AI Structured Summary
Not yet generated for this judgment
Judgment
Sanjeev Sachdeva, J
CM. APPL. 12178/2021 (Exemption)
Allowed, subject to all just exceptions.
W.P.(C) 4028/2021 & CM. APPL. 12179/2021
Petitioner seeks a direction to the respondent/Corporation to accept the application for sanction/regularization of the existing structure on property No. 1512, Wazir Nagar, Kotla Mubarakpur, New Delhi.
Learned counsel for the petitioner submits that pursuant to order dated 22.12.2020 in W.P. (C) No.10854/2020, petitioner has carried out the rectification of the unauthorized construction and has approached the Corporation for regularization of the existing structure however, the officers of the Corporation have not accepted the application.
Issue notice. Notice is accepted by learned counsel for the respondent/Corporation.
Learned counsel for the respondent/Corporation submits that the petitioner may make an application for sanction/regularization of the existing structure and the same shall be received by the respondent and processed in accordance with law.
Learned counsel for the petitioner submits that the petitioner shall make an application within two weeks.
On petitioner making such an application, the respondent/Corporation is directed to accept the same, process it in accordance with law and pass appropriate order.
It is further directed that in case petitioner files an application for regularization within a period of two weeks, then pending consideration of the application, respondent shall not take any coercive action against the property of the petitioner.
The petition is disposed of in the above terms.
Order Dasti under signatures of the Court Master.