(1.) By way of these petitions under Article 226 of the Constitution of India, the petitioners have challenged the communication by which the Corporation' pursuant to the hearings inter se between the parties to the petition has observed that further action on the revised plans submitted by the respondent No.6 shall be taken, in accordance with the General Development Control Regulations, 2017 (for short, hereinafter referred to as 'the GDCR, 2017') by the Building Scrutiny Pool.
(2.) The lead matter for the purposes of this decision is Special Civil Application No.9408 of 2021. Prayers made in SCA No.9408 of 2021 read as under:
(3.) The facts in brief are as under: