SAI SHIVAM DEVELOPERS Vs. CITY AND INDUSTRIAL DEVELOPMENT

JUDGEMENT

(1.) Rule. Returnable forthwith.

(2.) The Petition is entirely unnecessary. It has had to be filed only because CIDCO persists in refusing to issue an Occupancy Certificate on the ground of pendency of a Public Interest Litigation.

(3.) We have lost count of the number of orders that we have had to pass in identical situations. Our order of 6/2/2023 in a group of matters reads thus:-