Z M AZEEZ Vs. EMAAR MGF LAND LTD

JUDGEMENT

(1.) 1. This order shall dispose off O.A.Nos.566, 570, 572, 699 and 700 of 2010.

(2.) IN all these applications, the prayer made is for grant of interim injunction, restraining the respondents, their men, agents and subordinates from in any way breaching the agreement of sale and construction agreement dated 06.02.2008.

(3.) THAT while the development was going on, the respondents have taken steps to add few more floors as well as reduce the amenities that were originally assured. The applicants, being dissatisfied, raised objection and called upon the respondents not to alter or deviate from the planning permit. The applicants also approached the CMDA, requesting them not to permit deviation in the plan. However, no assurance was given by the CMDA. Rather admitted case is that necessary permission to alter the planning permission has been granted by the authorities, against which, applicants have preferred statutory appeal.