NITIN DWARKADAS NYATI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard.

(2.) RULE. Rule made returnable forthwith and heard finally by consent of the parties.

(3.) By the present Petition, the Petitioner, Nitin Dwarkadas Nyati, being the Sole Proprietor of Nyati Housing, challenges the letters dtd. 12/5/2021 and 20/9/2021 issued by Respondent No.4, refusing revalidation of a No Objection Certificate dtd. 22/5/2015 ('the said NOC') issued by Respondent No.2 and seeks a Writ of Mandamus directing Respondent Nos. 3 to 5 to issue revalidated NOC to the Petitioner in accordance with law.