Civil Appeal No.4639 of 2012

REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 4639 OF 2012

RAJHAN NARENDRA ROUT AND OTHERS .… APPELLANTS

Versus

THE STATE OF MAHARASHTRA, THROUGH SECRETARY,

URBAN DEVELOPMENT DEPARTMENT AND OTHERS …. RESPONDENTS

J U D G M E N T

HIMA KOHLI, J.

1.The appellants are aggrieved by the judgment dated 13/14

th

March, 2012 passed

by the High Court of Bombay, dismissing the challenge laid by them to the order dated

27

th

December, 2007 passed by the then Chief Minister of the State of Maharashtra,

cancelling the Transferable Development Rights

1

Certificate earlier granted in favour of

the appellants @ 100% Floor Space Index

2

and upholding the decision to reduce the

TDR granted to the appellants from 100% FSI to 4% FSI.

2.The subject matter of the dispute in the present appeal is in respect of a parcel of

land, situated in plot No.517 (part) and plot No.523 (part) at Parvati, Pune, measuring

66372.82 sq. mts. In the Development Plan of Pune City, 1987

3

, the said land was

1 for short ‘TDR’

2 for short ‘FSI’

3 for short ‘Development Plan’

Page 1 of 18

Civil Appeal No.4639 of 2012

reserved for the purpose of a park. The stand of the appellants is that the subject land

was shown in the ‘Hill Top/Hill Slope’ zone in the Development Plan under the

Maharashtra Regional Town Planning Act, 1996

4

. Respondent No.3/Pune Municipal

Corporation

5

invoked Section 126 of the Town Planning Act that permits acquisition of

land which is reserved under the Development Plan, for public purposes and

contemplates issuance of TDR against the area of land acquired or surrendered by the

land owners free of cost. In terms of the aforesaid provision, the appellants agreed to

surrender the subject land to the respondent No.3/Corporation and opted for grant of

TDR. The respondent No.3/Corporation completed the acquisition process in respect of

the said land and agreed to grant TDR to the appellants in terms of the Development

Control Regulations

6

framed under the Town Planning Act, in particular Regulation

N -2.4.5.

3.Respondent No.4/Commissioner of the Corporation addressed a letter dated 22

nd

February, 2001 to the respondent No.2/Secretary, Urban Development Department

7

of

the respondent No.1/State of Maharashtra seeking a clarification as to the rate at which

TDR was to be granted in respect of the subject land.

4.The Principal Secretary, UD Department wrote to the Advocate General of the

State on 3

rd

September, 2003 for obtaining legal advice on the above aspect. The said

letter highlighted inter-alia the fact that the parcel of land in question had not been zoned

4 for short ‘Town Planning Act’

5 for short ‘Corporation’

6 for short ‘DC Regulations’

7 for short ‘UD Department’

Page 2 of 18

Civil Appeal No.4639 of 2012

for ‘Hill Top/Hill Slope’ and for purposes of deciding the value of TDR for a reserved site

which does not bear any zoning, zoning of the adjoining land is taken into consideration

by the respondent No.3/ Corporation. The Advocate General forwarded his opinion on

22

nd

September, 2003, stating that if the plots adjacent to the acquired/surrendered land

were in a residential zone, then TDR for the said land was to be awarded at the rate of

FSI available to the residential plots. On the basis of the said legal opinion, vide letter

dated 9

th

October, 2003, the Under Secretary, UD Department informed the respondent

No.4/Commissioner of the Corporation that since the zoning line was not shown in the

Development Plan, the applicable TDR for the subject plot shall be @ 100% FSI, as that

was the rate appliable to the surrounding land.

5.On 20

th

October, 2003, Director, Town Planning, Pune requested the State

Government to reconsider its decision of awarding TDR @ 100% FSI to the appellants

and to pass a revised order awarding TDR @ 4% FSI. Respondent No.2/State

responded vide letter dated 12

th

March, 2004, stating that unlike the Development Plan

of Mumbai, the Development Plan of Pune does not contain zones and/or zoning lines

and as per the Town Planning Scheme of Pune, the subject land was to be kept open.

