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Judgment
Adv. Sanjay Aggarwal appeared on behalf of Complainants along with Sh. Parvin Goel and Mrs. Leena Goel co-complainants present in person.
Adv. V.K. Ahuja, along with Adv. Dheeraj Bhidhuri, Sh. Sanjeev Kumar A.R., appeared on behalf of the Respondents.
Ld. Counsel for Respondents submitted clarification dated 17.01.2023 in file No. F.1/DD(Bldg) C&I/2022/33 which read as follows:
“It is intimated that if any building or part thereof is regularized by Sanctioning Authority as per UBBL-2016 and MPD 2021 norms, the requirement of getting Occupancy cum Completion Certificate is not mandatory/required.”
Ld. Counsel for Respondents submitted a Demand Draft dated 13.03.2023 for Rs. 50,000/- drawn in favour of RERA, Delhi towards cost imposed on 11.05.2022.
Office is directed to deposit this Demand Draft in Authority’s account and make note in Register for costs.
Ld. Counsel for Respondents also informed the Authority that he has already filed reply in response to directions of the Authority contained in para 6 of order dated 07.06.2022.
Since, the views taken by MCD and DDA regarding issuance of Occupancy cum Completion Certificate after regularization are different, we direct office to issue notice to both the Authorities to appear before us on the next date of hearing for clarifying whether issuance of Occupancy cum Completion Certificate is mandatory in cases where building has been regularized.
Case is posted for further hearing on 13.04.2023 at 2:30 pm.