(1),(2),(3),(4),(5)
8,,Building/Construction  projects/Area Development projects and Townships,,
8(a),"Building  and Construction
projects",,">20000 Â sq. mtrs.
 And
<1,50,000 sq. mtrs.
Of builtup area#","#(built up area for
 covered
construction;
in the case of
facilities  open to
 the  sky,  it will
 be  the
activity area)
8(b),"Townships and  Area
Development projects",,"Covering  an area
>50  ha and  or
 built up  area
>1,50,000 Â sq.
mtrs. ++","++All  projects
under  Item 8(b)
 shall  be
appraised  as
Category B1.
Reference was also made to Notification dated 04.04.2011 and the Clarification dated 07.07.2017. These have already been dealt with in the judgment,,,,
dated 10.08.2018 and those were not points of issue in the NOIDA Park case. Therefore, we find no merit in the application and the same is",,,,
dismissed accordingly.,,,,
