(1.) THIS intra-court appeal impugns the order dated 06.11.2008 of the learned Single Judge in CM No.11628/2007 in W.P.(C) No.355/1974. Vide the said order, the learned Single Judge has directed the appellant NDMC to examine whether the respondents/owners have complied with the conditions imposed on them from time to time and if so, to revalidate and release sanctioned building plans, with FAR of 400.
(2.) THE matter concerns the sanction of plans for construction on plot of land admeasuring 1.192 acres bearing No.14, Barakhamba Road, New Delhi.
(3.) 29.06.1970 Rejection is communicated to the respondents / owners.