M.N. Bhandari, J. - (1.) THIS writ petition was filed alleging construction of building by the respondent No. 5 in violation of Building Bye -laws. The plot is consisting of 950 Sq. Meter, thus cannot be used for multistoried building. The permission was obtained by showing plot area to be 1030 Sq. Meter.
(2.) THIS writ petition was filed at the stage when civil work of the building was near completion, as is coming out from the photographs. Learned counsel for the respondent No. 5 submitted that the area of plot is 1030.6 Sq. Meter, though merger of plots was sought only for 950 Sq. Meters leaving the small portion of land for internal road, etc., but it belongs to respondent No. 5 itself. In view of above, there is no illegality in the approval of maps by the Municipal Council so as in raising construction.
(3.) THE writ petition was deferred from time to time to find out as to how the permission was given to raise four storied building if plot area is less than 1000 sq. meters. From the record of Municipal Council, Sikar, it come out that the land belongs to the respondent No. 5 is more than 1000 Sq. Meter but merger of plot was sought only for 950 Sq. Meter, which does not permit a building with the height taken by the respondent No. 5.;