CHATTAR SINGH AND ORS. Vs. MCD

JUDGEMENT

(1.) THE petitioners had applied for sanction of building plan for construction on plot No. 74, Taimoor Nagar, New Delhi on 20th August, 2008. The respondent by the letter dated 26th August, 2008 called upon the petitioner to furnish documents and clarify doubts. On 30th September, 2008, the petitioners replied to the queries raised and furnished the documents to the respondent, MCD. The respondent, MCD again on 10th November, 2008 asked the petitioner to clarify doubts and submit documents, which were replied and furnished by the petitioners. The petitioners by their letter dated 21st November, 2008 asked the respondent, MCD to examine their application for sanction of building plan.

(2.) THE respondent, MCD after a gap of nearly four months again wrote a letter dated 9th March, 2009, asking the petitioners to comply with the letters dated 20th August, 2008 and 10th November, 2008. The petitioners responded and informed the respondent, MCD by their letter dated 9th April, 2009 that they had already complied with and answered the letters dated 20th August, 2008 and 10th November, 2008.

(3.) THE petitioners sent the legal notice dated 8th July, 2009, to the respondent MCD that they were delaying the matter and unnecessarily harassing the petitioners. It was stated in the letter dated 16th November, 2008 that copy of the Jamabandi was furnished and the property is residential. The petitioners stated that they had filed copy of the letter dated 23rd March, 2006, issued by the SDM (Defence Colony) that the plot in question falls is khasra No. 837, which is Abadi Deh (Lal Dora). It was also stated that the petitioners have already complied with the letters dated 26th August, 2008 and 10th November, 2008.