Vinod Kumar Jain vs Delhi Development Authority
2009 Latest Caselaw 3993 Del

16
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

+     W.P.(C) 6044/2008

      VINOD KUMAR JAIN                   ..... Petitioner
                     Through           Mr. Arvind Sah, Adv.

                   versus

      D.D.A.               ..... Respondent
                          Through      Mr. Ajay Verma, Adv. for DDA.

      CORAM:
      HON'BLE MR. JUSTICE SANJIV KHANNA

               ORDER

% 05.10.2009

The petitioner had filed objections to the draft Zonal Development

Plan for Zone-J. However, it appears that the suggestions/objections were

filed after the cut-off date and the same were not entertained by the Board

of Enquiry.

This compelled the petitioner to file the present writ petition, in

which allegations have been made that the draft Zonal Development Plan is

in conflict to the Clause 3.2.1 of the Master Plan of Delhi-2021.

This Court while issuing notice in the writ petition vide order dated

20th August, 2008, had directed that the Board of Enquiry should examine

the objections/suggestion given by the petitioner. Pursuant to the said

directions, the petitioner was given a hearing by the Board of Enquiry. To WPC NO.6044-2008 Page 1 this extent, the grievance of the petitioner stands satisfied and has been

redressed.

Draft Zonal Development Plan of Zone-J is yet to be notified and is

pending consideration before the Central Government. I do not think it will

be appropriate for this Court to entertain the present writ petition

challenging the draft Zonal Development Plan. We do not know whether

the draft Zonal Development Plan will be accepted or modified. It will be

presumptuous to entertain the present writ petition.

The writ petition is accordingly disposed of with liberty to the

petitioner to file a fresh writ petition after the Zonal Development Plan for

Zone-J is notified. It is clarified that this Court has not expressed any

opinion on merits and the contentions, raised in the writ petition.

SANJIV KHANNA, J.

      OCTOBER 05, 2009
      NA




      WPC NO.6044-2008                                                 Page 2