M. R. Shah, J. - (1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dated 16.12.2004 passed by the High Court of Bombay in Writ Petition (lodging) No. 2881 of 2004 dismissing the said Writ Petition preferred by the appellant herein (the original writ petitioner), the original writ petitioner - JVPD Scheme Welfare Trust (hereinafter referred to as the 'Trust') has preferred the present appeal.
(2.) The facts leading to the present appeal and the case of the appellant herein (the original writ petitioner) in nutshell are as under: 2.1 That the appellant (herein original writ petitioner) claiming to be a Public Charitable Trust registered under the Bombay Public Trust Act applied for the plot in question bearing No. C.T.S No. 27 (part) and admeasuring 5415 square meters situated at Juhu Vile Parle Development Area in Mumbai and reserved for playground. It was the case on behalf of the appellant- Trust that the objects of the Trust include development of cultural, social and sports activities and in order to carry on its welfare activities, the Trust applied to the State Government for allotment of the plot in question for a playground. In exercise of powers under Regulation 16 of the Maharashtra Housing and Area Development (Disposal of Land) Regulations, 1982 (hereinafter referred to as the '1982 Regulations'), the High-Powered Cabinet Sub-Committee of the State of Maharashtra allotted the plot in question to the appellant- Trust vide order dated 05.10.1999. It appears that in the month of February, 2000 all the allotments of the plots made under Regulation 16 of 1982 Regulations were stayed. 2.2 The appellant herein approached the High Court of Bombay by way of Writ Petition No. 6777 of 2002. Vide order dated 28.11.2002, the High Court directed the respondents to decide on the application of the appellant for allotment of plot within 10 weeks. In the meantime, before any decision was taken on the application of the appellant for allotment of plot, as directed by the High Court, vide order dated 20.03.2003, Maharashtra Housing and Area Development Authority (hereinafter referred to as MHADA) granted licence to one Anchor Foundation Trust (Respondent No. 4 herein) for three years for beautification and development of the plot in issue. However, thereafter, the High- Powered Cabinet Sub-committee on Allotments, vide order dated 12.06.2003 decided in Principle to allot the plot in issue to the appellant- Trust subject to certain conditions. That the said decision was taken by the State Government pursuant to the order passed by the High Court dated 28.11.2002 in W.P No. 6777 of 2002. That, vide letter on behalf of the State Government, MHADA was intimated about the said decision of the Cabinet Sub- committee to allot the plot in issue to the appellant- Trust subject to certain terms and conditions. That, vide letter dated 16.02.2004, Respondent No. 1-Board (MHADA) informed the appellant Trust that the plot in issue is allotted to the appellant under special powers conferred upon the State Government under Regulation No. 16 of the said 1982 regulations. It was also stated that the allotment is subject to compliance of the terms and conditions set out therein and submitting the documents as mentioned in the letter dated 18.10.2003 of the State Government. That vide letter/communication dated 17.03.2004 the appellant- Trust was required to submit the necessary documents as demanded by letter dated 16.02.2004 within seven days. It was further stated that otherwise it would recommend cancellation of the allotment. It is the case on behalf of the appellant that immediately thereafter and well within the given time, by letter dated 22.03.2004 the Appellant- Trust submitted all the required documents and obtained acknowledgment thereof from the office of the respondent No. 1-Board. However, formal offer of the allotment was not issued to the appellant- Trust. That vide communication/order dated 24.08.2004 respondent No. 1-Board cancelled the allotment of the plot in issue on the premise that even after lapse of six months the appellant- Trust had failed to submit the required documents to prove its eligibility and, therefore, the appellant had committed breach of the terms and conditions of allotment. It is the case of appellant that thereafter the representatives of the appellant- Trust visited the office of respondent No. 1-Board along with acknowledgment receipt dated 23.03.2004 and requested for recall of the said letter dated 24.08.2004 as the required documents were already submitted. That respondent No. 1-Board executed the licence in favour of Respondent No. 4 - Anchor Foundation Trust on 9/10.09.2004 for a period of three years for beautification and development of the plot in issue. According to the appellant- original writ petitioner, the appellant- Trust continued to request Respondent No. 1-Board to recall/cancel the cancellation order dated 24.08.2004. However, as there was no response from Respondent No. 1-Board, the appellant herein (original writ petitioner) preferred present Writ Petition No. 2881 of 2004 in the High Court of Bombay. That in the said writ petition a counter affidavit was filed on behalf of Respondent No. 1-Board on 10.12.2004. According to the appellant, in the counter affidavit, Respondent No. 1 Board admitted that the reasons given in the letter dated 24.08.2004 for cancelling the allotment, inter alia, on account of non-submission of the documents was erroneous/inadvertent. However, in the counter affidavit, original respondent No. 1-Board justified the cancellation on other grounds, other than mentioned in the letter of cancellation dated 24.08.2004. It was stated that none of the trustees of the appellant- Trust were residents of Juhu Vile Parle Development Area and the financial capacity of the Trust was not clear and that, therefore, a decision was taken by the Board to carry out the development of playground itself through Anchor Foundation Trust to which the licence was given vide resolution No. 5879 dated 20.02.2003. That, considering the grounds set out in the counter affidavit on behalf of the Respondent No. 1-Board, by the impugned judgment and order, the High Court has dismissed the writ petition upholding the validity of the order dated 24.08.2004 cancelling the allotment to the petitioner- Trust. 2.3 Feeling aggrieved and dissatisfied with the impugned judgment and order passed by the High Court dismissing the writ petition, the Appellant- Trust filed the present appeal by way of Special Leave Petition on 28.03.2005. While issuing notice in the SLP on 10.05.2005 this Court granted liberty to the Appellant- Trust to file an application to implead Anchor Foundation Trust as a party and upon filing the same, the said application came to be allowed and the Anchor Foundation, in whose favour the licence was granted, was impleaded as Respondent No. 4 on 29.08.2005. That vide order dated 10.05.2005 this Court also passed an order that the arrangement, if any, entered into with Anchor Foundation will be subject to the result of this petition.
