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Judgment
(Hybrid Mode)
I.A. No. 1981 of 2026
This IA has been filed by Ansal Properties Infrastructure Limited in the CA (AT) (Ins) No. 766 of 2024 which was disposed of on 22.04.2024 by this Tribunal. In the application although various prayers have been made by the applicant but Ld. Counsel for the applicant confined his prayer to prayer-b only which is as follows:-
“b. Clarify that the order dated 05.02.2026 shall not prejudice or affect the rights, contentions, or submissions of the Applicant before the GDA in relation to the development license, approvals, or regulatory permissions concerning the project;”
Ld. Counsel for the applicants submits that when the CA (AT) (Ins) No. 766 of 2024 was disposed of by this Tribunal on 22.04.2024 in paragraph-8 of the order following was observed:-
“8.It shall be opened for the Respondent No.2- Ansal Properties and Infrastructure Limited (APIL) and Appellant-One City Infrastructure Private Limited to submit their objections/representations before the Ghaziabad Development Authority bringing their point of view before the Ghaziabad Development Authority for consideration.”
It is submitted that IA No. 299 of 2026 was subsequently filed in CA (AT) (Ins) No. 766 of 2024 and this Tribunal disposed of the application on 05.02.2026 wherein paragraph- 3, 4 & 5 following was observed:-
“3.The grievance of the appellant is that plan having been approved but there is no decision taken by the Ghaziabad Development Authority in extending or granting approval to the sanctioned plan which has lapsed during the CIRP period, the Appellant is not able to take any steps in the project. It is submitted that there is urgency and immediacy to take steps.
4.Shri Rachit Mittal, Ld. Counsel for the Ghaziabad Development Authority submits that this application be disposed of directing Ghaziabad Authority to take a decision within three weeks from today.
5.Considering the aforesaid, we dispose of the application directing the Ghaziabad Development Authority to take decision within three weeks with respect to sanction of the plan as have been prayed before the Ghaziabad Development Authority and take decision on the representation made on 09.12.2025.”
Ld. Counsel for the appellant submitted that Ghaziabad Development Authority is not entertaining the appellant’s grievance, in context of that. Counsel for the respondent has pointed out that GDA has already issued a notice on 26.03.2026 to the appellant in reference to the order passed on 05.02.2026 and the appellant’s grievances are also being considered.
In view of the facts as has brought on record we are of the view that applicant having already been called by the GDA by notice dated 06.03.2026. Applicant’s grievance is also being considered and hence we see no reason to issue any fresh directions in this application.
Application is disposed of accordingly.