VEERA BUILDERS Vs. M C D

JUDGEMENT

(1.) The senior counsel for the Petitioner at the outset seeks to withdraw the request made on 22nd January, 2010 for adjournment of the present writ petition sine die to enable the Petitioner to approach the Respondent MCD for rectifications/modifications of the layout plan of the year 1964. It is contended that there is no need for the same.

(2.) The counsels have been heard.

(3.) The petition seeks direction to the Respondent MCD to release/issue the plan for property No. C-8/3, Rana Pratap Bagh, Delhi submitted by the Petitioner for sanction. The petition also seeks setting aside of all orders/actions of the Respondent MCD objecting to the sanction of the said plan.