ia5184-2026 in fa1987-2025.doc

AGK

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

INTERIM APPLICATION NO.5184 OF 2026

IN

FIRST APPEAL NO.1987 OF 2025

The City and Industrial Development

Corporation of Maharashtra Limited  …  Applicant

In the matter between

State of Maharashtra (through Deputy

Collector (Land Acquisition), Metro

Center No.1, Uran, Taluka Uran,

District Raigad …  Appellant

V/s.

Jayprakash Janardan Patil & Anr. …  Respondents

WITH

INTERIM APPLICATION NO.5185 OF 2026

IN

FIRST APPEAL NO.1983 OF 2025

The City and Industrial Development

Corporation of Maharashtra Limited  …  Applicant

In the matter between

State of Maharashtra (through Deputy

Collector (Land Acquisition), Metro

Center No.1, Uran, Taluka Uran,

District Raigad …  Appellant

V/s.

Narayan Gosavi Patil, since deceased

through legal heirs Chandrabhaga

Narayan Patil  & Others …  Respondents

1

ATUL

GANESH

KULKARNI

Digitally signed by

ATUL GANESH

KULKARNI

Date: 2026.07.31

11:15:29 +0530

ia5184-2026 in fa1987-2025.doc

Mr. G.S. Hegde, Senior Advocate with Ms. P.M. Bhansali 

for the applicant-CIDCO.

Mr. A.R. Patil, Additional G.P. for the appellant-State.

Mr. Shriram S. Kulkarni with Mr. Gaurav Ugale and Mr. 

Aryavrat Dubey for the respondents-claimants.

CORAM :AMIT BORKAR, J.

RESERVED ON :JULY 28, 2026

PRONOUNCED ON:JULY 31, 2026

JUDGMENT:

1.The applicant CIDCO has filed these Interim Applications 

asking for permission to join them in the present First Appeals as a 

respondent. The applicant wants to be added as respondent No. 3 

in First Appeal No. 1987 of 2025 and as respondent No. 10 in First 

Appeal No. 1983 of 2025.

2.These First Appeals are about the lands which are described 

in Land Reference Case No. 33 of 2014. For easy reference, these 

lands are hereafter called the "suit lands". The lands are situated at 

Village Bokadvira, Taluka Uran, District Raigad, bearing Survey 

and Hissa Nos. 6/13, 24/2, 27/6, 41/6, 65/7 and 149/3B.

3.The record of Land Reference No. 33 of 2014 shows that the 

suit   lands   were   acquired   for   the   New   Bombay   Project.   A 

notification under Section 4 of the Land Acquisition Act was issued 

on 24 September 1986. Thereafter, an award under Section 11 of 

the Land Acquisition Act was passed in the year 1989. The lands 

were acquired for the public purpose of developing the new city of 

Navi Mumbai. After completing the legal process for acquisition, 

2

ia5184-2026 in fa1987-2025.doc

possession of the lands was handed over to CIDCO for planning 

and   development   of   Navi   Mumbai.   Later,   Land   Acquisition 

Reference No. 48 of 2015 was decided by the learned Joint Civil 

Judge, Senior Division, Panvel, by judgment and award dated 24 

March   2021.  Since  the  claimants   were   not  satisfied   with   the 

compensation awarded, they filed an application under Section 

28A on 24 March 2021 relying upon the judgment passed by the 

Alibag Court in LAR No. 695 of 2000. After the Special Land 

Acquisition Officer passed the re-determination award dated 3 May 

2014, the respondents filed a reference under Section 28A(3) 

before the Reference Court at Panvel seeking enhancement of 

compensation up to Rs. 2,000/- per square metre. By judgment 

and award dated 24 March 2021 in LAR No. 48 of 2015, the 

Reference Court held that the claimants were entitled to market 

value at the rate of Rs. 1,124/- per square metre along with 

statutory benefits under Sections 23(1A), 23(2) and 28 of the 

Land Acquisition Act, 1894.

4.The above judgment and award has been challenged by the 

State of Maharashtra by filing the present First Appeals. Thus, the 

State   of   Maharashtra   has   questioned   the   correctness   of   the 

Reference Court's judgment through the present First Appeals. It is 

pointed   out   that   in   several   similar   matters   relating   to   land 

acquisition   for   Navi   Mumbai,   the   State   of   Maharashtra   had 

approached the Supreme Court by filing Special Leave Petition 

(Civil) Diary Nos. 42084 of 2017. By order dated 20 July 2018, the 

Supreme Court set aside the judgments of the High Court and sent 

those matters back for fresh consideration. The Supreme Court 

3

ia5184-2026 in fa1987-2025.doc

observed as follows:

"In view of the decision rendered on 31st October, 2017 in 

C.A. Nos. 1564-1565 of 2016 etc. (Babibai Babu Patil vs. The 

State of Maharashtra & Ors.) the cases are remitted to the 

High Court. The impugned judgment and order is set aside."

5.It is further pointed out that in Civil Appeal Nos. 1564 to 

1565 of 2016,  

Babibai Babu Patil vs. State of Maharashtra & 

Others

, the Supreme Court held that the High Court should hear 

the appeals again. The Hon'ble Supreme Court also directed the 

High Court to decide the amendment application afresh after 

considering the decision in 

Ambya Kalya Mhatre (Dead) Through 

LRs. & Others vs. State of Maharashtra

, (2011) 9 SCC 325. The 

Hon'ble Supreme Court also observed that in matters arising under 

Section 28A of the Land Acquisition Act, 1894, the High Court 

should keep in mind the limited scope of a reference under that 

provision. According to the Hon'ble Supreme Court, Section 28A is 

meant only for reopening cases in special situations and, therefore, 

every case should be decided afresh by applying the correct legal 

principles. It is stated that the present First Appeals have now been 

listed before this Court in view of the above directions of the 

Hon'ble Supreme Court.

6.The applicant states that it is the New Town Development 

Authority   for   Navi   Mumbai.   According   to   the   applicant,   it   is 

responsible for paying the enhanced compensation to the original 

landowners under the Government Resolutions issued from time to 

time. Even though this financial liability is upon the applicant, it 

was neither made a party before the Reference Court nor joined as 

4

ia5184-2026 in fa1987-2025.doc

a respondent in the present First Appeals. Therefore, the applicant 

has filed these applications requesting that it should be added as a 

party in these proceedings. The applicant further states that the 

Urban   Development   Department   of   the   Government   of 

Maharashtra issued Government Resolution No. LQN-02/2008/Pr. 

Kr. 37/A-2 dated 14 March 2008 and Government Resolution No. 

CID-3407/11/Pr.   Kr.01/NAVI-10   dated   12   February   2008. 

According to these Government Resolutions, whenever land is 

acquired for a particular acquiring body, that body should be 

joined   as   a   party   in   all   land   acquisition   proceedings.   The 

Government also decided that CIDCO should bear the liability of 

paying   compensation,   solatium,   interest,   and   any   enhanced 

compensation awarded in such matters. This responsibility extends 

not only to proceedings before the Reference Court but also to 

First Appeals and all other related proceedings pending before any 

Court or authority concerning lands acquired for the Navi Mumbai 

Project. The applicant further submits that by the Government 

Resolution dated 12 February 2008, the State Government also 

gave CIDCO the responsibility of opposing claims for enhancement 

of compensation. Under these Government Resolutions, CIDCO 

was authorised to contest proceedings under Sections 18 and 28 of 

the Land Acquisition Act on behalf of the Government. Copies of 

these Government Resolutions have been produced along with the 

application as Exhibit A collectively.

7.The applicant states that when the Navi Mumbai project area 

was first handed over for development, it mainly consisted of 

barren land, marshy land and salt pan areas. According to the 

5

ia5184-2026 in fa1987-2025.doc

applicant, over the years CIDCO has spent huge amounts from its 

own funds for developing the new city. This includes creating 

roads, public facilities, infrastructure and providing benefits to 

project affected persons under the 12.5% Scheme. The applicant 

states that these expenses can be recovered only through the sale 

of developed lands, which is its main source of income. It is further 

stated that CIDCO has undertaken major development works such 

as land filling, levelling of land, roads, footpaths, street lights, 

storm water drains, sewerage system, water supply, reservoirs, 

water pipelines, dams like Morbe, Hetwane and Balganga, MSEB 

substations, gardens, nurseries, children's parks and other public 

facilities such as community centres, police stations, crematoriums, 

burial grounds, playgrounds, schools, health centres and transport 

facilities. According to the applicant, CIDCO has also carried out 

major city level projects including shifting of APMC and Steel 

Market Yard, construction of railway lines between Mankhurd, 

Vashi, Belapur, Panvel, Kalwa, Turbhe, Nerul and Uran, Belapur 

Pendhar   Metro   Line   and   development   of   Navi   Mumbai 

International Airport. The applicant states that because of these 

large development works, CIDCO is required to recover all the 

expenses incurred and those likely to be incurred in future through 

the  sale  of   saleable   lands.  It  is  submitted  that  the  enhanced 

compensation payable in land acquisition cases is also paid from 

the money received by selling such lands. Therefore, according to 

the applicant, every increase in compensation directly affects the 

funds available for development of Navi Mumbai. The applicant 

also states that CIDCO and the landowners had earlier challenged 

6

ia5184-2026 in fa1987-2025.doc

several   judgments   of   this   Court   relating   to   enhancement   of 

compensation for lands situated at villages Rodpali, Vadghar and 

Bokadvira. Those matters included First Appeal No. 378 of 2001, 

First Appeal No. 1310 of 2005 and First Appeal No. 123 of 2014 

along with connected appeals. It is stated that those judgments 

were based on the earlier judgment in First Appeal No. 646 of 

1995   and   connected   matters.   According   to   the   applicant,   the 

Supreme   Court,   by   various   orders   passed   between   July   and 

September 2018, set aside those judgments and remanded all 

those matters to this Court for fresh hearing. It is also stated that 

by   order   dated   12   November   2024   passed   in   Miscellaneous 

Application Nos. 320 to 321 of 2023, the concerned Civil Appeals 

were restored.

8.The applicant seeks permission to rely upon the above orders 

at the time of hearing. According to the applicant, the Supreme 

Court considered the importance of the issues raised by CIDCO 

while  setting  aside  the earlier judgments  of  this  Court. It  is, 

therefore, submitted that those issues will also have a direct effect 

on the decision in the present First Appeals. The applicant further 

states that all lands acquired for development of Navi Mumbai 

have been vested in CIDCO for development purposes. According 

to the applicant, the entire burden of paying compensation is 

borne by CIDCO from the income generated by sale of the lands 

vested in it. Apart from this, CIDCO is also required to allot lands 

to project affected persons under the 12.5% Scheme, which creates 

an additional financial responsibility.

