SHIV KUMAR SHARMA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petitioners are occupants of flats constructed in Paschim Vihar in the land of Ashoka CGHS Limited, a group housing society. The construction of the dwelling units is stated to have been completed on 27.11.1986 and the allotment was confirmed on 10.3.1987.

(2.) In May 1999 some public advertisements were issued and the petitioners claim that in pursuance to such public advertisements the petitioners have constructed additional structures and that the same have not been regularised despite the society approaching the respondents. The petitioners were served notices by the DDA on account of this extra construction and have approached this Court for quashing of the said notices and for regularisation of the construction.

(3.) In the counter affidavit filed by the respondent DDA, it is stated that the aforesaid constructions are unauthorised. It is further stated that assuming that some extra FAR is granted to the society, if within the compoundable limits, the same can be granted to the society as a whole and not to individuals allottees.