PRERNA KHETRAPAL Vs. VILLAGE PANCHAYAT OF VERNA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of the parties, the Petition was taken up for final hearing.

(2.) By way of the present Petition, the petitioner seeks to quash and set aside the Impugned Communication dtd. 20/11/2025, bearing Ref. No. VP/V/1833/2025-2026 issued by the Respondents, revoking the NOC granted to the Petitioners on 12/11/2024.

(3.) The facts of the case reveal that the Petitioners are the owners of the property bearing survey no. 36/1-A of Verna Village admeasuring approximately 24,235 square meters of area. They had purchased the said property vide Sale Deed dtd. 10/8/2017, registered on 23/8/2017, before the Sub-Registrar of Assurances. They applied to the Town and Country Planning Department ('TCP') for sub-division of the said property. A provisional technical clearance dtd. 19/1/2023, was issued by the TCP.