DEEPAK KAUR Vs. NEW DELHI MUNICIPAL COUNCIL

JUDGEMENT

(1.) W.P.(C) 8786/2017 & CM APPL.5590/2019 (for impleadment) & CM APPL. ____________/2019 (to be numbered)

(2.) Petitioner claiming to be owner of a part of property bearing No.5, Jantar Mantar Road, New Delhi, made an application to Respondent No. 1 NDMC for sanction of a building plan for her portion.

(3.) Respondent NDMC inter alia required the petitioner to obtain 'no objection' certificate from the other recorded co-owners of the property.