KRISHAN LAL Vs. DDA

JUDGEMENT

(1.) THE petition impugns the order dated 3rd February, 2006 of the Respondent DDA cancelling the lease of the land underneath shop No. 124, Mall Road, Kingsway Camp, Delhi - 110 009 on the ground of unauthorized construction having been raised on the said plot of land.

(2.) THE counsels inform that several other petitions with respect to cancellation of leases of other shop plots in Kingsway Camp have also been preferred and are listed next before this Court on 16th September, 2011. It is further informed that though this petition was earlier being taken up along with the other petitions but was segregated therefrom for the reason of the challenge to the cancellation in the present petition being on different grounds.

(3.) ON enquiry, it is informed that the other petitions are cases of construction of additional floors. It is further informed that it is the case of the Petitioners in other cases that under the MPD -2021 additional FAR is permissible and the other petitions are pending for consideration inter alia on the said aspect as to whether additional FAR is available and can the cancellation be revoked if the existing construction is within the now permissible FAR.