SANTOSH SHARMA Vs. NDMC

JUDGEMENT

(1.) Petitioners impugn order dated 30.12.2020 passed under Section 338 of the Delhi Municipal Corporation Act whereby the sanctioned building plan qua the plot of the petitioner i.e. property No. 4548/12, Ram Nagar, Tri Nagar, Delhi has been revoked on the alleged ground of misrepresentation and being in violation of the policy/guidelines/provisions of MPD 2021.

(2.) Learned counsel appearing for the respondents/Corporation submits that the show-cause notice was sent by post and twice it came back and thereafter it was pasted on the subject property and despite the same, no reply was received from the petitioners to the show-cause notice.

(3.) Learned counsel for the petitioners submits that petitioners never received the show-cause notice and is not residing at the subject address and is residing at of 993/66, Lekhu Nagar, Tri Nagar, Delhi and this address is available in the records of the Corporation.