Delhi High Court
Anil Dewan & Others vs Municipal Corp Of Delhi & Anr on 6 February, 2017
$~
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Judgment: 06.02.2017
+ W.P.(C) No.13895-918/2006 & C.M. Nos.10894/2006, 13430/2006 &
13431/2006
ANIL DEWAN & OTHERS ..... Petitioners
Through None.
versus
MUNICIPAL CORP OF DELHI & ANR ..... Respondents
Through Mr.Ajay Aroraa, Advocate for MCD.
Mr.Ajay Verma, Advocate for DDA.
+ W.P.(C) 14974-978/2006
DINESH KUMAR & ORS. ..... Petitioners
Through None.
versus
MCD & ANR ..... Respondents
Through Mr.Ajay Aroraa, Advocate for MCD.
Mr.Ajay Verma, Advocate for DDA.
+ W.P.(C) 15120/2006 & C.M. No.12066/2006
HARISH CHANDER SETHI ..... Petitioner
Through Mr.Manish Srivastava and Mr. Ashok
Kumar Sharma, Advocates.
versus
MCD & ANR ..... Respondents
Through Mr.Ajay Aroraa, Advocate for MCD.
Mr.Ajay Verma, Advocate for DDA.
+ W.P.(C) 15717/2006 & C.M. No.12591/2006
MINAKSHI TRIVEDI ..... Petitioner
Through Mr.Manish Srivastava and Mr. Ashok
Kumar Sharma, Advocates.
versus
MCD & ANR ..... Respondents
Through Mr.Ajay Aroraa, Advocate for MCD.
Mr.Ajay Verma, Advocate for DDA.
W.P.(C) Nos. 13895-13918/2006, 14974-14978/2006, 15120/2006, 15717/2006, 142-144/2007, 393-
394/2007, 421-422/2007, 496-499/2007, 517/2007, 540/2007, 569/2007, 573/2007, 622/2007, 638-
640/2007, 642/2007, 752-754/2007, 1191/2007, 1396/2007, 1647/2007, 1649- 1651/2007, 1716/2007,
2995/2007, 4128/2007, 4365/2007, 4482-4483/2007, 4485-4488/2007, 4490-4492/2007, 4495/2007 &
+ W.P.(C) 142/2007 & C.M. No.256/2007
JEEVAN JYOTI ENTERPRISES P.LTD ..... Petitioner
Through Mr. Maneesh Goyal, Adv.
versus
MCD & ORS. ..... Respondents
Through Mr.Ajay Aroraa, Advocate for MCD.
Mr.Ajay Verma, Advocate for DDA.
+ W.P.(C) 143/2007 & C.M. No.258/2007
INSPIRATION DEALERS P.LTD. ..... Petitioner
Through Mr. Maneesh Goyal, Adv.
versus
MCD & ORS. ..... Respondents
Through Mr.Ajay Aroraa, Advocate for MCD.
Mr.Ajay Verma, Advocate for DDA.
+ W.P.(C) 144/2007 & C.M. No.260/2007
HUM LOG TRADERS P.LTD. ..... Petitioner
Through Mr. Maneesh Goyal, Adv.
versus
MCD & ORS. ..... Respondents
Through Mr.Ajay Aroraa, Advocate for MCD.
Mr.Ajay Verma, Advocate for DDA.
+ W.P.(C) 393/2007 & C.M. No.713/2007
ANIL AGGARWAL ..... Petitioner
Through None.
versus
M.C.D. & ORS. ..... Respondents
Through Mr.Ajay Aroraa, Advocate for MCD.
Mr.Ajay Verma, Advocate for DDA.
+ W.P.(C) 394/2007 & C.M. No.715/2007
RAJINDER GOEL ..... Petitioner
Through None.
versus
M.C.D. & ORS. ..... Respondents
Through Mr.Ajay Aroraa, Advocate for MCD.
Mr.Ajay Verma, Advocate for DDA.
W.P.(C) Nos. 13895-13918/2006, 14974-14978/2006, 15120/2006, 15717/2006, 142-144/2007, 393-
394/2007, 421-422/2007, 496-499/2007, 517/2007, 540/2007, 569/2007, 573/2007, 622/2007, 638-
640/2007, 642/2007, 752-754/2007, 1191/2007, 1396/2007, 1647/2007, 1649- 1651/2007, 1716/2007,
2995/2007, 4128/2007, 4365/2007, 4482-4483/2007, 4485-4488/2007, 4490-4492/2007, 4495/2007 &
+ W.P.(C) 421/2007 & C.M. No.755/2007
RAJNI NASSA ..... Petitioner
Through None.
versus
MCD & ORS. ..... Respondents
Through Mr.Ajay Aroraa, Advocate for MCD.
Mr.Ajay Verma, Advocate for DDA.
+ W.P.(C) 422/2007 & C.M. No.757/2007
ASHWINI KAPOOR ..... Petitioner
Through None.
versus
MCD & ORS. ..... Respondents
Through Mr.Ajay Aroraa, Advocate for MCD.
Mr.Ajay Verma, Advocate for DDA.
+ W.P.(C) 496/2007 & C.M. No.897/2007
SANJIV KUMAR JAIN ..... Petitioner
Through None.
versus
MCD & ORS. ..... Respondents
Through Mr.Ajay Aroraa, Advocate for MCD.
Mr.Ajay Verma, Advocate for DDA.
+ W.P.(C) 497/2007 & C.M. No.899/2007
VINOD KUMAR SHARMA ..... Petitioner
Through None.
versus
MCD & ORS. ..... Respondents
Through Mr.Ajay Aroraa, Advocate for MCD.
Mr.Ajay Verma, Advocate for DDA.
+ W.P.(C) 498/2007 & C.M. No.905/2007
RAI & SONS P. LTD. ..... Petitioner
Through None.
versus
M.C.D. & ORS. ..... Respondents
Through Mr.Ajay Aroraa, Advocate for MCD.
Mr.Ajay Verma, Advocate for DDA.
W.P.(C) Nos. 13895-13918/2006, 14974-14978/2006, 15120/2006, 15717/2006, 142-144/2007, 393-
394/2007, 421-422/2007, 496-499/2007, 517/2007, 540/2007, 569/2007, 573/2007, 622/2007, 638-
640/2007, 642/2007, 752-754/2007, 1191/2007, 1396/2007, 1647/2007, 1649- 1651/2007, 1716/2007,
2995/2007, 4128/2007, 4365/2007, 4482-4483/2007, 4485-4488/2007, 4490-4492/2007, 4495/2007 &
+ W.P.(C) 499/2007 & C.M. No.907/2007
RAKESH GULATI ..... Petitioner
Through None.
versus
M.C.D. & ORS. ..... Respondents
Through Mr.Ajay Aroraa, Advocate for MCD.
Mr.Ajay Verma, Advocate for DDA.
+ W.P.(C) 517/2007 & C.M. No.953/2007
SUMIT RATHOR & ORS. ..... Petitioners
Through None.
versus
M.C.D. & ORS. ..... Respondents
Through Mr.Ajay Aroraa, Advocate for MCD.
Mr.Ajay Verma, Advocate for DDA.
+ W.P.(C) 540/2007 & C.M. No.1003/2007
RAJEEV KUKREJA ..... Petitioner
Through None.
versus
MCD & ORS. ..... Respondents
Through Mr.Ajay Aroraa, Advocate for MCD.
Mr.Ajay Verma, Advocate for DDA.
+ W.P.(C) 569/2007 & C.M. No.1051/2007
KAILASH DEVI ..... Petitioner
Through None.
versus
MCD & ORS. ..... Respondents
Through Mr.Ajay Aroraa, Advocate for MCD.
Mr.Ajay Verma, Advocate for DDA.
+ W.P.(C) 573/2007 & C.M. No.1057/2007
SANTOSH KUMAR VERMA ..... Petitioner
Through None.
versus
MCD & ORS. ..... Respondents
Through Mr.Ajay Aroraa, Advocate for MCD.
Mr.Ajay Verma, Advocate for DDA.
W.P.(C) Nos. 13895-13918/2006, 14974-14978/2006, 15120/2006, 15717/2006, 142-144/2007, 393-
394/2007, 421-422/2007, 496-499/2007, 517/2007, 540/2007, 569/2007, 573/2007, 622/2007, 638-
640/2007, 642/2007, 752-754/2007, 1191/2007, 1396/2007, 1647/2007, 1649- 1651/2007, 1716/2007,
2995/2007, 4128/2007, 4365/2007, 4482-4483/2007, 4485-4488/2007, 4490-4492/2007, 4495/2007 &
+ W.P.(C) 622/2007 & C.M. No.1152/2007
GAGAN CHOPRA ..... Petitioner
Through None.
versus
MCD & ORS ..... Respondents
Through Mr.Ajay Aroraa, Advocate for MCD.
Mr.Ajay Verma, Advocate for DDA.
+ W.P.(C) 638/2007 & C.M. No.1171/2007
ANDND SWAROOP NAYYAR ..... Petitioner
Through None.
versus
MCD & ORS ..... Respondents
Through Mr.Ajay Aroraa, Advocate for MCD.
Mr.Ajay Verma, Advocate for DDA.
+ W.P.(C) 639/2007 & C.M. No.1173/2007
VIRENDER KUMAR ..... Petitioner
Through None.
versus
MCD & ORS ..... Respondents
Through Mr.Ajay Aroraa, Advocate for MCD.
Mr.Ajay Verma, Advocate for DDA.
+ W.P.(C) 640/2007 & C.M. No.1175/2007
RAJESH KUMAR KHOSLA ..... Petitioner
Through None.
versus
MCD & ORS ..... Respondent
Through Mr.Ajay Aroraa, Advocate for MCD.
Mr.Ajay Verma, Advocate for DDA.
+ W.P.(C) 642/2007 & C.M. No.1180/2007
M/S BHIKAM CHAND BAID ..... Petitioner
Through None.
versus
MCD & ORS ..... Respondent
Through Mr.Ajay Aroraa, Advocate for MCD.
Mr.Ajay Verma, Advocate for DDA.
W.P.(C) Nos. 13895-13918/2006, 14974-14978/2006, 15120/2006, 15717/2006, 142-144/2007, 393-
394/2007, 421-422/2007, 496-499/2007, 517/2007, 540/2007, 569/2007, 573/2007, 622/2007, 638-
640/2007, 642/2007, 752-754/2007, 1191/2007, 1396/2007, 1647/2007, 1649- 1651/2007, 1716/2007,
2995/2007, 4128/2007, 4365/2007, 4482-4483/2007, 4485-4488/2007, 4490-4492/2007, 4495/2007 &
+ W.P.(C) 752/2007 & C.M. No.1410/2007
BONANZO ENGG. & CHEMICALS P.LT ..... Petitioner
Through None.
versus
M.C.D. & ORS. ..... Respondent
Through Mr.Ajay Aroraa, Advocate for MCD.
Mr.Ajay Verma, Advocate for DDA.
+ W.P.(C) 753/2007 & C.M. No.1412/2007
NAVEEN JAIN & ANR ..... Petitioner
Through None.
versus
MCD & ORS. ..... Respondent
Through Mr.Ajay Aroraa, Advocate for MCD.
Mr.Ajay Verma, Advocate for DDA.
+ W.P.(C) 754/2007 & C.M. No.1414/2007
JAGDISH MALHOTRA & ANR ..... Petitioner
Through None.
versus
MCD & ORS. ..... Respondents
Through Mr.Ajay Aroraa, Advocate for MCD.
Mr.Ajay Verma, Advocate for DDA.
+ W.P.(C) 1191/2007 & C.M. No.2117/2007
DILIP SINGH GHOLCHA ..... Petitioner
Through None.
versus
M.C.D. & ORS. ..... Respondents
Through Mr.Ajay Aroraa, Advocate for MCD.
