VIKAS SINGH Vs. LIEUTENANT GOVERNOR AND ORS

JUDGEMENT

(1.) On 29th September, 2014, after completion of pleadings and finally hearing the counsels for the then parties, we passed the following order in this petition:

(2.) Thereafter, from time to time the matter was adjourned on the ground that steps were being taken by Secretary, Ministry of Urban Development (Delhi Division) to resolve the controversy. It was else the stand of the Ministry of Urban Development, Govt. of India in the affidavit dated 15 th November, 2014 filed immediately after being impleaded as a party that in the meeting held on 30th October, 2014 it had been decided that modification should be carried out in National Building Code (NBC) to align it with the Master Plan for Delhi 2021 (MPD -2021) regarding provisions for building height and it was also directed that Delhi Development Authority (DDA), in consultation with Delhi Fire Department, should formulate a proposal containing the changes that would be required in NBC and submit the same to the Bureau of Indian Standards (BIS) so that NBC can be revised to be consistent with MPD -2021.

(3.) However, in the subsequent affidavit dated 22nd April, 2015, it has been stated: