RAJENDRA KUMAR MOHATTA Vs. NEW DELHI MUNICIPAL COMMITTEE

JUDGEMENT

(1.) The petitioner has challenged in this writ petition the order of the NDMC dated 16.6.1993, in which the petitioner was asked to stop further construction of the complex which was earlier permitted by the NDMC. The petitioner also seeks to quash the communication dated 18.6.1993 which is also to the same effect. In the context of the view taken by the NDMC, which is quite contrary to its earlier stand of sanctioning the plans, it has become necessary to set out the facts in some detail.

(2.) In July, 1984, the petitioner applied to the Land & Development Office for conversion so that the property could be developed in a multi-storeyed group housing complex. The petitioner also applied for the grant of exemption under Sections 20 & 22 of the Urban Land (Ceiling & Regulations) Act, 1976. On the 1st of June, 1989, Government of India, Ministry of Urban Development, issued the following communication:

(3.) Later on, by application dated 24.3.1988 the petitioner applied for sanctioning of the plans. The Chief Architect, by letter dated 27.9.1990, wrote to the petitioner slating that the NDMC had sanctioned the plans in its Resolution No. 33 dated 23.7.1990. The letter reads as under: