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Judgment
In compliance with the order passed by this Court on 7th November, 2023, the Registrar General of this Court had convened meetings with the concerned officers of Land and Development Office (‘L&DO’), Delhi Development Authority (‘DDA’), Municipal Corporation of Delhi (‘MCD’) and the Department of Law, Justice and Legislative Affairs, Government of National Capital Territory of Delhi, on 23rd November, 2023 and 1st December, 2023. An affidavit dated 14th December, 2023 alongwith the minutes of the said meetings has been placed on record.
Pursuant to the aforesaid meetings, the L&DO has issued a letter dated 18th January, 2024, to MCD inviting a proposal for allotment of Tikona Park on the terms and conditions mentioned therein. The letter also records that L&DO has identified 04 acres of land which can be transferred to DDA for maintaining as a green area, in lieu of change of the land use of Tikona Park. The aforesaid steps are proposed to enable change of the existing land use of Tikona Park from ‘green area’ to ‘parking’. The said letter has been handed over by the learned counsel for L& DO and the same is taken on record.
Upon a perusal of the minutes of meetings dated 23rd November, 2023, 1st December, 2023 and the proposal of L&DO dated 18th January, 2024, this Court deems it appropriate to direct MCD to take appropriate steps within twelve (12) weeks for conversion of the user of Tikona Park area to ‘parking’ in accordance with law. The L&DO and DDA are directed to act expeditiously upon receipt of the appropriate request from MCD.
It is pertinent to mention that this writ petition was initially filed in the year 2014 for filling up the vacancies in Delhi Judicial Service as they existed on 18th February, 2014. The said relief at prayer ‘a’ does not survive for consideration as appropriate steps in this regard have been taken and by this year end the working strength shall be nearly at par with the sanctioned strength.
Similarly, with respect to prayers ‘b’ and ‘c’, which seeks a direction for taking steps for creation of infrastructure and financial support from the State Government and the Union of India, several steps have been taken between the year 2014 to 2022 in consequence to directions issued in this writ petition. Presently, the issue of infrastructure development for Courts in Delhi is under consideration before Supreme Court in Civil Appeal No. 1867/2006, titled as ‘Malik Mazhar Sultan vs. U.P. Public Service Commission’. Therefore, the circumstances in which the present petition was initially filed in the year 2014 have ceased to exist. Accordingly, no further directions are called for with respect to development of infrastructure in the present writ petition.
With the aforesaid directions to MCD, DDA and L&DO, the present petition and pending applications stand disposed of as satisfied.