(3.) It appears that thereafter certain developments have taken place which are required to be referred to, which are as under: That on 10.09.2004, MHADA issued a letter whereby the plot in issue was allotted/granted to Respondent No. 4 - Anchor Foundation for use as a playground and to carry out the development and beautification of the same for the period of three years upon the terms and conditions more particularly stated therein. That Respondent No. 4 herein - Anchor Foundation complied with all the terms and conditions of the said allotment plot by depositing an amount of Rs. 5,41,503/- and also by executing an undertaking. It appears that thereafter by letter dated 05.01.2005 the MHADA granted to Respondent No. 4, the plot in issue on lease for a period of 15 years on payment of the premium and on the terms and conditions more particularly stated therein. That, pursuant to the terms of the letter dated 10.01.2005, Respondent No. 4 deposited a premium of Rs. 1,38,61,046/- with MHADA on 10.01.2005. That one Upnagar Shikshan Mandal challenged the allotment of the plot in issue to Respondent No. 4, before the Bombay High Court by way of W.P. No. 964 of 2005. That during the pendency of W.P. No. 964 of 2005, the MHADA vide its letter dated 16.03.2005 cancelled the allotment granted in favour of Respondent No. 4. That Respondent No. 4 challenged the said cancellation of the plot in issue before the Bombay High Court by way of W.P. No. 1489 of 2005. That, by order dated 24.06.2005 in W.P No. 1489 of 2005, the High Court directed MHADA to give hearing to Respondent No. 4 and pass a reasoned order. That pursuant to the directions of the High Court, MHADA granted an opportunity to Respondent No. 4 of being heard. After hearing Respondent No. 4, MHADA set aside the order of cancellation dated 16.03.2005, by its order dated 08.09.2005 and the said order was placed before the High Court. It appears that, during the pendency of hearing of the writ petitions, one Gulmohar Area Societies Welfare Group, a group formed by the residents of JVPD Scheme sought to intervene by way of Chamber Summons and challenged the allotment of the plot in issue. By its order dated 21.12.2006, the High Court permitted the Gulmohar Area Society Welfare Group to be impleaded as a party/respondent to the said writ petitions. It appears that thereafter Gulmohar Area Society Welfare Group, on 11.09.2007, filed an independent writ petition bearing writ petition No. 1978 of 2007. That during the arguments in the aforesaid writ petitions, the High Court directed MHADA to give hearing to all the three parties to the writ petitions and to arrive at an amicable solution. It appears that, pursuant to the High Court's order dated 29.10.2007, MHADA held various meetings with all the three parties to the writ petitions. That in the said meetings, an amicable solution was arrived at between the parties to the writ petitions. The settlement was recorded and signed by the respective parties to the above referred writ petitions, MHADA and their respective advocates in the form of consent terms. That the settlement dated 11.02.2008 was taken on record by the High Court and accordingly the aforesaid three writ petitions being W.P. No. 1489 of 2005, W.P. No. 964 of 2005 and W.P. No. 1978 of 2007 came to be disposed of in terms of the consent terms. That Respondent No. 4 agreed to act as per the settlement dated 11.02.2008 and the consent terms. That in view of the order passed by the High Court on 11.02.2008 in the aforesaid writ petitions, MHADA allotted the plot in issue to Respondent No. 4 on lease for a period of 15 years, which will be renewable for a further period of 15 years and subject to the terms and conditions as stated in the policy of the MHADA and in addition thereto the terms and conditions as agreed between the parties in consent terms. It appears that, thereafter, the lease has been further extended for a period of further 15 years. That, in between, there is a further development which has taken place that the policy of the allotment of the land/plots under Regulation 16 of 1982 Regulations was the subject matter of Writ Petition No. 75 of 2004 before the High Court of Bombay. Pursuant to the order passed by the High Court in the said writ petition, the MHADA came out with fresh directives and guidelines which would govern exercise of power under Regulation 16 and the High Court has accepted the fresh directives and guidelines, which would govern exercise of power under Regulations 16. Therefore, pursuant to the order passed by the High Court in Writ Petition No. 75 of 2004, the powers under Regulation 16 are required to be exercised subject to following the fresh directives and guidelines approved by the High Court.;