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Judgment
Grievance of the applicant is validity of the permission granted by permission granted by the Municipal Corporation of Delhi to M/s Indus Tower Pvt. Ltd. for installation of a mobile signal tower in green area (park) at Seth Ghanshayam Dass Chowk, Ramjas Road, Karol Bagh, New Delhi.
The matter was taken up by this Tribunal on 06.04.2023 and notices were issued to the respondents. In response to the notices, Municipal Corporation of Delhi has filed reply with the fact that permission granted to the Project Proponent was withdrawn vide letter dated 18.04.2023 with immediate effect. It is further submitted that in light of withdrawal of permission, the application is infructuous.
The applicant appearing in person has submitted that certain constructions/civil works has been done by the Project Proponent which requires to be removed and remedial measures should be taken by the Municipal Corporation of Delhi or the Project Proponent.
Since the constructions raised are in furtherance of permission granted by the Municipal Corporation of Delhi, thus the Project Proponent is directed to restore the area in original nature and in case of failure, Municipal Corporation of Delhi has to restore at the cost of Project Proponent.
With these observations, the application stands disposed of.