Mulund (West),

Mumbai – 400 080.

6. The Sub Registrar of Assurances,

Kurla 1, 2, 3, 4, 5

Mumbai

having his office at MTNL Building,

2

nd

 Floor, Tagore Nagar No. 7 Hariyali,

Vikhroli (East),

Mumbai – 400 083.

7. The State of Maharashtra

Through the Ministry of Co-operative

Society, Mantralaya, Annexe 3

rd

 floor,

2 ::: Uploaded on - 16/09/2024 ::: Downloaded on - 30/08/2025 20:50:56 :::

01-WP-4159-2022.doc

Room No. 311, Madam Cama Road,

Hutatma Rajguru Square, Nariman Point,

Mumbai – 400 032. .Respondents

______________________________________________________________

Mr. H. G. Dharmadhikari a/w. Mr. D. A. Bhalerao, Ms. Namrata Pandit,

Ms. Pallavi Baghel & Ms. Sneha Keni, Advocates, for the Petitioner

Mr. Mayur Khandeparkar a/w. Mr. Pritesh A. Parmar & Mr. Kaivalya M.

Raul i/b. Mr. Neel Anil Gala, Advocates, for Respondent No.1

Ms. Uma Palsuledesai, AGP, for Respondent No.2 – State

_______________________________________________________________

CORAM   :  MADHAV J. JAMDAR, J. 

DATED     :  29.07.2024

ORAL JUDGMENT 

1.By the present Writ Petition preferred under Article 226 of the

Constitution of India, the Petitioner is challenging the legality and

validity   of   the   Common   Corringendum/Order   dated   14.01.2020   by

which Corrigendum is issued with respect to the following two Orders :

i.Order   dated   28.02.2014   passed   in   Deemed   Conveyance  

Application No.49 of 2023 in favour of the Respondent No.1–  

Society.

ii.Order   dated   28.02.2014   passed   in   Deemed   Conveyance  

Application No.98 of 2013 in favour of the Petitioner–Society.

2.Before setting out the rival contentions and consideration of the

same, it is necessary to set out certain factual aspects.

(i) The   Respondent   No.1–Uma   Deep   Co-operative   Housing

3 ::: Uploaded on - 16/09/2024 ::: Downloaded on - 30/08/2025 20:50:56 :::

01-WP-4159-2022.doc

Society Ltd. (“Respondent No.1–Society”) is a registered Society, formed

on 31st December 1987. Respondent No.4–Mulchand Tokarshi Lodaya

was the Promoter of the Respondent No. 1 - Society. Said Respondent

No.1–Society applied on 03.02.2012 for the Deemed Conveyance under

Section 11 of the the Maharashtra Ownership Flats (Regulation of the

Promotion of Construction, Sale, Management and Transfer) Act, 1963

(“MOFA”) by filing Deemed Conveyance Application No.49 of 2013.

(ii) The   Petitioner–Prem   Villa   Co-operative   Housing   Society

Ltd.   (“Petitioner–Society”)   was   formed   on   15th   March   2002.

Respondent   No.5–Ashwin   Premji   Gada   was   the   Promoter   of   the

Petitioner–Society. The Petitioner–Society on 19.12.2012 filed Deemed

Conveyance Application No.98 of 2013 under Section 11 of the MOFA.

(iii) Both these Deemed Conveyance Applications were heard

and allowed by a separate Orders dated 28.02.2014. 

(iv) Accordingly,   a   Certificate   of   Deemed   Conveyance   was

issued in favour of the Respondent No.1–Society (Page No.69), which

reads as follows:

ßekuho vfHkgLrkad.k uksan.kh izek.ki=

egkjk”Vª ekydh gDdkP;k lnfudkckcr vf/kfu;e] 1963 ps dye 11

vUo;s eyk izkIr vf/kdkjkUo;s ekuho vfHkgLrkad.k uksan.kh izek.ki= ns.;klkBh

izkf/kd`r dsys vlY;kus eh foykl xkoMs] ftYgk mifuca/kd] lgdkjh laLFkk¼2½] iqoZ

miuxjs] eqacbZ rFkk l{ke izkf/kdkjh ;k}kjs mek nhi dks−vkWi-gkSflax lkslk-fy-]eqywaM ;k

laLFksus fnysY;k vtkZuqlkj IykWV dz-194¼ikVZ½] lOgsZ dz-1000] iSdh ch o Mh] lh-

Vh-,l-dz- 1400 v] 1400 ch] 1400@1 rs 19 lsokjke ykyokuh jksM] − − ¼{ks=QG

1234 pkS-eh-½] iSdh 529-5 pkS-eh- eqywaM ¼i-½] eqacbZ 400 080 lsokjke−

ykyokuh jksM] ;k feGdrhps ekuho vfHkgLRkkad.k vtZnkj mek nhi dksvkWi-gkSflax−

4 ::: Uploaded on - 16/09/2024 ::: Downloaded on - 30/08/2025 20:50:56 :::