7

ia5184-2026 in fa1987-2025.doc

9.The applicant further states that the Reference Court has not 

properly   determined   the   market   value   of   the   lands   and   has 

adopted   an   incorrect   method   while   assessing   compensation. 

According to the applicant, since it is required to bear the financial 

burden   of   enhanced   compensation,   it   should   be   given   an 

opportunity of being heard before any order granting enhanced 

compensation or directing deposit of such amount is passed. In 

these circumstances, the applicant states that it is necessary and 

proper to add CIDCO as a respondent supporting the State in the 

present First Appeals. According to the applicant, this is also 

required in public interest and is consistent with the Government 

Resolutions referred to above. Therefore, the applicant claims that 

it is both a necessary and proper party to these proceedings. The 

applicant states that, in the interest of justice and fairness, it 

should be impleaded as a party respondent in the present First 

Appeals. It also requests that it should be permitted to place its 

detailed submissions before this Court by filing affidavits or in any 

other manner which this Court may consider appropriate.

10.Mr.   Hegde,   learned   Senior   Advocate   appearing   for   the 

applicant, submitted that the applicant had filed Special Leave 

Petition (Civil) Diary No. 42084 of 2017 before the Supreme 

Court.   He   submitted   that   by   order   dated   20   July   2018,   the 

Supreme Court granted leave, converted the matter into a Civil 

Appeal and sent the cases back to the High Court for fresh hearing. 

According to him, since the applicant was allowed to pursue the 

matter before the Supreme Court and the matters were remanded, 

the applicant should now be treated as a proper party in the 

8

ia5184-2026 in fa1987-2025.doc

present First Appeals. Referring to the judgment of this Court in 

Percival Joseph Pareira vs. Special Land Acquisition Officer & 

Others

, 2010 (1) Mh.L.J. 985, Mr. Hegde submitted that while 

deciding that case, the Coordinate Bench did not consider that the 

applicant has to bear the burden of giving 12.5% developed land 

to   the   project   affected   persons   as   part   of   the   compensation 

package. According to him, because this important aspect was not 

considered, the applicant should now be added as a proper party 

in these appeals.

11.Mr.   Hegde   further   referred   to   Section   50   of   the   Land 

Acquisition Act, 1894. He submitted that the development carried 

out   by   CIDCO  on   the   acquired   lands   and   the   effect  of   such 

development on the value of the plots were not considered by the 

Coordinate Bench in 

Percival Pareira. He fairly accepted that under 

the Government Resolution dated 12 February 2008, the State 

Government   has   made   arrangements   regarding   payment   of 

compensation.   However,   according   to   him,   in   actual   practice 

CIDCO   first   pays   the   compensation   and   only   later   receives 

reimbursement from the State Government. During this period, 

CIDCO has to bear the interest liability. He further submitted that 

since CIDCO has developed the lands which are the subject matter 

of the reference proceedings, it possesses important information 

regarding the nature of the lands and the factors relevant for 

deciding their correct market value. He argued that the Coordinate 

Bench wrongly treated the issue only from the angle of whether 

CIDCO was a necessary party and failed to examine whether it was 

at least a proper party whose presence would help the Court in 

9

ia5184-2026 in fa1987-2025.doc

deciding the dispute.

12.On the other hand, Mr. Kulkarni, learned Advocate appearing 

for the claimants, opposed the applications. He submitted that the 

Government Resolution dated 6 March 1990 clearly recognises 

CIDCO only as an agent of the State Government. According to the 

said Resolution, the compensation payable to the claimants is the 

liability of the State Government. CIDCO may initially make the 

payment, but it is entitled to recover or adjust the same with the 

State Government. Therefore, according to him, CIDCO cannot 

claim any independent right in the present proceedings.

13.Mr.   Kulkarni   then   referred   to   Section   113(3A)   of   the 

Maharashtra Regional and Town Planning Act, 1966. He submitted 

that Chapter VI of the Act deals with development of a new town. 

Under Section 113(1), the State Government has power to declare 

and develop a new town by issuing a notification. Section 113(3A) 

authorises   the   State   Government   to   appoint   a   Corporation, 

Company or subsidiary Company as its agent for developing and 

disposing of lands in the new town area. According to him, it is 

under this provision that CIDCO has been appointed only as an 

agent of the State Government. He further submitted that Section 

113A   empowers   the   State   Government   to  acquire   land   for   a 

Corporation or Company declared as a New Town Development 

Authority.   He   also   referred   to   Sections   118   and   119   of   the 

Maharashtra Regional Town Planning Act, 1966 and submitted 

that although the Development Authority may dispose of lands 

vested in it, such power is subject to the directions of the State 

Government. Therefore, according to him, the statutory scheme 

10

ia5184-2026 in fa1987-2025.doc

shows that CIDCO acts only on behalf of the State Government.

14.Mr. Kulkarni also invited attention to Section 6 of the Land 

Acquisition   Act,   1894,   particularly   the   second   proviso.   He 

submitted that the proviso provides that no declaration under 

Section 6(1) can be made unless the compensation is to be paid 

either by a Company or from a fund controlled or managed by a 

Local Authority. According to him, the Section 6 declaration in the 

present case does not show that the acquisition was to be made at 

the cost of CIDCO.

15.Mr.   Kulkarni   further   submitted   that   the   Government 

Resolution dated 12 February 2008, on which the applicant is 

relying, came much after the Section 6 notification. Referring to 

paragraph 12 of the judgment in  

Percival Pareira, he submitted 

that the Coordinate Bench had examined this very Government 

Resolution and held that the acquisition was made at the cost of 

the State Government. He also referred to paragraph 14 of the said 

judgment   where   the   Coordinate   Bench   observed   that   under 

Section 113(3A) of the MRTP Act, CIDCO functions only as an 

agent of the State Government. According to him, the Coordinate 

Bench   had   also   examined  Sections   20   and   3(b)  of   the   Land 

Acquisition Act, 1894 and held that CIDCO did not fall within any 

of the categories of persons entitled to participate in a reference 

under Section 18. It was further held that CIDCO was not a 

"person interested" because it had no interest in the compensation 

amount   itself.   He   submitted   that   the   Coordinate   Bench   also 

considered Section 50 of the Land Acquisition Act and held that 

the   acquisition   was   not   made   from   any   fund   controlled   or 

11

ia5184-2026 in fa1987-2025.doc

managed by CIDCO. According to him, the said judgment was 

affirmed by the Division Bench of this Court. He pointed out that 

while affirming the judgment, the Division Bench observed that 

the entire acquisition cost was borne by the State Government and 

that   CIDCO   received   only   Rs.   5   lakh   per   year   towards 

administrative expenses. The Division Bench also noted that before 

the Income Tax Appellate Authority, CIDCO had claimed that it 

was   acting   only   as   an   agent   of   the   State   Government   and, 

therefore,   was   not   liable   to   pay   income   tax   on   the   income 

generated from the development activities. According to him, after 

taking such a stand, CIDCO cannot now take a contrary position.

16.Mr. Kulkarni further submitted that the allotment of 12.5% 

developed land is an additional benefit granted under the policy of 

the   State   Government   and   is   separate   from   the   statutory 

compensation   payable   under   the   Land   Acquisition   Act.   He 

submitted that the Government Resolution dated 6 March 1990 

clearly records that the decision to grant 12.5% developed land 

was taken by  the State  Government  itself.  According  to him, 

CIDCO only implements that policy as an agent of the State 

Government and does not acquire any independent legal right 

because of such implementation.

17.In reply, Mr. Hegde submitted that in Civil Appeal No. 9005 

of 2017, the Hon'ble Supreme Court had granted leave to CIDCO, 

entertained the appeal and remanded the matter to the High 

Court. According to him, that matter also related to acquisition of 

lands from a similar village under the same Navi Mumbai Project. 

He then relied upon the judgment of the Hon'ble Supreme Court in 

12

ia5184-2026 in fa1987-2025.doc

Delhi Development Authority vs. Bhola Nath Sharma (Dead) by 

LRs. & Others

, (2011) 2 SCC 54. He submitted that in paragraph 

36 of the judgment, the Supreme Court referred to its earlier 

decision   in  

Neyvely   Lignite   Corporation   Limited   vs.   Special 

Tahsildar (Land Acquisition), Neyvely & Others

, (1995) 1 SCC 221 

and held that the expression "person interested" and the right 

available under Section 50(2) of the Land Acquisition Act should 

not be interpreted narrowly. According to him, the right under 

Section   50(2)   is   an   additional   safeguard   flowing   from   the 

principles of natural justice and fair procedure. He submitted that 

the   Hon'ble   Supreme   Court   adopted   this   approach   because 

experience   had   shown   that   Government   authorities   do   not 

effectively defend land acquisition matters. He also relied upon the 

judgment of the Karnataka High Court in  

Smt. Gangabayamma 

w/o.   Late   Nagojirao   vs.   Special   Land   Acquisition   Officer   & 

Another

, Miscellaneous Second Appeal No. 101 of 2022 (LA), 

decided on 23 November 2024, wherein the beneficiary of the 

acquisition  was held  to  be a  necessary  party.  He also  placed 

reliance on the decision in 

Neyvely Lignite Corporation.

18.In response, Mr. Kulkarni submitted that the judgment in 

Delhi Development Authority was based upon an entirely different 

statutory   scheme   under   the   Delhi   Development   Act,   1957. 

Referring to Section 22 of that Act, he submitted that the Delhi 

Development Authority was not treated merely as an agent of the 

Government.   He   also   referred   to   Section   15   of   the   Delhi 

Development Act, under which lands acquired by the Government 

were transferred to the Development Authority after the Authority 

13

ia5184-2026 in fa1987-2025.doc

paid the compensation awarded under the Land Acquisition Act. 

According to him, since the provisions of the Delhi Development 

Act are materially different from those of the MRTP Act, the said 

judgment cannot be applied to the present case.

19.Mr.   Kulkarni   further   submitted   that   merely   because   the 

Hon'ble Supreme Court granted special leave in some matters does 

not make CIDCO a "person interested" under the Land Acquisition 

Act, 1894. According to him, in certain other matters the Special 

Leave Petitions filed by CIDCO were dismissed on the ground that 

it had no locus to maintain them. He submitted that having regard 

to the discretionary nature of the power exercised under Article 

136 of the Constitution of India, the grant of leave cannot be 

treated as a declaration that CIDCO is either a necessary party or a 

proper party. According to him, unless the Hon'ble Supreme Court 

expressly decides that issue, no such inference can be drawn.

20.Lastly, Mr. Kulkarni relied upon the judgment of the Division 

Bench of this Court in 

Shailendrakumar Ugamchand Jain & Others 

vs. City and Industrial Development Corporation of Maharashtra 

Limited

, Writ Petition No. 4961 of 2022, decided on 27 February 

2023. He submitted that the Division Bench upheld the challenge 

to Clause 3 of the Government Resolution dated 6 March 1990 by 

holding  that  only   a   reasonable  amount  could   be  charged   for 

allotment of 12.5% developed land. On that basis, he submitted 

that   the   present   Interim   Applications   are   without   merit   and 

deserve to be dismissed.

