- (1.)Leave granted.
(2.)Heard the learned Counsel at length.
(3.)During the pendency of the appeal we had directed the National River Conservation Directorate, Ministry of Environment and Forests, New Delhi, to examine the matter and to find out whether the construction which is proposed to be put up by the Appellant is violative of any of the provisions of National Lakes Conservation Plan. Similarly, the Commissioner, Municipal Corporation, Udaipur, was also asked whether the construction was to be put up in accordance with the rules and Regulations framed by the Council.