AI Structured Summary
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Judgment
Learned Counsel for the Applicant informed that the land on which the mixed subject project is coming up belongs to L & DO, Ministry of Housing and Urban Affairs (MoHUA), Govt. of India. A part of this land is being utilized for development of office complex and rest for construction of residential complex.
He submitted NBCC is acting as a Project Management Consultant (PMC) as well as contractor for the project.
It was clarified that the office space constructed as part of this Project has been given on lease to various Government/Public Sector entities and money raised by way of lease has been utilized for construction of residential complex and meet the project management fee of NBCC.
It was further clarified that the agreement for leasing the office space has been/will be signed between L&DO, MoHUA, Govt. of India and the lessee. The allotment of flats constructed as part of residential complex will be done by MoHUA to Government employees.
NBCC admitted that construction of residential and office complexes is already over and they have applied for issuance of completion/occupancy certificates to NDMC. However, they have not been issued till date.
Ld. Counsel for NBCC was not sure whether the validity of building plans has been extended beyond the original validity date of 30.02.2019.
The Applicant was advised to amend the application making L&DO, MoHUA, Govt. of India and NBCC as Joint Applicants.
The Authority directs the Applicant to provide following information;
Has the validity of building plans been extended by the Competent Authority?
Information about lease in following format.
| S.No. | Name of lessee | Space proposed to be leased/already leased | Date of signing of lease agreement | Total lease amount | Amount collected before signing the lease agreement | Amount collected after signing the lease agreement |
The Authority also directs Applicant to submit following documents.
A copy of the lease deed already executed for leasing the commercial space.
Copies of Completion Certificates if received by M/s NBCC from NDMC.