TEJ PRATAP SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) By this application, the petitioner seeks permission to start construction on the premises No. 23, Barakhamba Road, New Delhi in accordance with the sanctioned plans.

(2.) The New Delhi Municipal Committee has taken a stand that the construction cannot be started by the petitioner according to the sanctioned building plans as while sanctioning the building plans, a condition has been imposed by the New Delhi Municipal Committee that the sanction is granted subject to permission of the Competent Authority under Section 22 of the Urban Land (Celling and Regulation) Act, 1976.

(3.) On 14th January, 1992, we asked the Counsel for the New Delhi Municipal Committee to bring to our notice bye-laws under which the New Delhi Municipal Committee is permitted to impose such a condition.