01-WP-4159-2022.doc

lkslk-fy-]eqywaM ;k laLFksps ukos dj.kkjk vfHkgLrkad.k djkjukek (Lease Deed)

feGdrhps ekyd @ fodkld ;kaps laeRrhf’kok; ,drQhZ djkj d:u rks uksan.khd`r

dj.;klkBh mDr vf/kfu;ekaps dye 11 vUo;s ik= vkgs vls izekf.kr dj.;kr ;sr

vkgs-

lnjps izek.ki= vkt fn-28@02@2014 jksth ek>s lgh f’kD;kfu’kh fnys

vls

Þ

(Emphasis added)

(v) The Certificate of Deemed Conveyance issued in favour of

the Petitioner–Society is on Page No.115, which reads as follows:

ß

ekuho vfHkgLrkad.k uksan.kh izek.ki=

egkjk”Vª ekydh gDdkP;k lnfudkckcr vf/kfu;e] 1963 ps dye 11

vUo;s eyk izkIr vf/kdkjkUo;s ekuho vfHkgLrkad.k uksan.kh izek.ki= ns.;klkBh

izkf/kd`r dsys vlY;kus eh foykl xkoMs] ftYgk mifuca/kd] lgdkjh laLFkk¼2½] iqoZ

miuxjs] eqacbZ rFkk l{ke izkf/kdkjh ;k}kjs izse foyk dks−vkWi-gkSflax lkslk-

fy-]eqywaM ;k laLFksus fnysY;k vtkZuqlkj IykWV dz-194¼ikVZ½] lOgsZ dz-1000] iSdh ch

o Mh] lh-Vh-,l-dz- 1400 v] 1400 ch] 1400@1 rs 19 lsokjke ykyokuh− −

jksM] ¼{ks=QG 1234 pkS-eh-½] iSdh 659-5 pkS-eh- eqywaM ¼i-½] eqacbZ 400 080−

lsokjke ykyokuh jksM] ;k feGdrhps ekuho vfHkgLRkkad.k vtZnkj izse foyk

dksvkWi-gkSflax lkslk-fy-]eqywaM ;k laLFksps ukos dj.kkjk vfHkgLrkad.k djkjukek−

(Lease Deed) feGdrhps ekyd @ fodkld ;kaps laeRrhf’kok; ,drQhZ djkj

d:u rks uksan.khd`r dj.;klkBh mDr vf/kfu;ekaps dye 11 vUo;s ik= vkgs vls

izekf.kr dj.;kr ;sr vkgs-

lnjps izek.ki= vkt fn-28@02@2014 jksth ek>s lgh f’kD;kfu’kh fnys

vls

Þ

        (Emphasis added)

(vi) After issuance of the Order granting Deemed Conveyance

dated 28.02.2014, the unilateral deed of assignment dated 18.06.2014

conveying 659.50 sq. mtrs. of land by Deed No.KRL-3/5193 of 2014

was executed in favour of the Petitioner – Society and the same has

been registered on 20.06.2014.

(vii) On   12th   March   2019,   the   Respondent   No.   1   filed   an

Application after a period of about 5 years seeking rectification in the

Order dated 28.02.2014. In the said rectification, the Respondent No. 1

5 ::: Uploaded on - 16/09/2024 ::: Downloaded on - 30/08/2025 20:50:56 :::

01-WP-4159-2022.doc

– Society sought the joint ownership of the entire area of the subject

land.

(viii) By the impugned Order dated 14.01.2020, the Competent

Authority   had   issued   the   Corrigendum/Rectification   issuing

Corrigendum to the Deemed Conveyance Certificates issued in favoour

of the Petitioner – Society and the Respondent No.1 – Society by issuing

the Deemed Conveyance jointly in favour of both these Societies. The

relevant portion of said Corrigendum/Rectification Order is on Page

No.87, which reads as follows:

“Corrigendum/Rectification Order

In exercise of powers conferred upon me under section 5A

of Maharashtra Ownership of Flats Act, 1963, I, Dr. Prashant

Sonawane, District Deputy Registrar, Co-operative Societies (2),

Eastern Suburbs, Mumbai and Competent Authority under section

5A   of  Maharashtra   Ownership  of  Flats   Act, 1963   I  pass  this

common corrigendum in order dated 28/02/2014 in Deemed

Conveyance application no.49/2013 of society no.1 and order

dated 28/02/2014 in Deemed Conveyance application no.98/2013

of society no.2 and hereby grant the joint Assignment of Lease to

1) Uma Deep Co.op. Hou. Soc. Ltd., Sevaram Lalwani Road,

Mulund (W), Mumbai-400 080, and 2) Prem Villa Co. Op. Hou.

