V.S. Sirpurkar. J. - (1.) Leave granted.
(2.) Whether the High Court was right in directing the Appellant The Municipal Corporation of Greater Bombay (hereinafter called "the MCGB" for short) to grant additional transfer development rights (hereinafter called "TDR" for short) and to issue further development rights certificate (hereinafter called "DRC" for short) equivalent to 2646.14 sq. metres (85 % of the area of a courtyard) developed by the Respondents in favour of the Appellants is a question that fall for consideration in this appeal.
(3.) By the impugned judgment, the Bombay High Court under Clause 6 of Appendix VII to the Development Control Regulation for Greater Bombay, 1991 (hereinafter called "the Regulations" for short) has issued such a direction in a writ petition filed by the Respondents herein. Factual panorama;