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Judgment
K.S. Rathore, J.—As per the directions of this Court, Shri N.K. Khare, Sr. Town Planner is present in person before this Court. He submits that as per Annexure-12 dated 15.05.2002, if the petitioner leaves 40 feet wide road and also in front of commercial shopping complex shall make provisions of parking as per rules, then the case of the petitioner will be considered for land use from residential to commercial.
The petitioner undertakes to do needful in this regard and after leaving 40 feet wide road in front of the complex shall provide parking facility as per norms prescribed by the Municipality and shall inform the authorities concerned to inspect the site and on inspection/verification, if it is found according to the norms, then the Municipality is directed to recommend the case of the petitioner for land use from residential to commercial. So far as set back is concerned, the case of the petitioner can be compounded as per the provisions of law by the competitive authority.
With the aforesaid observations, the writ petition stands disposed of.