UJAGAR SINGH Vs. MCD

JUDGEMENT

(1.) THIS petition has been filed by the petitioner praying inter alia for directions to respondent No.1/MCD to facilitate the sanction of the building plan in respect of property bearing No.C -27A, Greater Kailash Enclave -I, New Delhi, formerly part of Khasra No.944, Village Bahapur, Tehsil Mehrauli, Delhi.

(2.) COUNSEL for the petitioner states that due to the inter se conflicting stands taken by respondent No.1/MCD and respondent No.3/DDA, the building plans submitted by the petitioner to the respondent No.1/MCD for sanction have remained pending on account of repeated clarifications that are being sought by respondent No.1/MCD from respondent No.3/DDA with regard to incorporation of the subject plot in the layout plan of Greater Kailash Enclave -I, New Delhi. He draws the attention of this Court to letter dated 17.01.2012 addressed by the respondent No.1/MCD to the respondent No.3/DDA requesting the latter to take a decision in this regard and convey the same to the MCD to enable it to process the case of the petitioner.

(3.) COUNSEL for respondent No.1/MCD however states that as the aforesaid clarification was given by the respondent No.3/DDA to the predecessor -in -interest of the petitioner and not directly to the MCD, it could not act on the same.