CROWN INTERNATIONAL Vs. STATE OF HARAYANA

JUDGEMENT

(1.) The challenge is in the present writ petition is to the non-shifting of the Metro Station at Ajronda, Sector 15A, Faridabad, proposed to be constructed in front of the Crown Plaza Mall.

(2.) The petitioners acquired land for construction of the Shopping Mall in the year 1999 and was granted permission for change of the land use on 22.12.1999. In terms of the permission for change of the land use, the building plans submitted by the petitioners, were approved on 21.8.2002 by the Municipal Corporation with the stipulation that the petitioners will make arrangements for sufficient parking inside the premises.

(3.) Subsequently, at the request of the petitioners, the Floor Area Ratio was permitted to be increased with the stipulation that the petitioners will make provision for additional parking space for 168 cars within the premises.