The letter further clarified that while granting TDR for any land under reservation, TDR is

granted as per the permissible FSI, irrespective of non-buildable nature of land due to

shape and accessibility. Reliance was placed on the remarks made by the Advocate

General in the opinion given on 22

nd

September, 2003 and a copy thereof was enclosed

with the reply.

Page 3 of 18

Civil Appeal No.4639 of 2012

6.The chronology of events reveals further that on 26

th

May, 2004, the appellants

deposited a sum of ₹50,12,516/- (Rupees fifty lakhs, twelve thousand, five hundred and

sixteen) with the respondent No.3/Corporation towards the expenses to be incurred for

construction of a compound wall to protect the subject land. On 28

th

May, 2004,

respondent No.3/Corporation issued Development Right Certificates

8

in favour of the

appellants in lieu whereof, the appellants handed over possession of the subject land to

the respondent No.3/Corporation.

7.In the meantime, on receiving some complaints regarding grant of excessive TDR

to the appellants, the then Chief Minister of the respondent No.1/State of Maharashtra

issued an order dated 19

th

April, 2004, staying the operation of the letter dated 9

th

October, 2003. Aggrieved by the same, the appellants submitted a representation to the

Chief Minister on 24

th

October, 2005, requesting that the stay order be vacated, which

was rejected on 22

nd

November, 2005. The aforesaid rejection order was challenged by

the appellants before the Bombay High Court by filing a writ petition registered as WP

No.5989/2006. The said petition was disposed of vide order dated 15

th

January, 2007

with a direction to the appellants to submit a representation before the respondent

No.2/Secretary, UD Department, to enable him to pass appropriate orders in a time

bound manner.

8.In compliance of the aforesaid order, a representation was submitted by the

appellants to the respondents No.1 and 2/State. After hearing the parties, an order was

8 for short ‘DRC’

Page 4 of 18

Civil Appeal No.4639 of 2012

passed by the then Chief Minister on 27

th

December, 2007, cancelling the TDR granted

@ 100% FSI for the subject land and directing that new TDR @ 4% FSI shall be

granted.

9.Passing of the aforesaid order led to a second round of litigation between the

parties. The appellants filed WP No.1790/2008 before the High Court of Bombay

praying inter-alia for quashing and setting aside the order dated 27

th

December, 2007.

Vide order dated 11

th

December, 2008, the said writ petition was dismissed by the High

Court by observing that the subject land surrendered by the appellants was classified as

‘Hill Top/Hill Slope’ and there was no reason to interfere with the order dated 27

th

December, 2007, granting TDR @ 4% FSI to the appellant instead of 100%.

10.Aggrieved by the order dated 11

th

December, 2008, the appellants filed a Special

Leave Petition before this Court registered as SLP(C) No.6476/2009. Vide order dated

15

th

September, 2010, the aforesaid order passed by the Bombay High Court was set

aside and the matter was remanded back for fresh consideration with liberty granted to

the parties to file fresh affidavits and additional documents. Till then, the interim order

passed by the Bombay High Court was extended.

11.It is a matter of record that the appellants did file an additional affidavit along with

additional documents before the Bombay High Court in opposition whereto, counter

affidavits were filed by the respondents. After hearing the parties, vide judgment dated

13/14 March, 2012, the High Court once again dismissed the writ petition. It is this order

that has brought the appellants back before this Court.

Page 5 of 18

Civil Appeal No.4639 of 2012

12.Appearing for the appellants, Mr. Neeraj Kishan Kaul, learned Senior Advocate

has contended that the respondents have committed a gross illegality by arbitrarily

cancelling the TDR originally granted @ 100% FSI, thereby making the appellants run

from pillar to post for relief. The entire litigation has spread over eighteen years during

which period, the appellants have not only been deprived of the use of the land, but also

from receiving any compensation in lieu of surrendering the land to the respondent

No.3/Corporation. Referring to the correspondence exchanged between the UD

Department of the respondent No.1/State and the learned Advocate General of the State

as also between the respondent No.1/State and the Director, Town Planning, Pune, it

has been argued that the appellants are legally entitled to receive TDR @100% FSI

more so when as per the respondents, TDR is granted as per the permissible FSI,

irrespective of the non-buildable nature of the land due to the shape and accessibility.

