EGV ASSOCIATION OF APARTMENT OWNERS Vs. COMPETENT AUTHORITY

JUDGEMENT

(1.) The present dispute pertains to one Elita Garden Vista (EGV) apartment. Initially, 15 towers were erected in the said apartment complex which were numbered serially but for 8. Subsequently, the 16th tower came up, which is known as Tower-8 (in short, 'T-8").

(2.) In the initial Form-A declaration submitted by the owners of the first 15 towers, the said owners were described to be the apartment owners who were also members of the petitioner no.1-Association which was thus formed and registered.

(3.) Subsequently, after T-8 came up, the private respondents purchased flats of the same, but their names were not included in the Form-A declaration.