KIRPAL - (1.) SPECIAL leave granted.
(2.) AGGRIEVED by allotment of land to 34 persons by the Bangalore Development Authority (hereinafter referred to as the "BDA"), respondent No. 1 filed a writ petition in the Karnataka High Court challenging not only the said allotment but also some of the transfer of land which had been effected by some of the said allottees. These 34 respondents were stated to be ex-Legislators, Ex-Ministers, etc. who were members of the Legislators Housing Co-operative Society Ltd. (for short "the respondent-Society"). In the writ petition, it was averred that out of turn allotment had been given to these 34 persons and in violation of the Rules some of them had transferred the land and, therefore, that land should be resumed by the Government. The aforesaid writ petition was filed in the High Court by an Advocate who stated that he had no personal interest in the matter but was aggrieved by the breach of the rule of law stated to have been committed by the Government of Karnataka and the BDA. The appellant (BDA) herein as well as the State of Karnataka represented before the High Court that the allotments had been made in accordance with the provisions of the Bangalore Development Authority Act, 1976 (hereinafter referred to as "the Act") and the Rules framed thereunder. It was stated that the respondent-Society had been registered in the year 1981 and bulk allotment had been made to the Society which, in turn, allotted plots of land to its members. The details with regard to allotment of land by the BDA to the said society are as under : JUDGEMENT_230_SCALE1_2000Html1.htm It was also contended by the respondents that the writ petition should be dismissed on the ground of laches, inasmuch as as allotment of land had taken place between 1981 and 1987 whereas the writ petition itself was filed in 1996. It was also contended that third party interest had arisen and it would be unfair and unjust that allotment of land should be cancelled especially when some, if not most, of the allottees had already spent considerable amount of money and raised construction on the plots so allotted. Defending the allotment made to the respondent-Society, the BDA relied upon the provisions of S. 38-B which was introduced in the Act with effect from December 1975 which in term permitted bulk allotment of land to Housing Co-operative Societies for allotment to its members. The High Court came to the conclusion that allotment of land was not validly made to the respondent-society. It also held that at this belated stage the violations which had been committed should not render the allotment invalid but nevertheless it observed that the said allotment required reconsideration of the cases. The High Court then issued the following directions : "Under the circumstances of the case and keeping in view the position of law as noticed herein above, these petitions are allowed by issuance of the following declarations and directions : (I) Respondent No. 3 is directed to constitute a high power Committee for the purpose of examining all the allotments made so far to the Members of Respondent No. 39-Society keeping in view the provisions of the Act, the Rules, the Regulations, the Orders issued in that behalf and the observations and findings recorded in this judgment. Such Committee should comprise of experts in the fields and may be headed by a person of judicial background preferably a former Judge of this Court. Such a Committee shall be constituted within a period of one month from today with direction to submit its Report to the Authority within a period of four months from the date of its Constitution. It is needless to say that such a Committee shall examine all individual cases after notice to the concerned allottees. (II) Consequent upon the submission of the Report by the Committee, Respondent No. 3 shall initiate legal process for cancellation of the allotments wherever needed, obviously in accordance with the provisions of the Act, Rules, Regulations and after compliance of the principles of natural justice. (III) To facilitate an early Report, Respondent No. 3 shall notify the constitution of the Committee, its functions and the place of sitting by means of publication of a notice in three daily newspaper published from Bangalore having vide circulation in the State of Karnataka. Out of these three newspapers one shall be in Kannada language. Such publication shall be deemed sufficient notice to all concerned. The Committee shall, however, in its discretion be entitled to issue personal notice to the concerned. (IV) Respondent No. 27, who was allotted a site measuring 50' x 80' at HSR Layout is proved to have violated the terms of the lease-cum-sale agreement and the provisions of law, thus incurring a liability of cancellation of the site. The allotment of a site No. L-1118 of Hosur Sarjapur L.H. Colony made in favour of Respondent No. 27 is hereby cancelled with direction to Respondent No. 3 to resume the site and take its immediate possession, Respondent No. 27 is held entitled to the payment of such amount as is permissible to him under Rule 14 of the Allotment Rules only notwithstanding the amounts spent by him on the construction of a Hotel in violation of the provisions