Stating that the subject land was not demarcated in the Development Plan as falling in

the ‘Hill Top/Hill Slope’ zone but was reserved as a park, it has been asserted that the

appellants are entitled to grant of TDR @100% FSI.

13.Laying emphasis on the fact that since there is no zoning of the subject property,

it has been canvassed that the appellants are entitled to grant of TDR as would be

allottable to the adjacent residential land i.e. @100% FSI. Invoking the doctrine of

promissory estoppel and legitimate expectation, it was asserted that the respondents are

estopped from cancelling the TDR granted to the appellants more so when they have

already acted on the representation of the respondents and have surrendered the

Page 6 of 18

Civil Appeal No.4639 of 2012

subject land to the respondent No.3/Corporation as long back as in the year 2004, on an

assurance that TDR @ 100% FSI would be allotted to them.

14.As for the observations made in the impugned judgment to the effect that the

appellants had themselves admitted that the subject land is situated in a ‘Hill Top/Hill

Slope’ zone and therefore, maximum FSI of 4% would be permissible in terms of Rule

M-8 of the Development Control Rules for the Pune Municipal Corporation, Pune, 1982

9

,

it was argued on behalf of the appellants that an isolated averment made in the writ

petition cannot be read out of context and the High Court was required to take a holistic

view of the averments made in the writ petition coupled with those made in the additional

affidavit and the additional documents filed subsequently by the appellants after the

matter was remanded back by the Supreme Court for reconsideration. Had that been

done, the High Court would not have arrived at an erroneous conclusion that the

appellants have conceded that the subject property is situated in ‘Hill Top/Hill Slope’

zone for which TDR of only 4% FSI would be permissible.

15.Concluding his arguments, Mr. Kaul, learned Senior Advocate submitted that

even under the Town Planning Act, Section 50(3) and Section 127 state that for

determination of the purpose for which a parcel of land can be used when it is

de-reserved or when the acquisition has lapsed is the purpose, for which the adjacent

land can be used and in the instant case, the subject land is bounded on two sides by

residential areas and therefore, if the respondent No.3/Corporation is not inclined to

9 for short ‘DC Rules’

Page 7 of 18

Civil Appeal No.4639 of 2012

retain the land, then it ought to be returned to the appellants for being put to use at par

with the adjacent land, along with compensation for having deprived the appellants of

the land and its benefits for the past over eighteen years.

16.The aforesaid arguments have been vehemently contested by Mr. Shyam Divan,

learned Senior Advocate appearing with Mr. Sachin Patil, Advocate-on-Record for the

respondent No.1/State of Maharashtra, Ms. Madhavi Divan, learned Additional Solicitor

General appearing with Ms. Bharti Tyagi, Advocate-on-Record for the respondent

No.2/Secretary, UD Department of the Government of Maharashtra and Mr. Venkita

Subramoniam T.R., Advocate-on-Record, appearing for the respondent

No.3/Corporation and respondent No.4/Commissioner for the Corporation. The stand of

all the respondents is common. They have sought to repel the arguments advanced on

behalf of the appellants that the respondents cannot be permitted to retract from their

earlier decision, holding that the appellants are legally entitled to receive TDR @ 100%

FSI particularly, when the said decision was based on an opinion given by the learned

Advocate General of the State of Maharashtra, by contending that the appellants cannot

be permitted to take undue advantage of factual errors made by the then Secretary,

State of Maharashtra in the letter dated 3

rd

September, 2003 that forms the basis of the

opinion given by the learned Advocate General on 22

nd

September, 2003. It was urged

that the Secretary, UD Department, Government of Maharashtra committed an error in

noting the boundary zones of the subject land and observing that it is ‘Hill Top/Hill Slope’

zone towards three sides and a residential zone on the fourth side, whereas the

Page 8 of 18

Civil Appeal No.4639 of 2012

residential zone is situated at a far distance from the subject land and is neither adjacent

nor contiguous thereto.

