SWAMI CHAKRAPANI JI MAHARAJ Vs. UNION OF INDIA

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Petitioner seeks a direction against the respondent to stop illegal/unauthorized construction/excavation at South India Club, Mandir Marg and further seeks cancellation of the building sanction plan. Further petitioner seeks a direction to respondent no. 4 to repair damage caused to Hindu Mahasabha Bhawan at his own expense besides claiming compensation.

(3.) Learned counsel appearing for NDMC submits that a building plan has been sanctioned and the construction is being carried out as per the sanctioned building plan.