UOI Vs. GNCT OF DELHI AND ORS

JUDGEMENT

(1.) As these two writ petitions involve identical issues with regard to the construction made on the same plot, they are being decided by this common order. The facts of each of the writ petitions are being narrated separately, and the parties shall be referred to by their names.

(2.) This petition has been filed by the UOI (Commandant Ordnance Depot) ("Commandant" in short) with the following prayers:-

(3.) It is their case, NDSF (writ petitioner in W.P.(C) 9883/2017) approached the Station Commander, Delhi Cantt. seeking NOC as regards height of the proposed hospital vide letter dated September 05, 2016. In the said letter, NDSF clearly stated that the location of the hospital is falling across the 500 meters green belt and 45 meters wide road i.e. road No.45, opposite the Ordnance Depot and sought permission of the Local Military Authority for construction of a building with a height of 70 meters. It was averred that NDSF had stated that building plans were sanctioned by the Nr. DMC and the construction is going as per the sanctioned plans but it has submitted revised building plans for approval.