17.For making the aforesaid submission, learned counsel for the respondents

alluded to the Development Plan of Pune that defines ‘Hill Top/Hill Slope’ zones, Rule N-

2.4.5 of the DC Rules that provides that an owner would be entitled to FSI credit in the

form of DRC as per permissible FSI of the zone from where the TDI has originated and

Rule 14.2 that provides for zonal FSI as per Appendix-M. Arguing that Rule M-8 of the

DC Rules specifically deals with ‘Hill Top/Hill Slope’ zone and provides for a maximum

FSI of 4% for such a zone, it was submitted that there was no logic in granting FSI of the

adjacent land to the appellants, when there is a specific provision in the DC Rules and

the Development Plan relating to ‘Hill Top/Hill Slope’ zones. It was thus stated that a

factual inaccuracy in the letter soliciting an opinion from the learned Advocate General

resulted in a legally incorrect opinion and this fact was highlighted by the Director, Town

Planning in his letter dated 20

th

October, 2003, which ultimately led to cancellation of the

TDR granted @ 100% to the appellants in respect of the subject land and reducing it to

the 4% FSI.

18.The respondents have also sought to repel the submissions made on behalf of

the appellants that though the State of Maharashtra has implemented the Unified

Development Control and Promotion Regulations from 2

nd

December, 2020, it has

deliberately not incorporated the concept of ‘Hill Top/Hill Slope’ zone, which has been

kept in abeyance. It was submitted that the issue of ‘Hill Top/Hill Slope’ zone has been

Page 9 of 18

Civil Appeal No.4639 of 2012

kept in abeyance in the new Regulations only to enable the State to examine the said

issue at greater length.

19.On his part, learned counsel for the respondents No.3/Corporation and

4/Commissioner to the Corporation added that if the subject land is granted TDR

@100% FSI, it would translate into construction of 7,14,422 sq. feet area and in that

event, the Corporation will have to grant 100% TDR for all the proposed acquisitions,

which would result in construction of over two crores sq. feet area. He sought to explain

that in such an event, the respondent No.3/Corporation will not be in a position to

provide civic amenities like water, sewage etc. when the city is already facing acute

problems regarding availability of such facilities. In support of his submission that

Development Plan of city is extremely important and ought to be regulated in line with

Town Planning principles, reliance has been placed on Friends Colony Development

Committee v. State of Orissa and Others

10

.

20.We have carefully considered the arguments advanced by learned counsel for

the parties, perused the impugned judgment and the documents placed on record. The

facts of the case are not in dispute. The core issue that requires to be answered in the

instant case is whether the subject land surrendered by the appellants to the respondent

No.3/Corporation would entitle them to grant of TDR @ 100% FSI or @ 4% FSI.

21.It is not in dispute that under the Scheme floated by the respondent

No.3/Corporation, wherever land was to be acquired for development schemes in Pune,

10 (2004) 8 SCC 733

Page 10 of 18

Civil Appeal No.4639 of 2012

land owners could opt for the Scheme and in lieu of the surrendered land, they would be

entitled to grant of TDR as compensation. Admittedly, the appellants had surrendered

the subject land to the respondent No.3/Corporation in expectation of grant of TDR.

Since there was some confusion within the department with regard to the rate at which

the TDR was to be granted in respect of the subject land, a clarification was sought by

the respondent No.4/Commissioner of the Corporation from the Principal Secretary,

Town Planning Department, Government of Maharashtra. The letter dated 14th May,

2003 addressed by the respondent No.4 refers to boundation of the subject land and

their zoning as below :

“But, according to Pune Municipal Corporation sanctioned

Development plan in the year I957 the Final Plot No. 523 (Part) and

517 (Part) was bounded and their zone was as follows :

On or Towards : By Survey No, 121,1,22 (Canal '

North and PMC waterworks, PSP and

residential Zone)

On or Towards : By Survey No, 103, 104 (Hilltop

South Hill Slope and PSP Zone and

residential Zone at certain distance.)

On or Towards East : By Survey No, 96, 97 (Hill top Hill

slope and PSP Zone)

On or Towards West : By Survey No. 106 (Hill top Hill

slope Zone)

Therefore in the proposal under subject with how much FSI

Index TDR shall be paid, in respect suspicion has been raised.

Hence it is requested to issue order of Government in this respect.”