14

ia5184-2026 in fa1987-2025.doc

FINDING AND REASONS:

21.I   have   carefully   gone   through   the   Interim   Applications, 

replies filed by all parties, documents placed on record, provisions 

of the Maharashtra Regional and Town Planning Act, 1966, the 

Land Acquisition Act, 1894, Government Resolutions relied by 

both   sides   and   also   judgments   shown   by   the   learned   Senior 

Counsel for the applicant and the learned counsel appearing for 

the claimants. At this stage, this Court is not deciding what should 

be correct market value of the acquired lands. The issue now is 

whether the applicant, namely CIDCO, is required to be joined as 

party respondent in these First Appeals.

22.For deciding this question, it becomes necessary to look into 

the   statutory   provisions,   legal   position   of   CIDCO,   nature   of 

acquisition   proceedings   and   legal   principles   coming   from  the 

judgments relied upon by both sides. After seeing all these things 

together, proper conclusion can be reached.

23.Before considering the rival submissions, it is necessary to 

refer to the relevant provisions of the Maharashtra Regional and 

Town Planning Act, 1966 and the Land Acquisition Act, 1894. 

Section 113 of the Maharashtra Regional and Town Planning Act, 

1966 deals with designation of an area as a site for a new town 

and creation of the Development Authority. Under sub-section (1), 

if  the  State   Government   is  satisfied   that  any   area  should   be 

developed as a new town, it may notify that area as the site for the 

proposed town. Sub-section (2) of Section 113 provides that after 

issuing such notification, the State Government shall constitute a 

15

ia5184-2026 in fa1987-2025.doc

New Town Development Authority for acquiring, developing and 

disposing of lands in the new town area. The Authority consists of 

a Chairman, Vice-Chairman and other members appointed by the 

State Government for carrying out the development work.

24.Sub-section (3A) of Section 113 is relevant for deciding the 

issue. It reads as under:

"Having regard to the complexity and magnitude of the work 

involved in developing any area as a site for the new town, 

the   time   required   for   setting   up   new   machinery   for 

undertaking and completing such work of development, and 

the   comparative   speed   with   which   such   work   can   be 

undertaken and completed in the public interest, if the work 

is done through the agency of a corporation including a 

company owned or controlled by the State or a subsidiary 

company thereof, set up with the object of developing an 

area   as   a   new   town,   the   State   Government   may, 

notwithstanding   anything   contained   in   sub-section   (2), 

require the work of developing and disposing of land in the 

area of a new town to be done by any such corporation, 

company or subsidiary company aforesaid, as an agent of the 

State   Government;   and   thereupon,   such   corporation   or 

company shall, in relation to such area, be declared by the 

State Government, by notification in the Official Gazette, to 

be the New Town Development Authority for that area."

25.Thus, where the State Government appoints a Corporation or 

Government Company under Section 113(3A), such Corporation is 

authorised to undertake development and disposal of land in the 

new   town   area.   At   the   same   time,   the   Act   states   that   such 

Corporation shall act "as an agent of the State Government". It is 

declared to be the New Town Development Authority for that  area 

by notification issued by the State Government.

16

ia5184-2026 in fa1987-2025.doc

26.Section   113A   deals   with   acquisition   of   land   where   a 

Corporation or Company has been declared as the New Town 

Development Authority under Section 113(3A). The relevant part 

reads as follows:

"where any corporation or company is declared to be the 

New Town Development Authority under sub-section (3A) of 

section 113, the State Government shall acquire either by 

agreement   or  under  the   provisions   of   the   Right   to  Fair 

Compensation   and   Transparency   in   Land   Acquisition, 

Rehabilitation and Resettlement Act, 2013... any land... and 

vest such land in such Authority…"

27.Therefore, where a Corporation is appointed as the New 

Town   Development   Authority   under   Section   113(3A),   the 

acquisition of land is to be undertaken by the State Government. 

After   acquisition   is   completed,   the   land   is   vested   in   the 

Development   Authority   for   carrying   out   development   in 

accordance with the provisions of the Act.

28.Section 118 deals with disposal of lands by the Development 

Authority. It permits the Development Authority, subject to the 

directions of the State Government, to dispose of lands acquired by 

it or vested in it in such manner and on such terms as may be 

necessary   for   development   of   the   new   town.   However, 

transactions such as sale or grant of lease exceeding ninety-nine 

years require prior consent of the State Government. Sub-section 

(2) of Section 118 provides that while disposing of such lands, the 

Development Authority should give persons whose lands were 

acquired   an   opportunity   to   obtain   suitable   plots   or 

accommodation,   subject   to   the   conditions   prescribed   by   the 

17

ia5184-2026 in fa1987-2025.doc

Development Authority.

29.Section   119   empowers   the   State   Government   to   issue 

directions to the Development Authority regarding disposal and 

development  of  lands  acquired  by   or vested  in the  Authority 

whenever such directions are considered necessary.

30.It is necessary to refer to Section 6 of the Land Acquisition 

Act, 1894. Section 6 provides for issuance of a declaration that the 

land is required for a public purpose. The second proviso to 

Section 6(1) reads as under:

"Provided further that no such declaration shall be made 

unless the compensation to be awarded for such property is 

to be paid by a Company, or wholly or partly out of public 

revenues or some fund controlled or managed by a local 

authority."

