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Judgment
Sh. Pravin Goel Complainant appeared in person.
Adv. V.K. Ahuja, Sh. Sanjeev Kumar, Authorized Representative along with Sh. Kawal Kumar appeared on behalf of the Respondents.
Adv. D S Mehendra, Sh. K.S. Meena (EE) along with Sh. P.K. Jindal (AE) appeared on behalf of Municipal Corporation Delhi.
Sh. Praveen Goel Complainant submitted that since the affidavit cum reply of the Respondents has been received by him today he may be given time for going through these documents to submit rejoinder.
Sh. Adv. D S Mehendru, Ld. Counsel for MCD submitted a report dated 07.07.2022 before the Authority. The report is taken on record.
He further submitted that the Respondents have filed an application seeking Completion Certificate for the project, on 16.06.2022 and it is under examination.
On request, we direct the office to provide a copy of report submitted by the MCD to the Complainant and Respondents.
Ld. Counsel for Respondents stated that their original building plans were approved in the year 2009 and subsequently Standing Committee approved the revised layout plans in the year 2010. However, revised building plans were never approved by MCD.
He admitted that his client constructed extra floors in violation of the original building plans approved by MCD in the year 2009. He further admitted that in the year 2013 their revised building plans were rejected by MCD. Later on the deviations made by the Respondents in the building plans were regularized by the MCD on 07.02.2019.
Considering the fact that the matter regarding decision on the application submitted by the Respondents for Completion Certificate is pending before the MCD, the case is posted for further hearing on 01.09.2022 at 02:30 p.m.