AI Structured Summary
Not yet generated for this judgment
Judgment
,Particulars of the case,Khasra nos.,Status
1,"D D A VS. Alimuddin
SLP-17740/2015 From
WPC 8122/2014","Khasra No.553/491/421
measuring 2 bighas and
06 biswas",Dismissed on 04.05.2017
2,"DDA vs. Raghubir Singh
SLP-19208/2015 From
WPC 8072/2014","Khasra No.431 min
measuring 2 bighas and 5
biswa","Dismissed on 31.08.2016
granting 1 year to the
answering respondent to
acquire the subject land
3,"D D A vs. Ishlamuddin
SLP 19207/2015 From
WPC 7875/2014",,"Dismissed on 29.11.2016
granting 1 year to the
answering respondent to
acquire the subject land.
4,"Kartari Devi vs UOI &
Ors. WPC 4456/2015","Khasra Nos. 426 m (2-
12) and 432 m (5- 10)","Acquisition declared to
have lapsed vide order
dated 28.08.2017
5,"Deepak Mansaramani vs
UOI & Ors. WP
8825/2016",C,"Pending â€" Order to
maintain status quo
passed on 30.09.2016
6,"Om Prakash Khanijo vs
UOI & Ors. WP
8584/2015",C,"Pending â€" Order to
maintain status quo
passed on 08.11.2016
That as is apparent and evident the answering respondent is bound by the afore-submitted orders and cannot disturb the possession and nature of,,,
occupation of the subject khasra nos. It is humbly submitted that the respondent herein cannot restore the sign boards of the answering respondent on,,,
the subject khasra nos. as the same would tantamount to contempt of the afore-submitted orders as passed by the Hon’ble Supreme Court as well,,,
as this court.â€,,,
In view of the above position, the submission of the petitioner that the land in question is acquired land is factually incorrect.",,,
The other prayers made by the petitioner are premised on the plea that there is no unauthorised colony in the name and style of Abul Fazal Enclave,,,
and that the respondent nos. 7 and 8 have filed a false claim regarding existence of such a colony. Based on this submission, it is contended, that the",,,
GNCTD has given a false provisional registration certificate to this colony as one of the unauthorised colony slated for regularisation under the,,,
scheme for this purpose of the GNCTD.,,,
Alongwith the counter affidavit filed by the Govt. of NCT of Delhi-respondent no.1, it has been stated that pursuant to advertisements issued by the",,,
Government, applications were received between the year 2007-08 from different Residents Welfare Associations (RWAs) in the GNCTD for",,,
regularisation of existing unauthorised colonies. Pursuant to these advertisements, the respondent no.7 alongwith requisite documents applied for",,,
registration of the Abul Fazal Enclave, Part II, Extension GH Block (No. 1182) for regularisation in terms of the Regulations for Regularisation of",,,
Unauthorised colonies dated 24th March, 2008. The provisional registration certificate was issued to this colony as it fulfilled the requirements in",,,
Clause 4 of the Regulation.,,,
A complaint relating to genuineness of this colony was made by one Sh. Rambir Singh Bidhuri, Ex.MLA. As a result, an inquiry was initiated and by",,,
an order dated 27th December, 2011, the provisional registration certificate issued to the colony was cancelled. The respondent no.7 challenged the",,,
cancellation by way of W.P.(C) 1340/2012 wherein, by an order dated 24th April, 2014, this court directed the respondent no.1 to grant an opportunity",,,
of hearing to the respondent no.7 and to pass a reasoned order afresh.,,,
The record placed by the respondent no.1 before us would show that pursuant thereto, the Joint Secretary (Unauthorised Colony) and Deputy",,,
Secretary (Unauthorised Colony) gave detailed hearing to the petitioner, officers of the DDA, Revenue Department and Geo Spatial Delhi Ltd.",,,
(GSDL). Only thereafter, by an order dated 2nd December, 2014, the authorities cancelled the order dated 27th December, 2011. As a result, the",,,
registration of the colony in question was restored.,,,
Mr. Gautam Narayan, learned ASC for the GNCTD submits that the restoration has not been challenged by the petitioner.",,,
In view of the above, this writ petition is completely misconceived and without any legal or factual basis. The same is dismissed.",,,