JAYESH AND ANOTHER Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Present writ petition has been filed seeking a direction to respondent-DDA to approve the construction plan in courtyards of Flat Nos.35 and 36, DA Block, Shalimar Bagh, Delhi-110088 without insisting on an 'No Objection Certificate' from other occupants.

(2.) It has been averred in the petition that on 29th January, 2016, petitioners submitted the sanction plan for courtyards for approval without NOC from other co-owners.

(3.) Mr. Hemant Singh, learned counsel for petitioners states that despite making number of representations to the respondent, no response has been received till date.