RAKESH MANOCHA Vs. ERA CONSTRUCTION

JUDGEMENT

(1.) Since pleadings are complete and learned counsel for the parties are ready to argue the matter finally, therefore, on their joint request, it is heard finally.

(2.) By the instant petition filed under Article 226/227 of the Constitution of India, the petitioners are calling in question the legality, validity and propriety of order dtd. 17/2/2023 (Annexure-P/9) passed by the Additional Commissioner, Jabalpur Division, Jabalpur in the second appeal preferred by respondent No.2 under Sec. 44(2) of the Madhya Pradesh Land Revenue Code, 1959 (in short the 'Code, 1959') whereby the Additional Commissioner setting aside the order of Sub Divisional Officer has allowed the appeal and also directed the Tahsildar to correct the revenue record.

(3.) As per the facts of the case, an agreement dtd. 18/2/2010 (Annexure-P/2) was executed between the petitioners and respondent No.1 for developing the land situated at Mouza Polipathar, Settlement No.164, P.H. No.24/2-29 (New No.08) Tahsil and District Jabalpur of Khasra No.2/1 area measuring 0.121 hectare, Khasra No.2/2 area measuring 0.162 hectare, Khasra No.6 area measuring 2.146 hectares, Khasra No.7/1 area measuring 1.052 hectares, Khasra No.14 area measuring 0.251 hectare, Khasra No.5 area measuring 1.595 hectares, Khasra No.9/2 area measuring 1.012 hectares total area 6.339 hectare i.e. 15.66 acres. The agreement got registered as a development agreement under Article 6(d) of the Indian Stamp Act, 1899 (in short the 'Act, 1899'). The parties to the agreement had arrived at a settlement that party No.1 (the petitioners) are the owners of the land which was to be developed by respondent No.1 being a developer and in lieu of development, respondent No.1 would be given 54% of the saleable land/plots whereas 46% of the saleable land/plots would be of the petitioners. However, the agreement also contained a clause that salable right of land/plots in respect of share of respondent No.1 would accrue in his favour only after obtaining completion certificate. Subsequently, respondent No.1 after obtaining requisite permission from various authorities had acted upon the agreement dtd. 18/2/2010 and started the development work. However, the development was later on amended due to decrease in the land and thereafter, an amended layout was prepared on 17/12/2015 which got approved from the Town and Country Planning Department, Jabalpur. After approval of development plan and getting the work order from Municipal Corporation, respondent No.1 had completed the work on 22/8/2017 and thereafter, the Municipal Corporation had issued a completion certificate on 7/5/2018 as a result whereof 25% plots mortgaged with the Municipal Corporation, Jabalpur got released. The relevant documents relating to layout plan, work order, mortgage-deed, completion certificate and release-deed etc. are on record.