22.For issuing necessary clarification, the UD Department of the respondent

No.1/State wrote a letter to the Advocate General of the State seeking an opinion as to

Page 11 of 18

Civil Appeal No.4639 of 2012

the value of the TDR to be granted to the appellants in lieu of their land. In the said

letter, it was clarified that Rule N-2.4.5 of the DC Rules prescribes that the built-up area

for the purpose of FSI credit in the form of TDR shall be equal to the gross area of the

reserved plot that is surrendered to the Corporation and that it will be proportionately

increased or decreased, according to the permissible FSI of the zone wherefrom the

TDR has originated. The letter further clarified that the expression “according to the

permissible FSI of the zone” appearing in Regulation N-2.4.5 of the DC Regulations, is

significant and that the said Rule has been lifted from the Development Control

Regulations for Greater Mumbai, 1991. But unlike Mumbai, where each and every

parcel of land has sites reserved for public purpose, that is not the case in respect of the

city of Pune, where the sites reserved for public purpose are not included in any

planning zone and it is in this background that the issue of awarding FSI credit requires

to be decided. The relevant para of the letter dated 03.09.2003 issued by the Principal

Secretary, UD Department is extracted as under :-

“03. ……In such a situation, in the absence of any zoning being

assigned to reserved sites, the meaning of expression permissible FSI of

the zone where the TDR has originated "cannot be precisely applied in

case of Pune Development Plan, unlike in the cases from Development

Plan of Mumbai.

04.While deciding the value of TDR for reserved sites (which do not

bear any zoning), the Pune Municipal Corporation takes into consideration

the zoning of the adjoining land in the vicinity of reserved sites and

accordingly the Corporation awards TDR. Thus, for a site reserved for

"Park" and surrounded by Residential/Commercial Zone, Pune Municipal

Corporation grants TDR to the FSI value admissible for

Residential/Commercial zone. However, in the instant case, the land

under reference is surrounded by following planning zones:

To North - Residential Zone

Public-Semi Public Zone. (In which buildings can

be constructed with FSI that is available in

Residential Zone)

Page 12 of 18

Civil Appeal No.4639 of 2012

To South - Municipal Corporation limit beyond which is

Pachgaon Kurar Park

To East - P.S.P. Zone & Hill Top Hill Slope Zone.

To West - Hill Top Hill Slope Zone. (HT /HS)

Canal and further to which Residential/Public utility

development (FSI 1.00)”

23.We may next extract below the opinion given by the learned Advocate General

of the respondent No.1/State of Maharashtra :

“This refers to your letter dated 3rd September, 2003 on the above

subject. Interestingly, the expression "zone" is not used in Section 14

which deals with the contents of a Regional Plan, or in Section 22 which

deals with the contents of a Development Plan. It however finds inclusion

in Section 22 (A) which was brought in by the Maharashtra Act, 39 of

1994. The expression "zone" apparently came to be used for the first time

in the Development Control Regulations from Mumbai in 1991.

However the spirit of the Act is very clear. For instance, in Section 50

which deals with deletion of reservation of designated land, sub-Section 3

provides that such designated land when released from such designation

or reservation shall become available to the owner for the purposes of

development as is otherwise permissible in the case of adjacent land in

the relevant plan. Obviously, Rule N-.2.45 has to be read on a similar

basis. The idea of giving TDR or a Development Rights certificate, is to

compensate the owner for the deprivation of his property by giving him

development rights in respect of the plot which can be used elsewhere. It

would have to be on the basis that the plot would otherwise have been

developable having regard to the user of the adjacent plots. The adjacent

plots are in the residential zone and therefore the approach in paragraph 5

of your letter is correct and normal FSI available for the residential zone

could be made available.”

24.What has been sought to be urged by learned counsel for the respondents is that

the aforesaid opinion is premised on wrong information furnished by the Department.

Admittedly, on discovering the purported factual error, the Department did not go back to

seek a fresh opinion of the learned Advocate General. Instead, the aforesaid opinion

was duly accepted and acted upon by the respondents and based thereon, vide letter

dated 28

th

May, 2004, respondents No.3 and 4/Corporation issued TDR in favour of the

Page 13 of 18

Civil Appeal No.4639 of 2012

appellants, permitting FSI @ 100% in lieu of the parcel of land surrendered by them.

