PRAKASH SHRIVASTAVA,J. - (1.)Heard.
(2.)By this writ petition, the petitioners have challenged the communication dated 07.09.2017 sent by Directorate, Town and Country Planning to Joint Director, Town and Country Planning stating that the development permission in village Bangarda which have been granted to the petitioner by accepting the width of 18 meter road, has been revoked because under the Indore development Scheme 2021, the proposed width of road is 30 meter. The petitioners are also challenging the impugned notice dated 18.09.2017 sent by Joint Director to the petitioners requiring the petitioners to file the reply on the issue of cancellation of development permission.
(3.)Learned counsel appearing on behalf of petitioner submits that the development permission was granted to the petitioner on 18.07.2011 and the site plan was sanctioned and building permission was granted on 03.08.2013 and the construction was completed in the year 2014 and after about 6 years of grant of permission, now the impugned notices has been issued. He further submits that impugned notice is a mere formality because the Diretorate has already sent the communication dated 07.09.2017 to Joint Director to revoke the permission.