Soc. Ltd. SMPR School Marg, Mulund (W), Mumbai 400 080 the

description of plot of land should be read as “CTS No.1400A,

1400/1 to 19, Sevaram Lalwani Road, Mulund (W), Mumbai-400

080  for area admeasuring 1189 sq.m.”  jointly in favour of both

societies.”

                                                                     (Emphasis added)

The said Order dated 14.01.2020 is challenged by filing the present

Writ Petition. 

6 ::: Uploaded on - 16/09/2024 ::: Downloaded on - 30/08/2025 20:50:56 :::

01-WP-4159-2022.doc

3.Mr. Dharmadhikari along with Mr. Bhalerao, learned Counsel for

the Petitioner raised the following contentions :

(i) It is submitted that as per Orders dated 28.02.2014 passed

under   Section   11(4) r/w   Section   5A   of   the   MOFA,   the   Deemed

Conveyance has been granted in favour of the Petitioner-Society for an

area admeasuring 659.50 sq. mtrs. and in favour of the Respondent

No.1-Society   for   an   area   admeasuring   529.50   sq.   mtrs.   Thereafter,

immediately   the   Deemed   Conveyance/Deed   of   Assignment   was

executed on 19.06.2014 in favour of the Petitioner – Society and the

same was registered on 20th June 2014. It is submitted that after the

lapse of 5 years from the date of Order of the Competent Authority

issued in favour of the Petitioner-Society as well as Respondent No.1-

Society,   the   Respondent   No.1-Society   filed   an   Application   for

Rectification of said Order dated 28.02.2014 on or about 12.03.2019

and the same is barred by limitation.

(ii) It is also submitted that in any case the Application was

filed after a period of 5 years and the Competent Authority failed to

take into consideration that the Order granting Deemed Conveyance has

already been acted upon.

(iii) The Corrigendum can be essentially issued to correct a

typographical or arithmetical error. Such error arising due to accidental

slip or omission can be rectified in exercise of incidental or ancillary

7 ::: Uploaded on - 16/09/2024 ::: Downloaded on - 30/08/2025 20:50:56 :::

01-WP-4159-2022.doc

powers, which are inherent in every judicial or quasi-judicial authority.

It is submitted that power to rectify such error cannot be equated with

power of review, which is not an inherent power but is the creature of

the statute. Reliance is placed in support of the said submissions on the

following decisions of this Court as well as of the Supreme Court:

(i) Kashish Park Reality Pvt. Ltd. v. State of Maharashtra 

1

(ii) Naresh Kumar v. State (NCT of Delhi) 

2

 (iii) Bhupendrasingh v. Competent Authority 

3

(iv) It is submitted that the Competent Authority entertained

the   Application   and   reviewed   the   Order   substantially,   without   any

authority of law under the MOFA. It is submitted that the power of

review is the statutory power and under the MOFA there is no provision

by which a review can be entertained by the Competent Authority. Thus,

it is submitted that there is no power for exercising power of review. It

is submitted that the impugned Order of Corrigendum is not covered by

the “procedural review”. 

4. On   the   other   hand,   Mr.   Khandeparkar,   learned   Counsel   for

Respondent No.1 raised the following submissions :

(i) By   Order   dated   28.02.2014   passed   by   the   Competent

Authority, Respondent No.1-Society was granted 529.50 sq. mtrs. area

and remaining area 659.50 sq.mtrs. was granted to the Petitioner–

1 2020 SCC OnLine Bom 11644

2 (2019) 9 SCC 416

3 2019 SCC OnLine Bom 6092

8 ::: Uploaded on - 16/09/2024 ::: Downloaded on - 30/08/2025 20:50:56 :::

01-WP-4159-2022.doc

Society i.e. Prem Villa Co-operative Housing Society Ltd. It is submitted

that both these areas do not form part of any of the MOFA Agreements

i.e. MOFA Agreement executed with the flat purchasers who are the

members of the Petitioner – Society and MOFA Agreement executed

with the flat purchasers who are the members of the Respondent No. 1

– Society. It is submitted that said Order was passed on the basis of

incorrect calculation of TDR and FSI utilization by each building. 

(ii) It is submitted that the Application dated 12.03.2019 filed

by the Respondent No.1-Society is seeking procedural review of the said

Order dated 28th February 2014 and accordingly, the Corrigendum was

issued by the Competent Authority by the Order dated 14.01.2020. 

(iii) It is submitted that no interference in the impugned Order

under   Article   226   of   the   Constitution   of   India   is   warranted, as

erroneous   Order   dated   28.02.2014   was   passed   due   to   a

misapprehension of calculation/division of area contrary to the MOFA

Agreements and the same has been corrected by the impugned Order of

Corrigendum.