Contemporaneously, physical possession of the land was also taken over from the

appellants who paid over ₹50,00,000/- (Rupees fifty lakhs) to the respondents No.3 and

4/Corporation towards construction of the compound wall and for levelling of the land.

25.So far so good. Trouble started after lapse of one year when the respondents

decided to cancel the TDR granted to the appellants and proceeded to reduce it from

100% FSI to 4% FSI by observing that there was no residential development in the land

adjoining the subject land and that there was an adjoining canal and ‘Hill Top/Hill slope’

zone. Therefore, though residential use is permissible adjoining the subject land, even

then, the site would remain as ‘Hill Top/Hill Slope’ zone in nature, making it permissible

to award TDR only @ 4% FSI, for such a zone.

26.In the order impugned before the High Court, no effort was made to explain as to

why the opinion taken by the respondent No.1/State had to be brushed aside. No

explanation has been offered that justified disagreement with the said opinion; no effort

was made by the State to approach the learned Advocate General for obtaining a fresh

opinion on the plea that the letter seeking the earlier opinion, had furnished erroneous

facts. In all this back and forth between respondent Nos.1 and 2/State and the

respondent Nos.3 and 4/Corporation, it is the appellants who have been left high and

dry. They had surrendered the subject land to the authorities as far back as in the year

2004 on the expectation of being granted TDR, which has still not materialized. In these

eighteen years, the respondents have continued to retain the possession of the subject

Page 14 of 18

Civil Appeal No.4639 of 2012

land. In the course of arguments advanced before this Court, it was specifically

enquired from learned counsel for the respondents that the land having been

surrendered for a public purpose, whether the same has been put to any such use, the

Court was first informed that a reservoir has been built on the land; later, it was stated

that the status of the land has remained the same as it was when it was surrendered.

27.In view of the above, we are of the opinion that gross injustice has been caused

to the appellants who had offered their land to the respondent No.3/Corporation on the

basis of a Scheme floated by it proposing to acquire land for public purpose and grant

TDR to the land owners in lieu of the land. Having decided to award TDR @ 100% FSI

to the appellants, later on the respondents reneged from their decision and slashed the

offered TDR to 4% FSI on the premise that the appellants could not compare their land

with the adjoining lands for claiming residential use since the said land is also in the

nature of ‘Hill Top/Hill Slope’. We may note that the boundation of the land as was

mentioned by the Principal Secretary, UD Department to the learned Advocate General

in the communication dated 3

rd

September, 2003, has been specifically stated to be

residential zone towards the North where buildings could be constructed with FSI that is

available in the residential zone. Yet again, towards the west of the subject plot, is the

‘Hill Top/Hill Slope’ zone and a canal further to which residential/public utility

development with FSI of 1.00 was available. When to the north and the west of the

subject land, residential construction was permissible and till date, the lands falling in

‘Hill Top/Hill Slope’ zone have not been zoned for being put to any use, the appellants

Page 15 of 18

Civil Appeal No.4639 of 2012

cannot be expected to wait till eternity for the respondents to take a decision in this

regard.

28.It is noteworthy that the appeal was taken up for hearing on seven occasions,

between February, 2022 to May, 2022 and on each date, the respondents were directed

to resolve the matter amicably with the appellants instead of bringing it to a head. This

Court had clearly observed on 4

th

May, 2022 that it was not persuaded by the arguments

advanced by learned counsel for the respondent Nos.3 and 4/Corporation. As for the

respondent Nos.1 and 2/State of Maharashtra, learned counsel have stated on

instructions that it will take time for the State Government to take a definite decision in

the matter. In the said circumstances, we had proposed the following two solutions to

the respondents for settling the matter once and for all :

(a)to grant Transferable Development Right Certificate (TDRC) to the

petitioner as was given to the petitioner on 28-5-2004; or

(b)to acquire the land and pay compensation to the petitioner in

accordance with the Right to Fair Compensation and Transparency in

Land Acquisition, Rehabilitation and Resettlement Act, 2003.

