JANGID HOME PRIVATE LIMITED Vs. SLUM REHABILITATION AUTHORITY

JUDGEMENT

(1.) The present Writ Petition impugns an order dtd. 16/3/2021 (impugned order) passed by Respondent No.6 (the Apex Grievance Redressal Committee) by which, Respondent No.6 has allowed an Application (being Application No. 75 of 2020), filed by Respondent No.5 inter alia seeking rejection of the Slum Rehabilitation Scheme (SRS) submitted by the Petitioner.

(2.) The background of relevant facts, in which, the impugned order came to be passed are as follows: -

(3.) Respondent No.3, namely, the DSLR being one of the authorities from whom the Petitioner was required to obtain an NOC, by a letter dtd. 31/12/2014 informed the Petitioner as follows;