(iv) It   is   submitted   that   by   the   Corrigendum   Order,   the

procedural error was rectified and assignment was granted jointly in

favour of both the societies removing the discrepancy of the area. The

reliance is also placed in this behalf on certain title documents and also

arguments are advanced with respect to the discrepancy in area in the

9 ::: Uploaded on - 16/09/2024 ::: Downloaded on - 30/08/2025 20:50:56 :::

01-WP-4159-2022.doc

MOFA  Agreements  and  in  the  Order  granting  Deemed  Conveyance

dated 28.02.2014.

(v) It is submitted by Mr. Khandeparkar, learned Counsel for

Respondent No.1 that power of a procedural review is either inherent or

implied in a court or a tribunal to set aside a palpably erroneous order

passed   under   a   misapprehension   by   it.   It   is   submitted   that   in   a

procedural review, a Court or quasi-judicial authority having jurisdiction

to adjudicate, proceeds to do so, but in doing so, ascertains whether it

has committed a procedural illegality, which goes to the root of the

matter and invalidates the proceeding itself, and consequently the order

passed therein. It is submitted that, in the present case, 2014 Order by

which the bifurcation of area is determined, insofar as the Petitioner

and Respondent No.1-Society, the same is incorrect and beyond the

scope and powers of the Registrar. It is submitted that there was no

mention of the areas 659.50 sq. mtrs. and 529.50 sq. mtrs. in any of the

title   documents   and   the   MOFA   Agreements   of   the   Petitioner   or

Respondent No.1. It is submitted that the Competent Authority has

unilaterally and beyond its powers ordered the proportional division on

the basis of utilization of TDR and FSI by both the societies. It is

submitted that therefore by the Corrigendum Order, what is done is by

exercising   power   of   a   procedural   review,   palpable   error   under   a

misapprehension was set aside. To substantiate the said submission,

10 ::: Uploaded on - 16/09/2024 ::: Downloaded on - 30/08/2025 20:50:56 :::

01-WP-4159-2022.doc

reliance   is   placed   by   Mr.   Khandeparkar,   learned   Counsel   on   the

following decisions of the Supreme Court as well as of this Court:

(i)Srei Infrastructure Finance Ltd. v. Tuff Drilling (P) Ltd. 

4

(ii)Grindlays Bank Ltd. v. Central Govt. Industrial Tribunal  

5

(iii)Kapra Mazdoor Ekta Union v. Birla Cotton Spg. and Wvg. 

Mills Ltd. 

6

(iv)Kalpataru Power Transmission Ltd. v. Maharashtra State 

Electricity Transmission Co. Ltd. 

7

(v)Jaywant Ramchandra Keni v. The Competent Authority 

District Deputy Registrar Co-operative Societies 

8

(vi)A.M. Allison v. B.L. Sen 

9

(vii)Chandra Singh v. State of Rajasthan 

10

5. Before considering the rival contentions, it is necessary to

set   out   difference   bewteen   the   procedural   review   and   statutory

review.  In  Grindlays Bank Ltd. (Supra),   distinction   between   the

procedural review and statutory review is considered and it has been

held as follows:

“The expression 'review' is used in two distinct senses, namely (1) a

procedural review which is either inherent or implied in a court or

Tribunal to set aside a palpably erroneous order passed under a

misapprehension by it, and (2) a review on merits when the error

sought to be corrected is one of law and is apparent on the face of

the record. It is in the latter sense that the Court in Narshi

Thakershi's case held that no review lies on merits unless a status

specifically provides for it. Obviously when a review is sought due

4 (2018) 11 SCC 470

5 1980 Supp SCC 420

6(2005) 13 SCC 777 

7 2020 SCC OnLine Bom 120

8Writ Petition (L) No.8893 of 2023

9 1956 SCC OnLine SC 112

10 (2003) 6 SCC 545

11 ::: Uploaded on - 16/09/2024 ::: Downloaded on - 30/08/2025 20:50:56 :::

01-WP-4159-2022.doc

to a procedural defect, the inadvertent error committed by the

Tribunal must be corrected ex debito justitiae to prevent the abuse

of its process, and such power inheres in every court or Tribunal.”

6. In Kapra Mazdoor Ekta Union (Supra), in Paragraph No.19, the

parameters of the procedural review are explained. The said Paragraph

No.19 reads as under:

“19.Applying these principles it is apparent that where a court

or quasi-judicial authority having jurisdiction to adjudicate on

merit proceeds to do so, its judgment or order can be reviewed on

merit only if the court or the quasi-judicial authority is vested with

power of review by express provision or by necessary implication.

