Question :  Hi Experts, Regarding my apartment which I bought couple of years ago is almost in finishing stages and the builder applied for the OC. There was an objection raised by BBMP and now the builder has filed a case which is currently in High Court. It seems there is a road going along the apartment building and some part of the building comes in the line. This is as per the RMP 2015 plan but this road was no where in the RMP 2031 plan. As per the builder, they had got the BBMP approval for the plan and also the Commencement Certificate (CC) to start the project construction around 2019-20 since this road is nowhere in the RMP 2031 plan. Even BBMP visited the site in between but no objections were raised until OC was applied. Land is A katha and landowner is also transparent in discussion. How do you see this case to be and do we owners need to do anything to protect our money? Some of owners are planning to move in since rent is also going along with EMI while some are confused.