31.The   above   proviso   makes   it   clear   that   before   issuing   a 

declaration under Section 6, the source from which compensation 

is to be paid must be identified. The compensation may be payable 

by a Company, wholly or partly from public revenue, or from a 

fund controlled or managed by a local authority, depending upon 

the nature of the acquisition.

32.Explanation 2 to Section 6 further provides:

"Explanation 2.—Where the compensation to be awarded for 

such property is to he paid out of the funds of a corporation 

owned or controlled by the State, such compensation shall 

be deemed to be compensation paid out of public revenues."

33.Another   relevant   provision   is   Section   50   of   the   Land 

Acquisition Act, 1894, which reads as follows:

18

ia5184-2026 in fa1987-2025.doc

"(1)  Where the provisions of this Act are put in force for the 

purpose of acquiring land at the cost of any fund controlled 

or managed by a local authority or of any Company, the 

charges   of   and   incidental   to   such   acquisition   shall   be 

defrayed from or by such fund or Company.

(2)  In any proceeding held before a Collector or Court in 

such cases the local authority or Company concerned may 

appear and adduce evidence for the purpose of determining 

the amount of compensation:

Provided that no such local authority or Company shall 

be entitled to demand a reference under Section 18."

34.Thus,   Section   50   creates   a   right   in   favour   of   the   local 

authority or Company for whose benefit land is acquired at its 

cost.   Such   authority   or   Company   may   participate   before   the 

Collector or the Reference Court for the purpose of determining 

compensation. However, it has no independent right to seek a 

reference under Section 18 of the Act.

35.It is necessary to notice the definition of "person interested" 

under Section 3(b) of the Land Acquisition Act, 1894, which 

states:

"the   expression   'person   interested'   includes   all   persons 

claiming an interest in compensation to be made on account 

of the acquisition of land under this Act; and a person shall 

be deemed to be interested in land if he is interested in an 

easement affecting the land;"

36.Therefore, under the scheme, a person becomes a "person 

interested" if such person claims an interest in the compensation 

payable due to acquisition, or otherwise satisfies the requirements 

contained   in   Section   3(b).   Whether   a   particular   authority   or 

19

ia5184-2026 in fa1987-2025.doc

Corporation falls within that expression has to be decided by 

examining the facts of each individual case.

37.Main argument of the applicant is that burden of enhanced 

compensation will come upon CIDCO and because of that it has 

interest in these Appeals. It is submitted that CIDCO has spent 

huge   money   for   developing   Navi   Mumbai,   and   it   is   under 

obligation to implement the 12.5% Scheme for project affected 

persons. According to the applicant, if compensation amount is 

increased,   its   financial   position   gets   affected.   This   submission 

cannot be ignored because if some authority has to bear financial 

burden, it will have concern with the result of the case. But at the 

same   time,   only   because   financial   burden   may   come   on   an 

authority,   it   does   not   make   that   authority   a   party   in   every 

proceeding. The Court still has to examine whether under the 

statute such authority is recognised as a necessary party or at least 

a proper party in proceedings under the Land Acquisition Act. 

Therefore, financial burden alone cannot decide legal status.

38.The applicant has placed much reliance upon the orders 

passed by the Supreme Court  by  which  similar  matters  were 

remanded back to the High Court. According to the applicant, once 

leave was granted in the Appeals filed by CIDCO and the earlier 

judgments were set aside, it would mean that CIDCO has right to 

participate in such proceedings. It is correct that the Supreme 

Court granted leave and remanded those matters. However, on 

careful reading of those orders, it appears that they direct fresh 

hearing of the Appeals and reconsideration of the issues involved. 

Those orders nowhere state that CIDCO is a "person interested" or 

20

ia5184-2026 in fa1987-2025.doc

that it has to be treated as a necessary party or proper party in 

every   land   acquisition   matter.   Therefore,   merely   because   the 

matters were remanded, it cannot be said that the issue before this 

Court also stands decided.

39.It is further argued by the applicant that the judgment in 

Percival   Joseph   Pareira  requires   reconsideration   because, 

according to it, proper distinction between a necessary party and a 

proper party was not considered. It is submitted that even if 

CIDCO is not treated as a necessary party, still it should at least be 

treated as a proper party because it possesses material regarding 

development of Navi Mumbai and facts affecting valuation of the 

acquired lands. This submission cannot be rejected merely because 

an earlier judgment has taken a different view. At the same time, 

this Court cannot ignore the findings recorded in 

Percival Joseph 

Pareira

. Unless there is some material change in the statutory 

provisions or unless the said judgment has been overruled by a 

higher  Court,  those   findings   continue  to  bind   this   Court and 

cannot be ignored.

40.The statutory provisions become important for deciding the 

present controversy. Section 113(3A) of the Maharashtra Regional 

and Town Planning Act provides that where the State Government 

appoints a Corporation or Company for development of a new 

town, such Corporation shall perform the work "as an agent of the 

State Government."  These words are deliberately used by the 

Legislature and they cannot given some different meaning. The 

section does not say that such Corporation becomes the acquiring 

body. It only authorises the Corporation to carry out development 

21

ia5184-2026 in fa1987-2025.doc

work   on   behalf   of   the   Government.   Similarly,   Section   113A 

provides that where a Corporation is declared as the New Town 

Development Authority, "the State Government shall acquire" the 

land and vest the land in such Authority. Therefore, if both these 

provisions are read together, it appears that acquisition of land and 

development of land are kept separate. Acquisition continues with 

the   State   Government,   whereas   development   work   may   be 

entrusted to the Development Authority.

