DALIP KUMAR DHINGRA Vs. MCD

JUDGEMENT

(1.) The petitioners by this writ petition impugn the notice dated 21st June, 2010 of the respondent MCD demanding from the petitioners the ad-hoc conversion charges, one time parking charges, additional FAR charges with respect to the basement and first floor and above of their shops situated in Defence Colony Market, New Delhi. It is inter alia the contention of the petitioners that the first floor of the said shops though meant initially for residential purposes were converted into commercial long prior to coming into force of the MPD-2021, in accordance with which the aforesaid charges are being demanded.

(2.) It is recorded in the demand letters impugned in this petition that the same were being issued as per the directions of the Monitoring Committee appointed by the Supreme Court.

(3.) The writ petition came up before this Court first on 9 th July, 2010 when attention of the counsel for the petitioners was drawn to the order dated 11th October, 2007 of the Division Bench of this Court in WP(C) No.7109/2007 laying down as under: