Gurugram’s Narrow Roads Spark Legal Battle Over Stilt-Plus-Four Construction
High Court Panel Finds Roads Only 4–5 Metres Wide
PIL Challenges Haryana Government’s Policy
By Our Legal Correspondent
New Delhi: February 18, 2026:
The Punjab and Haryana High Court is examining a public interest litigation (PIL) that questions the Haryana government’s decision to permit stilt-plus-four (S+4) floor constructions in Gurugram. An independent commission appointed by the court has reported that many internal roads in residential areas such as DLF Phase 1 and Sector 28 measure only 4–5 metres in width, far below the 10 metres claimed by the state. This revelation has intensified concerns about congestion, safety, and urban planning in one of India’s fastest-growing cities.
Findings of the Court-Appointed Panel
- The panel inspected several stretches in Gurugram and found motorable road widths between 4–5 metres.
- The state government had argued that permissions for S+4 buildings were being granted only on roads with 10-metre width.
- The contradictory claims prompted the High Court to seek written submissions from all parties.
The report highlights the mismatch between policy and ground reality, raising questions about whether Gurugram’s infrastructure can sustain such dense vertical development.
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The PIL and Its Concerns
The PIL argues that allowing S+4 constructions in areas with narrow roads will:
- Increase traffic congestion in already crowded residential colonies.
- Reduce pedestrian safety, as cars and two-wheelers compete for limited space.
- Strain civic infrastructure, including water supply, sewage, and parking.
- Violate planning norms, since the policy was allegedly introduced without adequate consultation.
Residents have expressed fears that the policy prioritizes builders’ interests over community welfare.
State Government’s Stand
- The Haryana government maintains that permissions are granted only on 10-metre-wide roads.
- Officials argue that S+4 construction is necessary to meet housing demand in Gurugram.
- They claim that modern designs with stilt parking will ease congestion by providing dedicated parking spaces.
However, the High Court’s panel findings challenge these assertions, suggesting that permissions may have been granted in areas with much narrower roads.
Judicial Observations
The Division Bench has taken the commission’s report on record and emphasized the need for clarity. The court is expected to examine:
- Whether the state’s policy aligns with urban planning norms.
- The impact of S+4 construction on traffic and safety.
- Possible regulatory lapses in granting permissions.
The case reflects the judiciary’s growing role in scrutinizing urban development policies that affect millions of residents.
Broader Urban Planning Context
Gurugram, often called the “Millennium City,” has witnessed rapid vertical growth. However, critics argue that infrastructure has not kept pace. Narrow internal roads, inadequate drainage, and limited public transport have made many colonies unsustainable. The S+4 policy, while addressing housing demand, risks worsening these challenges.
Urban planners stress that road width and infrastructure capacity must be central to housing policy decisions.
Why Awareness Matters
This case is not just about Gurugram—it highlights the broader issue of unplanned urban growth across India. Legal professionals, policymakers, and students must understand how courts balance development with public interest.
Conclusion
The Punjab and Haryana High Court’s scrutiny of Gurugram’s S+4 construction policy underscores the tension between rapid urban growth and sustainable infrastructure. With the commission’s findings showing roads as narrow as 4–5 metres, the court’s final decision could reshape housing policies in Haryana and set a precedent for other Indian cities grappling with similar challenges.
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