The procedural review belongs to a different category. In such a

review, the court or quasi-judicial authority having jurisdiction to

adjudicate proceeds to do so, but in doing so commits (sic

ascertains whether it has committed) a procedural illegality which

goes to the root of the matter and invalidates the proceeding itself,

and consequently the order passed therein. Cases where a decision

is rendered by the court or quasi-judicial authority without notice

to the opposite party or under a mistaken impression that the

notice had been served upon the opposite party, or where a matter

is taken up for hearing and decision on a date other than the date

fixed for its hearing, are some illustrative cases in which the power

of procedural review may be invoked. In such a case the party

seeking review or recall of the order does not have to substantiate

the ground that the order passed suffers from an error apparent on

the face of the record or any other ground which may justify a

review. He has to establish that the procedure followed by the court

or the quasi-judicial authority suffered from such illegality that it

vitiated the proceeding and invalidated the order made therein,

inasmuch as the opposite party concerned was not heard for no

fault of his, or that the matter was heard and decided on a date

other than the one fixed for hearing of the matter which he could

not attend for no fault of his. In such cases, therefore, the matter

has to be reheard in accordance with law without going into the

merit of the order passed. The order passed is liable to be recalled

and reviewed not because it is found to be erroneous, but because

it was passed in a proceeding which was itself vitiated by an error

12 ::: Uploaded on - 16/09/2024 ::: Downloaded on - 30/08/2025 20:50:56 :::

01-WP-4159-2022.doc

of procedure or mistake which went to the root of the matter and

invalidated the entire proceeding.”

7. A learned Single Judge in the decision of Kashish Park Reality Pvt.

Ltd. (Supra) after considering the various decisions on the aspect of

difference   between   the   procedural   review   and   statutory   review,

discussed the same in Paragraph Nos.10 to 12 as well as in Paragraph

No.15. Said case of Kashish Park Reality Pvt. Ltd. (Supra) is also arising

out of the Deemed Conveyance Application. The said paragraphs 10, 11,

12 & 15 are relevant and the same are reproduced herein below:

“10.The principal challenge in the Petitions is to the legality of

Corrigenda, all dated 06-8-2020, issued by respondent No. 2-

Competent Authority.  Before adverting to the facts, it would be

apposite to understand the meaning of the word ‘Corrigendum’.

The word ‘Corrigendum’ is stated to have been derived from a

Latin word corriggere which means “to correct”. In Oxford Advance

Learners   Dictionary   (7th   Edition)   the   word   ‘Corrigendum’   is

explained as “something to be corrected, specially a mistake in a

printed book”. In The Concise English Dictionary the meaning of

‘Corrigendum’ is stated to be “an error needing correction, specially

in a book. The meaning of the word ‘Corrigendum’ as explained in

Black's   Law   Dictionary   (8th   Edition)   and   B.   Ramnath   Ayars's

Advanced Law Lexicon is “an error in a printed work discovered

after the work has gone to press.”

11.In Parvati Devi w/o Sri. Braj Shyam v. State of U.P., 1972

Cri  LJ 1644,  the  Allahabad  High  Court after   considering  the

dictionary meaning of the word ‘Corrigendum’ and referring to the

decision of the Apex Court in Piara Singh v. State of Punjab, (1969)

1 SCC 379 : AIR 1969 SC 961 and the decision of the Rajasthan

High Court in Kandoi Kabliwala v. Assistant Commercial Taxes

Officer, Pali, 75 STC 316 has held that  a Corrigendum can be

issued only to correct a typographical/arithmetical error or

omission therein. It cannot have the effect of law. It can neither

take away the vested right of a person nor can it have the effect of

nullifying the rights of persons conferred by the law.

12.It is thus clear that Corrigendum is essentially issued to

correct a typographical or arithmetical error. Such error arising due

13 ::: Uploaded on - 16/09/2024 ::: Downloaded on - 30/08/2025 20:50:56 :::

01-WP-4159-2022.doc

to accidental slip or omission can be rectified in exercise of

incidental or ancillary powers which are inherent in every Judicial

and Quasi-Judicial Authority. It is however to be noted that power

to rectify such error cannot be equated with power of review,

which is not an inherent power but is the creature of the statute.

The power of review is not absolute. As it has been held by the

Hon'ble Supreme Court in Lily Thomas v. Union of India, (2000) 6

SCC 224 : AIR 2000 SC 1650, the power of review can be exercised

for correction of mistake and not to substitute a view. Such powers

can be exercised only within the limits of the statute dealing with

the exercise of power. The review cannot be treated as an Appeal in

disguise.

15.It is thus  well  settled  that  a judicial or quasi-judicial

authority, which derives its powers from statutory provisions under

which it is empowered to act, cannot exercise power not vested in

it by the statute. The extent of power to be exercised by judicial or

quasi-judicial Authority is circumscribed by the language of the

statute and such Authority has no power of review unless expressly

conferred by the statute. However, this general rule will not apply

in case of fraud or procedural error, which goes to the root of the

matter and vitiates/invalidates the proceedings itself. Such

palpable errors can be rectified in exercise of the power of the

procedural review, which is inherent and plenary in every case as

distinct from the power of a substantive review, which can be

exercised only when specifically conferred by the statute.”

(Emphasis added)

8.Thus, after analysis of the above decision, the following principles

can be culled out regarding difference between the procedural review

and substantiate review.

(i) The   expression   'review'   is   used   in   two   distinct   senses,

namely (1) a procedural review   and   (2) a review on merits i.e.

substantive review.

(ii) A procedural review is either inherent or implied in a court

or Tribunal to set aside a palpably erroneous order passed under a

misapprehension by it.

14 ::: Uploaded on - 16/09/2024 ::: Downloaded on - 30/08/2025 20:50:56 :::

01-WP-4159-2022.doc

(iii) A review on merits when the error sought to be corrected is

one of law or facts and is apparent on the face of the record.

(iv) A court or quasi-judicial authority can review its judgment

or order on merits only if the court or the quasi-judicial authority is

vested with power of review by express provision or by necessary

implication.   A   judicial   or   quasi-judicial   authority,   which   derives   its

powers from statutory provisions under which it is empowered to act,

cannot exercise power not vested in it by the statute. The extent of

power   to   be   exercised   by   judicial   or   quasi-judicial   Authority   is

circumscribed by the language of the statute and such Authority has no

power of review unless expressly conferred by the statute.

(v) However, this general rule will not apply in case of fraud or

procedural   error,   which   goes   to   the   root   of   the   matter   and

vitiates/invalidates the proceedings itself. Such palpable errors can be

rectified in exercise of the power of the procedural review, which is

inherent and plenary in every case as distinct from the power of a

substantive   review,   which   can   be   exercised   only   when   specifically

conferred by the statute.

(vi) Thus, only palpable errors can be rectified in exercise of the

power of the procedural review, which is inherent and plenary in every

case as distinct from the power of a substantive review, which can be

exercised only when specifically conferred by the statute.

15 ::: Uploaded on - 16/09/2024 ::: Downloaded on - 30/08/2025 20:50:56 :::

01-WP-4159-2022.doc

9. It is necessary to examine the present case on the touchstone of

the principles laid down by various Courts with respect to the procedural

review and the power of statutory review.

10.As   far   as   the   Order   dated   28.02.2014   granting   Deemed

Conveyance   in   favour   of   the   Respondent   No.1-Society   of   an   area

admeasuring 529.50 sq. mtrs. as well as granting Deemed Conveyance in

favour of the Petitioner – Society of an area admeasuring 659.50 Sq.

mtrs., it is significant to note that the detailed reasons are given by the

Competent Authority which reads as under :

“lnj feGdrhps ,dw.k {ks=QG 1234 pkS-ehVj brds vlwu 45 pkS-ehVj brdk lsV

cWd ,fj;k c`gUeqacbZ egkuxjikyhdsdMs gLrkarjhr dsysyk vkgs lcc moZjhr 1189

pkS-ehVj brds {ks=QG f’kYyd vlwu R;koj meknhi dks-vkWi-gkSflax lkslk;Vh fy- o

izsefOgyk dks-vkWi-gkSflax lkslk;Vh fy- ;k nksu laLFkk vlwu meknhi dks−vkWi-gkSflax

lkslk;Vh fy- ;k laLFksps cka/kdke 1055 pkS-ehVj brdk ,Q-,l-vk;- oki:u o

izsefOgyk dks−vkWi- gkSflax lkslk;Vh fy- ;k laLFksps cka/kdke 181-47 pkS-ehVj brdk

,Q-,l-vk;- o 1134-11 pkS-ehVj brdk Vh-Mh-vkj- vls ,dw.k 1315-58 pkS-ehVj

oki:u dj.;kr vkysys vkgs lcc lnj feGdrhoj nksUgh laLFkkaps feGwu ,dw.k

2370-58 pkS-ehVj brds cka/kdke dj.;kr vkysys vkgs vls fnlrs o lnj

feGdrhr l|fLFkrhr ,Q-,l-vk;- o Vh-Mh-vkj- f’kYyd ulY;kps fnlrs o

lnjP;k IykWVps v|kii;Zar mifoHkktu >kysys ukgh lcc v’kk ijhfLFkrhr nksUgh

laLFkkauk {ks=QG foHkkx.kh gh R;kaps ,Q-,l-vk;- o Vh-Mh-vkj- ofjyizek.ks ns.ks ;ksX;

gksbZy lcc meknhi dks−vkWi-gkSflax lkslk;Vhps cka/kdke oki:u 1055 pkS-

ehVj ,Q-,l-vk;- oki:u >kysys vlY;kus 529-5 pkS-ehVj brD;k {ks=QGkps

meknhi dks−vkWi- gkSflax lkslk;Vh fy-;kaps ukos o moZjhr 659-5 pkS-ehVj brD;k

{ks=QGkps yxrP;k izsefOgyk dksvkWi-gkSflax lkslk;Vh fy- ;kps uko gLrkarj.k d:u−

nsrk ;sbZy o 45 pkS-ehVj lsVcWdps Hkfo”;kr ts Qk;ns feGrhy rs meknhi

dksvkWi-gkSflax lkslk;Vh ;kl feGrhy-− ”