of law. (V) All permissions granted to the Respondents for alienation of land are held to be in violation of Rule 13 of the Allotment Rules and the conditions of lease-cum-sale agreement executed between the parties. Such permissions in so far as the concerned Respondents are concerned are declared to be nullity, void and inoperative not affecting the rights of the Respondent No. 3-Authority. Consequent upon the setting aside of the permissions granted for alienation, Respondent No. 3 is directed to take immediate consequential action under the provisions of the Act, Rules issued thereunder and the agreement executed between the parties. So far as the other allottees of the sites, who have been granted permission of alienation, but are not parties before us, a direction is issued to Respondents 1 and 3 to immediately initiate process for cancellation of such permission after notice to the concerned and compliance of the principles of natural justice. Appropriate action shall be initiated within one month and effective orders be passed with respect to all concerned within a period of three months. (VI) The alienations made by the allottees in favour of the third parties would not come in the way of Respondents 1 to 3 to implement the directions of this Court. It is, however, directed that in all such cases where the name of the transferees are notified, the Respondents 1 to 3 shall pass effective orders after notice to the concerned transferees also. (VII) That pending amendment of the Rules, no further permission shall be granted to any allottee for transfer of the site to any person under any circumstances. (VIII) Even after the Rules are amended as recommended by Respondent No. 3-Authority, the allottees of the sites from the B.D.A. are held not eligible to transfer the vacant site to any person for any reason. Allottees of such sites shall however upon proof of the conditions specified under Rule 14(3) of the Allotment Rules be eligible to surrender the sites in favour of the Authority on receipt of the amount as provided under the aforesaid Rule. (IX) The allottees of the sites who have put up buildings shall be permitted to sell the sites only upon declaration of their status regarding insolvency or impecuniosity by a competent Court of jurisdiction and in the light of the findings returned by us in this judgment. (X) Such of the allottees of the sites who are unable to reside in the city of Bangalore shall be required to surrender the site whether any construction is raised or not in favour of Respondent No. 3 Authority on receipt of the amounts calculated as per terms of Rule 14(3) of the Allotment Rules. (XI) Respondent No. 3 is further directed to immediately appoint an officer to ascertain within one week regarding the position of the sites so far as the construction of the building in terms of lease-cum-sale agreements is concerned. Such officer shall submit his Report positively within a period of two weeks. (XII) Pending Report of the Committee appointed in terms of direction No. 1, no allottee of any site, which is in dispute and allotted at the instance of Respondent No. 39 shall be permitted to commence or carry on any construction on the site. (XIII) The directions issued and law laid down in this case shall mutatis mutandis apply to all the allottees of the sites made under the B.D.A. Act and Rules whether directly or through Housing Societies."
(3.) THE aforesaid judgment of the High Court and the directions issued by it have been challenged in this appeal and the connected petitions which have been filed. At the outset, we are of the opinion that the High Court travelled way beyond the scope of the writ petition which was before it. The prayer in the writ petition was for quashing the out of turn allotments in favour of MLAs, MPs and others who were impleaded as respondents Nos. 4 to 38 before the High Court. The further prayer was that permission which had been granted to some of these MLAs, MPs and others to transfer plots of land which had been allotted to them should also be quashed. It is pertinent to note that in this writ petition there was no challenge either to the registration of the respondent-Society with the BDA or to the allotment of land to the Society as such. As already noted, the challenge was to the allotment to the 34 persons who were stated to be members of the said society. The High Court, on the other hand, not only came to the conclusion that bulk allotment of land was not permissible but also directed the constitution of a committee to go into all allotments made by the BDA. The effect of this would be that the Committee which was sought to be constituted was empowered to carry out a roving and fishing inquiry with regard to allotments of land made by the BDA since the time it was constituted in the year 1976. There was neither any prayer in the writ petition to this effect nor do we find any affidavit having been filed by the respondents before the High Court in relation to such allotments of land to the society and other. The writ petitioner had not chosen to enlarge the scope of the writ petition by amending his petition and, therefore, the High Court, in our opinion, was not justified in issuing the type of directions which it did.;