OKHLA ENCLAVE PLOT HOLDERS WEL. ASON. Vs U O I
Bench: ARIJIT PASAYAT,C.K. THAKKER, , ,
Case number: W.P.(C) No.-000876-000876 / 1996
Diary number: 62174 / 1990
Advocates: SUMITA HAZARIKA Vs
P. PARMESWARAN
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
I.As. NOS. 8 and 9 IN WRIT PETITION (C) NO. 876 of 1996
Okhla Enclave Plot Holders Welfare Association ….Petitioners
Versus
Union of India and Ors. …Respondents
J U D G M E N T
Dr. ARIJIT PASAYAT, J.
1. Prayer in these IAs is as follows:
“(a) Order a CBI inquiry or appointment of a Commission under the
Chairmanship of a retired Judge of a High Court to inquire into the title of
the lands in question and how licenses came to be issued without proper
verification of ownership of the same and other issues related to the Colony
as suggested by Municipal Commissioner, Faridabad, in his letter
No.MCF/STP/2003/239 dated 25.7.2003.
(b) Appoint Receiver to take over the colony from the Colonizer.
(c) Direct development of the colony by the Receiver after
fulfillment of all formalities under the Act in a time bound manner; and
(d) Pass such other order(s) as this Court may deem fit and proper
in the facts of the case.”
2. Aforesaid prayers have been made with reference to the orders passed
by this Court on 2.12.1999 and 23.11.2000. Grievance of the petitioners is
that while they were in correspondence with the authorities, they received
letter from the Additional Deputy Commissioner, Faridabad, informing
them that he had already sent his report on the enquiry to the Deputy
Commissioner, Faridabad, on 22.8.2005. The petitioners also make a
grievance that neither they were heard nor informed about the so called
conclusions of the enquiry for about 12 months. They make a further
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grievance that Colonizer has failed to discharge his obligations under the
Haryana Urban Development Act, 1975 (in short the ‘Act’) and Haryana
Municipal Corporation Amendment Act, 2001 (hereinafter referred to as the
‘Amendment Act’). Grievance is also made that the Colonizer has failed to
discharge the obligations as per the licence agreement.
3. After hearing learned counsel for the parties we direct as follows:
Mr. H.P. Sharma, retired member of Delhi Higher Judicial Services is
appointed as Court Commissioner to examine the issues and submit his
report to this Court within four months. The Commissioner shall issue an
advertisement to be published in one English Newspaper and one Hindi
Newspaper with wide circulation notifying that if any person wants to be
heard, he/they may appear as individual or in groups to participate in the
enquiry to be conducted by the Court Commissioner. The cost of
advertisements shall be shared by the petitioners, State and the Colonizer.
The Court Commissioner shall receive an honorarium of Rs.45,000/-p.m. to
be shared by the petitioners, the State and the Colonizer.
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The learned Court Commissioner shall examine and submit report to
this Court on the following aspects within four months:
(i) How much of the land was and is in the ownership of Durga
Builders Pvt. Ltd. and its sister companies in Okhla Enclave Colony, Phase
I & II, Faridabad in respect of which licenses were granted by the
respondents authorities.
(a) In 1991-92 when the licenses to develop the
colony were granted;
(b) In 1996 when the present writ petitions were
filed; and
(c) At present.
(ii) Identification of the allottees entitled to the plot with
appropriate details setting out the basis on which their
entitlement has been determined;
(iii) Extent of the development works already carried out
with appropriate details;
(iv) Cost involved in carrying out the remaining development
works with appropriate details;
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(v) Furnishing account of the money received by the
respondent authorities from Durga Builders and sister
companies;
(vi) Furnishing account of the amount received by Durga
Builders and sister companies from plot holders.
4. List these matters after four months after submission of report by the
Court Commissioner.
……………………………J. (Dr. ARIJIT PASAYAT)
………………………..…..J. (C.K. THAKKER)
New Delhi, October 21, 2008
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