English translation of above as provided by the Petitioner is on Page

Nos.72 H to 72 I, which reads as follows:

“After having gone through the same it appears that the total area

of the property is 1234 square metre and the area of 45 square

metres which is a road setback area has been transferred to the

16 ::: Uploaded on - 16/09/2024 ::: Downloaded on - 30/08/2025 20:50:56 :::

01-WP-4159-2022.doc

Brihanmumbai Municipal Corporation and the remaining area of

1189 square metres on which the building of Umadeep Co-

operative Housing Society Limited and Prem Villa Co-operative

Housing Society are standing and after using 1055 square metres

FSI floor space index the building of Umadeep Co-operative

Housing Society has been carried out and similarly after using

181.47 square metres of FSI floor space index the building of Prem

Villa Cooperative Housing Society has been constructed and as

such and the TDR for 1134.11 square metre has been used

aggregating to 1315.58 square metres have been used and

accordingly the area of both these society is 2370.58 square metre

which construction has been carried out which is appearing from

the record. It appears that in the present situation there is no FSI as

well   as   TDR   remaining   balance   and   this   plot   has   not   been

subdivided till date and in this situation it will be appropriate that

both the societies should be given the divided FSI and TDR area as

per the use and therefore for the construction of Umadeep

Cooperative Housing Society the FSI 1055 square metre have been

used and for the construction of Umadeep Co-operative Housing

Society Limited the FSI has been used is 529 square metre and the

remaining area is 659.5 square metre should be transferred in the

name of Prem Villa Cooperative Housing Society Limited which is

adjacent society and the benefits of 45 square metre set back in

future which will be received by Umadeep Cooperative Housing

Society Limited.”

(Emphasis added)

Thus, it is clear that while granting an area of 659.50 sq. mtrs. to the

Petitioner-Society and an area of 529.50 sq. mtrs. to the Respondent

No.1-Society alongwith rights in benefits of 45 Sq. mtrs. of set back

area, the Competent Authority has given detailed reasons while passing

the Order dated 28.02.2014. Thus, by no stretch of imagination, the

impugned Order passed, although titled as Corrigendum, can fall in the

category of a procedural review. The power of procedural review cannot

be used to substitute a view. Thus, what is done by the Competent

17 ::: Uploaded on - 16/09/2024 ::: Downloaded on - 30/08/2025 20:50:56 :::

01-WP-4159-2022.doc

Authority is that by reappreciating the material on record under the

guise of the Corrigendum, a new Order has been passed substituting the

earlier reasoning and the Order. This cannot be permitted to be done

under the guise of the procedural review. 

11.In   any   case,   it   is   required   to   be   noted   that   the   Competent

Authority passed the Order on 28.02.2014 and the Application for

Rectification was filed by the Respondent No.1-Society on 12.03.2023

i.e. after a period of more than 5 years. It is an admitted position that,

in the meanwhile, the Deemed Conveyance was executed and registered

on 20.06.2014 in favour of the Petitioner-Society in consonance with

the earlier Order dated 28.02.2014 passed by the Competent Authority.

12.Thus,   while   passing   the   impugned   Order   of   the   Common

Corrigendum dated 14.01.2020, the Competent Authority has exceeded

the jurisdiction and order passed is without jurisdiction and without any

power of statutory review. The said Order, by no stretch of imagination,

can   fall   under   the   category   of   procedural   review.   The   Competent

Authority has no jurisdiction to exercise the power of review, which is in

the nature of substantive review. The said power cannot be exercised

when there are no specific provisions conferred by the statute. 

13.Mr. Khandeparkar, learned Counsel for Respondent No.1 heavily

relied on the decision of a learned Single Judge in  Kalpataru Power

Transmission Ltd. (supra), and more particularly on Paragraph No.35 of

18 ::: Uploaded on - 16/09/2024 ::: Downloaded on - 30/08/2025 20:50:56 :::

01-WP-4159-2022.doc

the same, which reads as under:

“

35. The question now arises for consideration of this Court is

whether the review petitioners have applied for procedural review

or seeks review of the judgment and order passed by this Court on

merit. A perusal of the judgment referred to aforesaid clearly

indicates that the Court has inherent or implied powers to set aside

a palpably wrong order passed under a misapprehension by it and

if found erroneous and vitiated by an error of procedure or mistake

which went to the root of the matter and invalidate the entire

proceedings.   I   shall   now   proceed   to   decide   whether   review

petitioner   has   demonstrated   any   such   error   of   procedure   or

mistake which went to the root of the matter and whether in the

facts of this case, Court shall exercise powers of procedural review

under plenary jurisdiction or not.

