VIKAS SINGH Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is against a judgment and order dtd. 20/1/2016, passed by a Division Bench of the High Court of Delhi, dismissing the Writ Petition being W.P.(C) No.1476 of 2014 filed by the Appellant, against the failure and/or refusal of South Delhi Municipal Corporation (SDMC) to sanction a revised plan, submitted by the Appellant, in respect of a residential building at C-319, Defence Colony, New Delhi-110024, and seeking consequential reliefs, including orders/directions setting aside Rule 27(2) of the Delhi Fire Service Rules 2010 and orders/directions, commanding the Respondents to amend the said rule.

(3.) The High Court, however, directed that the Appellant would be entitled to apply to the SDMC for regularisation of his construction at the premises in question.