Mr.Ajay Verma, Advocate for DDA.
+ W.P.(C) 1396/2007 & C.M. No.2556/2007
DHANI RAM MITTAL ..... Petitioner
Through None.
versus
M.C.D. &ORS. ..... Respondent
Through Mr.Ajay Aroraa, Advocate for MCD.
Mr.Ajay Verma, Advocate for DDA.
W.P.(C) Nos. 13895-13918/2006, 14974-14978/2006, 15120/2006, 15717/2006, 142-144/2007, 393-
394/2007, 421-422/2007, 496-499/2007, 517/2007, 540/2007, 569/2007, 573/2007, 622/2007, 638-
640/2007, 642/2007, 752-754/2007, 1191/2007, 1396/2007, 1647/2007, 1649- 1651/2007, 1716/2007,
2995/2007, 4128/2007, 4365/2007, 4482-4483/2007, 4485-4488/2007, 4490-4492/2007, 4495/2007 &
+ W.P.(C) 1647/2007 & C.M. Nos.3028/2007 & 16429/2013
K.L.J.RESOURCES LTD. & ORS. ..... Petitioners
Through Mr. Kuljeet Rawal, Adv.
versus
M.C.D. & ORS. ..... Respondents
Through Mr.Ajay Aroraa, Advocate for MCD.
Mr.Ajay Verma, Advocate for DDA.
+ W.P.(C) 1649/2007 & C.M. No.3032/2007
DEPENDABLE CONSUMER GOODS P.LT ..... Petitioner
Through Mr. Kuljeet Rawal, Adv.
versus
M.C.D. & ORS. ..... Respondents
Through Mr.Ajay Aroraa, Advocate for MCD.
Mr.Ajay Verma, Advocate for DDA.
+ W.P.(C) 1650/2007 & C.M. No.3034/2007
SUMERMAL PATAWARI TRUST ..... Petitioner
Through Mr. Kuljeet Rawal, Adv.
versus
M.C.D. & ORS. ..... Respondents
Through Mr.Ajay Aroraa, Advocate for MCD.
Mr.Ajay Verma, Advocate for DDA.
+ W.P.(C) 1651/2007 & C.M. No.3036/2007
ASHULOK TRADERS P. LTD. & ORS. ..... Petitioners
Through Mr. Kuljeet Rawal, Adv.
versus
M.C.D. & ORS. ..... Respondents
Through Mr.Ajay Aroraa, Advocate for MCD.
Mr.Ajay Verma, Advocate for DDA.
+ W.P.(C) 1716/2007
D.D.INDUSTRIES LTD ..... Petitioner
Through None.
versus
M.C.D & ORS ..... Respondent
Through Mr.Ajay Aroraa, Advocate for MCD.
Mr.Ajay Verma, Advocate for DDA.
W.P.(C) Nos. 13895-13918/2006, 14974-14978/2006, 15120/2006, 15717/2006, 142-144/2007, 393-
394/2007, 421-422/2007, 496-499/2007, 517/2007, 540/2007, 569/2007, 573/2007, 622/2007, 638-
640/2007, 642/2007, 752-754/2007, 1191/2007, 1396/2007, 1647/2007, 1649- 1651/2007, 1716/2007,
2995/2007, 4128/2007, 4365/2007, 4482-4483/2007, 4485-4488/2007, 4490-4492/2007, 4495/2007 &
+ W.P.(C) 2995/2007 & C.M. No.5607/2007
HARBHAJAN BARHA & ANR ..... Petitioners
Through None.
versus
MCD ..... Respondent
Through Mr.Ajay Aroraa, Advocate for MCD.
Mr.Ajay Verma, Advocate for DDA.
+ W.P.(C) 4128/2007 & C.M.Nos.7776/2007, 10826/2007 & 2814/2008
NAJAFGARH ROAD INDUSTRIES ASSO ..... Petitioner
Through Ms. Nandni Sahni, Adv.
versus
M.C.D. ..... Respondent
Through Mr.Ajay Aroraa, Advocate for MCD.
