MADHUSUDAN DAULATRAM MEHRA Vs. JARAKAHI AUTOMOBILES PVT LTD

JUDGEMENT

(1.) RULE . Made returnable forthwith.

(2.) THE plaintiff was to be in possession of certain lands under three agreements by the landlord of the plot of land. The plaintiffs were allowed to put up certain construction of specified area. This was to be with the permission of the planning authority which is the MMC. Even if that is not specified in the agreement that is the law of the land and has to be obeyed.

(3.) THE plaintiffs put up certain construction. The construction is not put up under any approved plan. Hence there is no authorization by the MMC which the planning authority. Therefore, notices under Section 351 of the MMC Act have been issued.