1. The grievance of the petitioner is that he has not been furnished with copies of the record filed by the NDMC leading to the order of demolition of the property in question. The application moved by the petitioner before the Appellate Tribunal in this regard was dismissed on the ground that the application is against the rules. The principles of natural justice demand that the petitioner should be apprised of the facts that led to the order of demolition. The matter has been delayed unnecessarily by not furnishing copy of record. Petition is allowed. Since the original record has been filed with the Tribunal, petitioner shall be allowed to take the photocopies of the same in the presence of the official of NDMC and Ahlmad at his own costs.
2. Petition is disposed of.
Petition disposed of.