29.On the next date of hearing, i.e., 10

th

May, 2022, after taking note of the order

passed on the earlier date, the following proceedings were recorded :

“3. Learned Senior counsel appearing on behalf of the appellants submits that

vide Notification dated 05.01.1987, the Development Plan of Pune City, 1987 was

sanctioned and under the said Plan, the land in dispute was shown as reserved

for park. An amendment was made to the Maharashtra Regional Town Planning

Act, 1966 and the Development Control Rules. Section 126 of the amended Act

permitted acquisition of lands which were reserved under the Development Plan

for public purpose and further, provided for issuance of Transferable Development

Rights (TDR) in lieu of compensation against the area of land acquired or

surrendered free of cost. Learned Senior counsel further submits that the Chief

Minister vide order dated 27.12.2007 had directed that the TDR’s already granted

to the appellants at the rate of 100% be cancelled and had further directed that

new TDRs be issued to the appellants at the rate of 4% instead of 100%.

Page 16 of 18

Civil Appeal No.4639 of 2012

4. Learned counsel appearing on behalf of respondent No.3 – Municipal

Corporation of Pune submits that the order impugned has been passed by the

State Government and for any modification or implementation of the said order,

permission has to be given by the State Government but the State Government is

un-willing to agree to either of the two proposals which had emanated during the

course of hearing.

5. On the other hand, learned counsel appearing on behalf of the respondent

– State submits that it has already been suggested to the Municipal Corporation

of Pune to either auction the land in question under the new Act or return the said

land to the appellants.

6. In view of the ongoing tussle between the Municipal Corporation of Pune

and the State Government, we are of the view that some responsible officer of the

State Government should be called upon to appear before this Court personally

and explain the stand taken by the State Government.

7. We, accordingly, deem it appropriate to direct the Chief Secretary, State of

Maharashtra to personally appear before this Court and apprise us about the

stand taken by the State Government in compliance with the order passed by this

Court on 04.05.2022.

8. At this juncture, learned counsel appearing on behalf of the State of

Maharashtra submits that it is the Principal Secretary, Urban Development

Department who is competent to take a final decision in this regard and not the

Chief Secretary.

9. In view of the above, we direct the Principal Secretary (Urban Development

Department), Government of Maharashtra to personally appear before this Court

on 19.05.2022 and explain the steps taken by the State Government in

compliance with the order passed by this Court on 04.05.2022.”

30.The Principal Secretary, UD Department, Government of Maharashtra did appear

before this Court on the next date but no practical solution was offered. Instead, the

matter was sought to be argued to the hilt yet again and the respondent No.2/State and

the respondent Nos.3 and 4/Corporation kept on passing on the buck to each other for

the impasse.

31.Having considered the factual matrix of the present appeal where the matter has

been lingering in courts for over eighteen years and there have been several rounds of

litigation, three before the High Court and two before this Court in respect of the subject

land, which has all along remained in the possession of the respondent

No.3/Corporation, thereby not only depriving the appellants of its use but also depriving

Page 17 of 18

Civil Appeal No.4639 of 2012

them of the compensation to which they were entitled as long back as in the year 2004,

we are unable to concur with the impugned judgment. In ordinary course, we would

have been inclined to restore the TDR granted to the appellants by the respondent

No.3/Corporation on 28

th

May, 2004. However, keeping in mind the submission made by

learned counsel for the respondent Nos.3 and 4/Corporation that extensive construction

has mushroomed in Pune over the past two decades and additional construction of over

seven lakhs sq. feet, if permitted, will cause a severe strain on the civic amenities

available in the city, it is deemed appropriate to direct the respondent Nos.3 and

4/Corporation to return the land acquired by it to the appellants within four weeks. Once

the possession is restored, the appellants shall be permitted to use it for residential

purposes. Further, the respondents are directed to compensate the appellants @ Rs.1

crore per year for the loss caused to them on surrendering per 66,000 sq. mts. of land

way back in the year 2004. The entire exercise shall be completed within a period of

three months from the date of this order.

32.The impugned judgment is, accordingly, quashed and set aside and the present

appeal is allowed on the above terms.

..…………....................CJI.

[N.V. RAMANA]

...................................J.

[HIMA KOHLI]

NEW DELHI,

AUGUST 25, 2022

Page 18 of 18