LexSOLAPUR MIDC INDUSTRIES ASSOCIATION ETC. versus STATE OF MAHARASHTRA AND ORS.
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A SOLAPUR MIDC INDUSTRIES ASSOCIATION ETC. v. STATE OF MAHARASHTRA AND ORS. JULY 26, 1996 B [M.M. PUNCHHI AND K. VENKATASWAMI, JJ.] Municipality : Bombay Provincial Municipal Co1poration Act, 1949/ Maharashtra C Industrial Development Act, !961. S. 3(3)/s. 56-So/apur Municipal C01poratio11--Notification b1i11ging within tenilo1ial lbnits of Col]Joration the indusaial estate/indusflial area govemed by Industlial Development Co1poratio11--Notification challenged 011 the grounds that objects sought to be achieved under both the Acts were D almost the same and that, as provided by s. 56 of 1961 Act, the State Govemment did not withdraw the indusllial estate/industrial area from the purview of the Industlial Del'elopment C01poration--Held, object of estab- lishing Indust1ial Development Corporation under 196! Act is to attain orderly establishment in industrial areas and i11dust1ial estates of indusliies E and to assist generally in organisation thereof whereas the pwpose under 1949 Act is to provide for establishment of Municipal C01porations with a view to ensure better municipal govemment of cities-Topics of legislation being different, there is no conflict between the two. CIVIL APPELLATE JURISDICTION: Special Leave Petition (C) F No. 14830 of 1994. G H From the Judgment and Order dated 29.6.94 of the Bombay High Court in W.P. No. 1314 of 1994. With Special Leave Petition (C) No. 17325 of 1994. From the Judgment and Order 29.6.94 of the Bombay High Court in W.P. No. 1312 of 1994. Dushy•nt A Dave, B.N. Naik, V.N. Ganpule, Raju Ramachandran, 144 . ' .. .... SOLAPUR MIDCINDS.ASSN.v. STATE 145 M.D. Adkar, Ramdas P. Sabban, S.D. Singh, Ejaz Meqbool, AM. Khan- A wilkar (Ms. AK. Verma, P.O. Tyagi,) Advs. for M/s. J.B.D. & Co., (NP), and S.M. Jadhav for the appearing parties. The following Order of the Court was delivered : SLP No. 14830/94 and SLP No. 17325/94 : B A Notification issu:;d under sub-section (3) of Section 3 of the Bombay Provincial Municipal Corporation Act, 1949 (hereafter called the 1949 Act) dated April 23, 1992 published on April 28, 1992, was put tu challenge separately by the respective two special leave petitioners before C the High Court of Bombay whereby the industrial estate/area where they had put up their industries was brought within the territorial limits of the Solapur Municipal Corporation, Solapur. The High Court dismissed both the writ petitions in limine on identical grounds. One such ground was that admittedly no flaw could be found in the observance of the statutory provisions leading to the enlargement of the limits of the municipal cor- D poration. This part of the order sustains by itself unquestionably. The second ground of challenge failed inasmuch as the writ petitions could not point out any conflict between the Bombay Provincial Municipal Corpora- tion Act, 1949 and the Maharashtra Industrial Development Act, 1961 (hereafter referred to as the 1961 Act), as according to the High Court the E two statutes had separate operaiional fields. Such view of the High Court has been challenged basically on the point that the objects sought to be achieved under the 1961 Act, were almost the same as that of the 1949 Act inasmuch as both go to provide civic amenities, maintenance and upkeep of public places etc. as statutorily enumerated in the respective two statutes. It was also maintained that under Section 56 of the 1961 Act the F State Government has not yet withdrawn the industrial estate/industrial area from the purview of the Industrial Development Corporation as it has . not yet recorded satisfaction in terms thereof as to its purpose having been. substantially achieved. Section 56 of the 1961 Act reads as follows : 'Where the State Government is satisfied that in respect of any particular industrial estate or industrial area, or any part the~eof, the purpose for which the Corporation was established under this G Act has been substantially achieved so as to render the continued H A B c 146 SUPREME COURT REPORTS [1996] SUPP. 4 S.C.R. existence of such estate or area of part thereof under the Corpora- tion unnecessary, the State Government may, by notification in the Official Gazette, declare that such industrial estate or industrial area or part thereof has been removed from the jurisdiction of the Corporation. The State Government may also make such other incidental arrangements for the administration o
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