N. SAHEWALLA AND COMPANY PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. G.N. Sahewalla, learned senior counsel assisted by Mr. P.K. Deka, learned counsel for the writ petitioner. Also heard Mr. S.K. Medhi, learned CGC, appearing on behalf of the respondent nos. 1, 2, 4 and 5 and Mr. S.C. Keyal, leaned counsel representing the respondent no. 3.

(2.) This writ petition has been filed being aggrieved by the order dtd. 8/6/2022 (Annexure-VII) whereby, the respondent no. 3 had kept in abeyance the building 'NOC' earlier issued in favour of the petitioner company for construction of a G+4 building.

(3.) The facts of the case, in a nutshell, may be noticed as follows:-