CHANDERLOK NAINTA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Writ Petition under Article 226 of Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") has been filed for directions to Central Vigilance Commissioner or any other competent authority for carrying out investigations against the Respondents, i.e. NBCC-MHG (Respondents No. 7 to 11) for blatantly violating the lawful directions issued by the Competent authorities like Bhagpat Baraut Khekra Development Authority ("BBKDA"), UP Pollution Control Board ("UPPCB") and Electricity Department/DISCOM and also to direct registration of FIR against the culprits for their illegal acts against the Petitioners.

(2.) It is submitted by the Petitioners that Respondent No. 7/NBCC India Limited, which is the wholly Government of India owned enterprise under the aegis of Ministry of Housing and Urban Affairs, along with Respondent No. 10/Hanuman Mahavir Realtors Private Limited in the year 2009, launched a residential Project, i.e. the site for the proposed Group Housing Complex, namely, NBCC Town Phase-I at Delhi Saharanpur Highway, Khekra, Bhagpat, U.P. on the land admeasuring 16.3655 acres.

(3.) Respondent No. 7/NBCC and Respondent No.10/Hanuman Mahavir Realtors Private Limited jointly and separately represented to the purchasers that they are absolute joint owners of the contagious parcel of land admeasuring 16.3655 acres of land in Bhagpat, Uttar Pradesh. This joint venture obtained requisite approvals of layout plans from the local Authorities vide Letter dtd. 3/2/2009, 20/1/2007, 16/3/2007 at 25/5/2009. The Land project consisted of 17 towers and 1316 flats, one Shopping Complex having around 23 shops and three Schools.