”

However, a perusal of the said decision particularly, paragraph 34 of the

same clearly shows that a learned Single Judge has relied on the

decision   in  

Grindlays Bank Ltd. (Supra).   By   relying   on   the   said

paragraph 35, it cannot be held that the Competent Authority can

review the Order on merits without the power of the statutory review

under the MOFA. Thus, the said decision in the case of Kalpataru Power

Transmission Ltd. (Supra) is not applicable to the present case.

14.Mr. Khandeparkar, learned Counsel also relied on the Judgment

of a learned Single Judge in the case of Jaywant Ramesh Keni (supra)

However,   the  said  decision  is   rendered   in  the   particular  facts   and

circumstances of that case, as set out in paragraph 7, the relevant

portion of the same reads as under :

“7.   …...

In   the   present   case  exercise   of   power   to   issue

corrigendum far from being arbitrary exercise of power, actually

subserves the objective behind the Government Resolution dated

22 June 2018. It is also required to be borne in my mind that the

Petitioner is divested of title and possession of the entire plot of

19 ::: Uploaded on - 16/09/2024 ::: Downloaded on - 30/08/2025 20:50:56 :::

01-WP-4159-2022.doc

land   in   respect   of   which   the   layout   is   sanctioned.   The

development in the layout is complete wherein 7 buildings are

constructed and 7 Cooperative Housing Societies are formed.

There is no dispute interse between the 7 Co-operative Societies.

In fact it appears that the other Co-operative Societies have also

filed applications claiming proportionate share in the internal

road and recreational ground. In that view of the matter it is

difficult to comprehend as to how the rights of the Petitioner are

affected if all 7 Societies share the internal road and recreational

ground in proportionate to the areas of their respective plots. I

am therefore of the view that the action of the Competent

Authority in issuing the corrigendum, far from being arbitrary,

actually brings the original order dated 2 July 2014 in tune with

the GR dated 22 June 2018.”

Thus, it is clear that the said decision is rendered in the peculiar facts

and circumstances of that case and will have no application to the

present case. 

15. Mr. Khandeparkar, learned Counsel also relied on the decision in

the case of A.M. Allison (supra) and Chandra Singh (supra). The said

decisions are concerning the reliefs sought under Article 226 of the

Constitution of India. However, in the present case, the impugned Order

is passed without jurisdiction, as under the guise of the procedural

review, the Competent Authority without any statutory provision has

reviewed   the   order   on   merits.   Thus,   the   said   decisions   have   no

application to the present case. 

16.Mr. Khandeparkar, learned Counsel has also relied on the decision

of the Supreme Court in the case of Srei Infrastructure Finance Ltd. v.

Tuff Drilling (P) Ltd. (Supra). In that case, it has been held that the

Arbitral Tribunal after termination of proceedings under Section 25(e)

20 ::: Uploaded on - 16/09/2024 ::: Downloaded on - 30/08/2025 20:50:56 :::

01-WP-4159-2022.doc

of the 

Arbitration and Conciliation Act, 1996 on sufficent cause being

shown can recall the Order or recommence the proceedings. Reliance is

placed on O. IX, R. 9 of the 

Code of Civil Procedure, 1908 and it has

been held that principles underlying the same can be invoked by the

Arbitrator. Thus, the said decision has no relevance for deciding this

case. 

17.For the above reasons, the impugned Order dated 14.01.2020 of

the Common Corrigendum and Certificate issued by the Competent

Authority   is   quashed   and   set   aside.   Resultantly,  the   Order   dated

28.02.2014 passed in Deemed Conveyance Application No.49 of 2023

and in the Deemed Conveyance Application No.98 of 2013 passed by

the Competent Authority, are restored.

18.It  is  also required  to  be  noted  that   as per   the  settled   legal

position, the Order granting Deemed Conveyance does not conclude the

issue of  title, and  the person  claiming  title  can file a Suit in the

appropriate Court for establishing the title. Thus, the Respondent No. 1

can file Suit in the appropriate Court seeking appropriate reliefs to

establish their title. All contentions in that behalf are expressly kept

open.

19.It   is   clarified   that,   consequently,   the   impugned   deed   dated

04.12.2020 executed and registered pursuant to the impugned Order

dated 14.01.2020 cannot be acted upon and stands cancelled, as the

21 ::: Uploaded on - 16/09/2024 ::: Downloaded on - 30/08/2025 20:50:56 :::

01-WP-4159-2022.doc

Order dated 14.01.2020 is quashed and set aside.

20.Accordingly, the Writ Petition is allowed in above terms with no

order as to costs.

                                   [MADHAV J. JAMDAR, J.]    

22 ::: Uploaded on - 16/09/2024 ::: Downloaded on - 30/08/2025 20:50:56 :::