Viney Mittal, J. - (1.) This order shall dispose of two Civil Writ Petitions being C.W.P. No.6666 of 2003 and 17702 of 2003 as identical facts are involved in both these cases.
(2.) On account of the interim directions issued by this court in the aforesaid two writ petitions, the respondent-Administration deputed a competent Officer to inspect the premises of the petitioners. Shri S.K.Pipat, learned senior counsel appearing for the petitioners informs the court that on inspection of the premises of the petitioners, it has been found that there were no serious building violations existing at the site and only some deviation which were sanctionable or compoundable were existed. This fact is not disputed by Shri Sanjiv Sharma,learned counsel appearing or the respondents in the two petitions.
(3.) However, Shri Sharma points out that the aforesaid building violations though sanctionable or compoundable could be so sanctioned or compounded only on submission of revised building plan by the petitioners. Shri Sharma, at this stage, also points out that the petitioners had raised illegal constructions which were liable to be taken note of by this court.;