RANJEET JHA Vs. MCD

JUDGEMENT

(1.) The petitioner has filed the present petition praying inter alia for issuance of directions to the respondent/MCD to deliver possession of car/scooter parking site at Sukha Ped, Mori Gate allotted to him vide provisional offer letter dated 15.12.2010 at a monthly fee of ' 4,26,000/- in terms of the site plan dated 5.4.2006 and not the changed site plan dated 5.10.2010 issued by the respondent/MCD.

(2.) C.M. No. 2127/2012 is filed by the petitioner praying inter alia for staying the operation of the NIT dated 06.01.2012 and the corrigendum dated 24.01.2012 issued by the respondent/MCD in respect of the bus parking site at Mori Gate.

(3.) With the consent of the parties, the main writ petition is also taken up for hearing, along with the pending application.