KAMLAKAR MOTIRAM SATVE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The aforesaid three PILs are largely similar arising out of the same set of facts. The petitioners have challenged the construction put up on 230 acres of Villages Powai and Tirandaz by respondents 9 and 10 (the developers). The conditions of grant for development of the said lands are contained in a tripartite agreement dated 19 November 1986 executed by and between the State of Maharashtra, Mumbai Metropolitan Regional Development Authority (MMRDA) and the developer on behalf of the initial landholders as their constituted attorney. The said grant was made for planning the development of the said two villages by MMRDA as the Planning Authority. Six agreements of lease also dated 19 November 1986 have been executed between MMRDA and the developers as the Constituted Attorney of the landholders. An order of exemption under Section 20 of the Urban Land (Ceiling and Regulations) Act (ULC Act) was made on 12 February 1987. The petitioners claim that the conditions mentioned in the tripartite agreement have been grossly breached and violated by the developer. The petitioners claim that consequently the exemption order under the ULC Act is required to be cancelled and the land is required to be resumed by MMRDA.

(2.) The petitioners have accordingly applied for a writ of mandamus directing inquiry in respect of the tripartite agreement and to restrain the developer from carrying on any further construction in contravention of the tripartite agreement and the conditions imposed in the exemption order granted under U.L.C Act. The petitioners have also prayed for appropriate civil and criminal action against the officers and employees of MMRDA upon the case of collusion with the developer.

(3.) The transactions between the parties are admitted. The nature of the transactions must be first understood. Respondents 5 to 8 were the initial landholders. Their land came to be acquired by MMRDA for development of affordable housing. The MMRDA in turn granted six separate leases to the landholders, including respondents 5 to 8, for 80 years upon the premium of Re.1/- per hectare i.e., Rs.15/- in all. The leases were executed on 18 November 1986 for development to be carried on in accordance with the relevant permissions under sanctioned plans of Mumbai Municipal Corporation (MMC) in accordance with the provisions of the Bombay Municipal Corporation Act (BMC Act) and the Maharashtra Regional Town Planning Act 1966 (MRTP Act). The leases were signed on behalf of the landholders by the developer as their constituted attorney.