RAMKATORI GOYAL Vs. MUNICIPAL CORPORATION

JUDGEMENT

(1.) Petitioner has filed this petition and prayed a relief that respondent No. 1 -

(2.) The petitioner was allotted a plot No. 34 at Pant Extension, Mahalgaon, Gwalior by a Grih Nirman Sahkari Sanstha because he was member of the Society. A sale deed was executed to this effect on 17.4.2006. Name of the petitioner was also mutated. As per the petitioner, he applied for grant of permission for construction to the Municipal Corporation, however, the Corporation has not granted permission.

(3.) Respondent No. 2 Society in its reply submitted that it had completed all the required development and construction work and also submitted an application to the Corporation for issuance of certificate, however, the Corporation has not granted the certificate. It is further pleaded by the Society that other members have constructed their houses over the plots, which were allotted to them by the Society, but in the case of the petitioner the Corporation adopted a different yardsticks.