41.Sections 118 and 119 of the MRTP Act appear to support the 

same arrangement. It is true that after the land is vested in the 

Development Authority, it may dispose of such land. However, such 

power   remains   subject   to   the   directions   issued   by   the   State 

Government. Therefore, though the Development Authority has 

powers regarding development and disposal of lands, those powers 

are not independent. Overall control still remains with the State 

Government. This arrangement shows that, in matters relating to 

lands acquired for the new town, the Development Authority does 

not act entirely on its own but continues to function under the 

control provided by the statute.

42.Learned counsel appearing for the claimants has also relied 

upon Section 6 of the Land Acquisition Act. The second proviso 

thereto states:

"Provided further that no such declaration shall be made 

unless the compensation to be awarded for such property is 

to be paid by a Company, or wholly or partly out of public 

revenues or some fund controlled or managed by a local 

authority."

22

ia5184-2026 in fa1987-2025.doc

43.This provision shows that while issuing declaration under 

Section 6, the source from which compensation is payable becomes 

relevant. In the present matter,  as noticed  in  

Percival Joseph 

Pareira

, the notification under Section 6 records that acquisition 

was undertaken at the instance of and at the cost of the State 

Government.   Before   this   Court,   nothing   has   been   shown   to 

indicate that this finding has been reversed or set aside by any 

later judgment. Therefore, as of now, that finding still continues to 

operate.

44.Considerable   arguments   were   advanced   by   both   sides 

regarding Section 50 of the Land Acquisition Act. According to the 

applicant, since it has to bear burden of enhanced compensation, it 

should receive the benefit flowing from Section 50. On the other 

hand, learned counsel for the claimants submitted that Section 50 

applies only where acquisition is at the cost of the concerned local 

authority   or   company.   According   to   them,   if   that   statutory 

requirement  is absent, Section  50  cannot  be attracted  merely 

because some financial liability may come upon another authority.

45.Section 50(1) provides:

"Where the provisions of this Act are put in force for the 

purpose of acquiring land at the cost of any fund controlled 

or managed by a local authority or of any Company…"

46.Therefore, the section makes one requirement clear that 

acquisition must be "at the cost" of the concerned local authority or 

company. Whether this condition is satisfied or not cannot be 

assumed merely because one authority may spend some money. It 

has to be examined from the statutory provisions governing the 

23

ia5184-2026 in fa1987-2025.doc

acquisition as well as from the notifications issued in the case. 

Unless this requirement is satisfied, Section 50 may not become 

applicable.

47.In  Percival   Joseph   Pareira,   the   learned   Single   Judge 

examined the statutory provisions, Government Resolutions and 

acquisition   notifications   in   detail.   After   examining   all   those 

materials, the Court recorded a finding that "the acquisition is on 

behalf   of   the   State   Government   at   the   cost   of   the   State 

Government." The learned Judge further observed that "the CIDCO 

acts as an agent of the State Government"  and held that  "the 

acquisition cannot be said to be at the instance of the CIDCO." 

Thereafter,   while   considering   Section   50,   the   Court   further 

concluded that "land is not being acquired at the cost of any fund 

controlled or managed by the CIDCO." On that reasoning, it was 

held that Section 50 had no application. These findings were 

recorded after considering both the statutory provisions and the 

factual position placed before the Court.

48.These findings were affirmed by the Division Bench in City 

and Industrial Development Corporation v. Percival Joseph Pareira

. 

The   Division   Bench   again   examined   Section   113(3A)   and 

observed:

"it is crystal clear that the New Town Development Authority 

is declared as an Agent of the State Government."49.The Division Bench further observed:

"This statutory status bestowed on the appellant cannot be 

whittled down nor can be elevated to any other position by 

an administrative decision."

24

ia5184-2026 in fa1987-2025.doc

50.These   observations   become   important   because   the 

applicant's case is based upon the Government Resolutions issued 

in the year 2008. The Division Bench has examined that aspect 

while recording the above findings.

51.The   Division   Bench   further   noticed   that   under   the 

Government Resolution dated 12 February 2008, compensation 

paid by CIDCO was only "on account of Government." Therefore, 

such payment was held to be made by CIDCO in its capacity as an 

agent of the State Government. The Division Bench also noticed 

that under the Government Resolution dated 12 August 2010, 

CIDCO was merely authorised to represent the Government in 

proceedings under Sections 18 and 28A. On that basis, the Division 

Bench concluded that neither of these Government Resolutions 

changed the statutory relationship created under Section 113(3A). 

According to the Division Bench, the legal position under the 

statute continued to remain the same.

52.It is true that the applicant has argued that the financial 

burden falls upon CIDCO. Such submission cannot be said to be 

irrelevant from an administrative point. However, this aspect has 

been examined by the Division Bench. It noticed that acquisition 

expenses are borne by the State Government and CIDCO receives 

only administrative charges. The Division Bench also referred to 

the stand earlier taken by CIDCO before the Income Tax Appellate 

Authority where CIDCO had stated that it was acting only as an 

agent of the State Government. Therefore, it was held that CIDCO 

cannot claim a different character. That finding binds this Court 

unless it is set aside by a superior Court.

25

ia5184-2026 in fa1987-2025.doc

53.The applicant has placed reliance upon the judgments of the 

Supreme Court in 

Neyvely Lignite Corporation, Delhi Development 

Authority

,  Himalayan Tiles  and  U.P. Awas Evam Vikas Parishad. 

