B.P Singh, J.— Heard counsel for the parties.
2. This appeal by special leave is directed against the judgment and order of the High Court of Judicature at Bombay dated 7-4-1999 passed in Writ Petition No. 1306 of 1999 whereby the petition preferred by the respondent Municipal Corporation was allowed and the reservation recorded against the land belonging to the appellant herein upheld. It appears that the final development plan contained a reservation for a high school and playground recorded against the land owned by the appellant herein. The grievance of the appellant was that the State had taken no steps to acquire the land within the stipulated statutory period and, therefore, the reservation had lapsed. The State also took a stand supporting the appellant that the reservation had lapsed and further contended that it had power to condone the delay which it had condoned. However, the High Court found that since the Corporation had taken necessary steps to acquire the land in question so as to give effect to the reservation, the reservation cannot be said to have lapsed. It further held that the application of the appellant was barred by limitation.
3. This Court granted special leave on 18-1-2000. When we took up this appeal for hearing, it was brought to our notice by counsel appearing on behalf of the respondent Corporation that by its resolution of 20-7-2002 the Corporation had resolved to the effect that the Corporation does not have sufficient financial resources to construct a high school and playground on the land in question, and since the matter is pending before this Court the litigation may involve further expenditure. For the aforesaid reasons the Corporation does not need the subject land and for that purpose necessary proceedings at government level may be initiated. It was also resolved to bring this resolution to the notice of this Court. It appears that subsequently a proposal was sought to be made by the Corporation to recall its resolution of 20-7-2002. The said proposal is dated 13-5-2003 but the Government of Maharashtra rejected the proposal and refused to permit the Corporation to revoke the earlier resolution. The communication of the Government of Maharashtra in this regard is dated 18-5-2004.
4. Under the Maharashtra Regional and Town Planning Act, 1966 a modification of the final development plan of a minor nature can be made by the planning authority. It also enables the State Government to direct the planning authority to make such modification, and on failure of the planning authority to carry out the direction, the State Government may itself notify the proposed modification inviting objections. It was, therefore, submitted before us that the procedural requirements of the Act are such that they are bound to take time.
5. Counsel for the Corporation states that the resolution of 20-7-2002 stands and the respondent Corporation is bound by it and holds itself bound even today, meaning thereby, that the land shown as reserved in the development plan is not required by the Municipal Corporation as it does not have the resources to develop the said land and construct a high school and playground over it. The stand of the State Government even before the High Court was that the reservation had lapsed. It is, therefore, apparent that the reservation will serve no purpose except to cause harassment to the appellant without any corresponding benefit to the respondent Corporation. Ultimately, the respondent Corporation may not take any steps to get the land acquired, and in that event, by efflux of time the reservation may again lapse.
6. With a view to avoid all these delays and complications, we quash the reservation in respect of the land in question owned by the appellant and allow this appeal. The impugned judgment and order of the High Court is accordingly set aside and the writ petition preferred by the respondent Corporation is dismissed.
7. There will be no orders as to costs.