POONAM Vs. MUNICIPAL CORPORATION OF DELHI

JUDGEMENT

(1.) Leave granted.

(2.) This Civil Appeal is against the judgment dated 29th January, 1999 passed by the High Court of Delhi.

(3.) Briefly stated the facts are as follows: One Swatantra Co-operative House Building Society (hereinafter called 'the Society') had initially applied for sanction of a layout plan. The Standing Committee of the Municipal Corporation of Delhi had sanctioned that layout plan by a Resolution dated 1st October, 1958. That layout plan consisted of 98 plots. However, by mistake it was mentioned in the Resolution that there were 108 plots. The layout plan which had been sanctioned had irregular boundaries, as a result of which there was no proper approach road to Plots Nos. 1, 2 10-15 of Block-B and Plots Nos. 18-25 of Block-E. Therefore, the Resolution of 1958 prohibited any building activities on the above- mentioned plots.