There is no dispute that those judgments lay down important legal 

principles.   In  

Delhi Development Authority,   after   referring   to 

Neyvely Lignite Corporation, the Supreme Court observed:

"The right given under sub-section (2) of Section 50 is in 

addition to and not in substitution of or in derogation to all 

the incidental, logical and consequential rights flowing from 

the concept of fair and just procedure consistent with the 

principles of natural justice."

54.The Supreme Court observed that the beneficiary has a right 

to   participate   in   the   proceedings   and,   wherever   necessary, 

challenge the award because it bears the burden of compensation. 

These observations explain the object of Section 50.

55. Similarly, in Himalayan Tiles, the Supreme Court observed 

that   the   expression   "person   interested"   should   receive   liberal 

interpretation so as to include the authority "for whose benefit the 

land is acquired and who is bound under an agreement to pay the 

compensation." The Constitution Bench in 

U.P. Awas Evam Vikas 

Parishad

  held that a local authority entitled to invoke Section 

50(2) must receive notice so that the right given to it becomes 

effective. 

56.There cannot be any dispute with these legal principles 

because they are binding declarations of law made by the Supreme 

Court. However, at the same time, those judgments proceed on the 

basis that the authority claiming such right is either the beneficiary 

26

ia5184-2026 in fa1987-2025.doc

for whose benefit the land is acquired or the authority which bears 

liability of acquisition within the meaning of Section 50. Therefore, 

the   question   which   remains   is   whether   CIDCO   answers   that 

description under the statutory scheme governing acquisition for 

the Navi Mumbai Project. Unless that question is answered in 

favour of the applicant, merely relying upon those judgments may 

not decide the controversy.

57.In the opinion of this Court, that question stands answered 

by the judgment of the Division Bench in  

City and Industrial 

Development Corporation v. Percival Joseph Pareira

. The Division 

Bench has distinguished the scheme under the MRTP Act from 

those   cases   where   acquisition   is   made   for   local   authority   or 

company. It has held that under Section 113(3A), CIDCO functions 

as an agent of the State Government and not as the acquiring 

body.   Once   this   finding   continues   to   remain   binding,   the 

foundation   on   which  

Delhi   Development   Authority,  Neyvely 

Lignite Corporation

  and  Himalayan Tiles  proceeded   does   not 

appear to exist in the facts of the present case.

58.Learned   counsel   for   the   applicant   has   relied   upon   the 

judgment of the Karnataka High Court where the beneficiary was 

held to be a necessary party. That judgment explains the scope of 

Section 50. However, the controversy  before this Court arises 

under   the   provisions   of   the   Maharashtra   Regional   and   Town 

Planning Act and is governed by the judgments interpreting those 

provisions. Therefore, the judgments rendered under the MRTP 

Act   by   this   Court   would   prevail   while   deciding   the   present 

controversy because they relate to the same statutory framework.

27

ia5184-2026 in fa1987-2025.doc

59.Another   submission   made   by   the   applicant   is   that   it 

possesses   material   evidence   regarding   development   of   Navi 

Mumbai   and   various   factors   affecting   market   value.   To   some 

extent this submission appears to have substance because the 

Development Authority may possess relevant records regarding 

development of the project. Still, merely because a party possesses 

useful   evidence,   it   does   not   obtain   a   statutory   right   of 

impleadment. Whether a person should be impleaded has to be 

decided with reference to the governing provisions and the status 

of that person.

60.Upon   overall   consideration   of   the   statutory   provisions, 

Government Resolutions and the precedents, this Court finds that 

the position declared in  

Percival Joseph Pareira and affirmed by 

the Division Bench continues to govern the present matter. Those 

judgments hold that under Section 113(3A), CIDCO functions only 

as an agent of the State Government, acquisition is undertaken by 

and at the cost of the State Government, Section 50 of the Land 

Acquisition Act has no application, and CIDCO cannot be treated 

as a "person interested" merely because it develops the acquired 

lands or discharges certain financial obligations on behalf of the 

Government. In the absence of any contrary decision, this position 

shall apply.

61.For   all   these   reasons,   in   the   absence   of   any   later 

pronouncement overruling those decisions or any change in the 

statutory   provisions,   this   Court   is   bound   to   follow   the   law 

declared. Consequently, the applicant cannot be held either to be a 

necessary party or a proper party in these First Appeals. Therefore, 

28

ia5184-2026 in fa1987-2025.doc

the Interim Applications are liable to be rejected.

62.In   view   of   the   foregoing   discussion,   and   upon   overall 

assessment of the material record,  the following order is passed:

(i)  The Interim Applications seeking impleadment of the 

applicant–City and Industrial Development Corporation of 

Maharashtra Limited (CIDCO) as party respondent in the 

present First Appeals are rejected;

(ii)  It is held that the applicant is neither a necessary party 

nor a proper party to the present First Appeals in view of the 

statutory scheme of the Maharashtra Regional and Town 

Planning Act, 1966, the provisions of the Land Acquisition 

Act,  1894, and  the  binding  decisions  in  

Percival Joseph 

Pareira

  and   the   Division   Bench   judgment   in  City   and 

Industrial   Development   Corporation   v.   Percival   Joseph 

Pareira

;

(iii)   Consequently,   the   prayer   for   impleadment   stands 

refused;

(iv)  In the facts and circumstances of the case, there shall 

be no order as to costs.

(AMIT BORKAR, J.)

29