Mr.Ajay Verma, Advocate for DDA.
+ W.P.(C) 4365/2007 & C.M. No.8184/2007
AMARNATH PASRICHA ..... Petitioner
Through None.
versus
MCD & ORS. ..... Respondents
Through Mr.Ajay Aroraa, Advocate for MCD.
Mr.Ajay Verma, Advocate for DDA.
+ W.P.(C) 4482/2007 & C.M. Nos.8384/2007, 3571/2008 & 1793/2009
ARZOO INDUSTRIES ..... Petitioner
Through None.
versus
M.C.D. & ORS. ..... Respondents
Through Mr. Mukesh Gupta, Standing Counsel
with Mr. Chetan Gautam, Adv for
MCD.
Mr.Ajay Verma, Advocate for DDA.
+ W.P.(C) 4483/2007 & C.M. Nos.8386/2007 & 3572/2008
MEGHA ENTERPRISES ..... Petitioner
Through None.
versus
W.P.(C) Nos. 13895-13918/2006, 14974-14978/2006, 15120/2006, 15717/2006, 142-144/2007, 393-
394/2007, 421-422/2007, 496-499/2007, 517/2007, 540/2007, 569/2007, 573/2007, 622/2007, 638-
640/2007, 642/2007, 752-754/2007, 1191/2007, 1396/2007, 1647/2007, 1649- 1651/2007, 1716/2007,
2995/2007, 4128/2007, 4365/2007, 4482-4483/2007, 4485-4488/2007, 4490-4492/2007, 4495/2007 &
M.C.D. & ORS. ..... Respondents
Through Mr.Ajay Aroraa, Advocate for MCD.
Mr.Ajay Verma, Advocate for DDA.
+ W.P.(C) 4485/2007 & C.M. Nos.8389/2007 & 3579/2008
R.K.CHEMICAL WORKS ..... Petitioner
Through None.
versus
M.C.D. & ORS. ..... Respondents
Through Mr.Ajay Aroraa, Advocate for MCD.
Mr.Ajay Verma, Advocate for DDA.
+ W.P.(C) 4486/2007 & C.M. Nos.8391/2007 & 3570/2008
UNI PLAST IND. ..... Petitioner
Through None.
versus
M.C.D. & ORS. ..... Respondents
Through Mr.Ajay Aroraa, Advocate for MCD.
Mr.Ajay Verma, Advocate for DDA.
+ W.P.(C) 4487/2007 & C.M. Nos.8393/2007 & 3575/2008
KONICA INDUSTRIES ..... Petitioner
Through None.
versus
M.C.D. & ORS. ..... Respondents
Through Mr.Ajay Aroraa, Advocate for MCD.
Mr.Ajay Verma, Advocate for DDA.
+ W.P.(C) 4488/2007 & C.M. Nos.8395/2007 & 3573/2008
ABBA INDUSTRIES ..... Petitioner
Through None.
versus
M.C.D. & ORS. ..... Respondents
Through Mr.Ajay Aroraa, Advocate for MCD.
Mr.Ajay Verma, Advocate for DDA.
+ W.P.(C) 4490/2007 & C.M. Nos.8399/2007 & 3577/2008
JUPITOR ELECTRICALS ..... Petitioner
Through None.
W.P.(C) Nos. 13895-13918/2006, 14974-14978/2006, 15120/2006, 15717/2006, 142-144/2007, 393-
394/2007, 421-422/2007, 496-499/2007, 517/2007, 540/2007, 569/2007, 573/2007, 622/2007, 638-
640/2007, 642/2007, 752-754/2007, 1191/2007, 1396/2007, 1647/2007, 1649- 1651/2007, 1716/2007,
2995/2007, 4128/2007, 4365/2007, 4482-4483/2007, 4485-4488/2007, 4490-4492/2007, 4495/2007 &
versus
M.C.D. & ORS. ..... Respondents
Through Mr.Ajay Aroraa, Advocate for MCD.
Mr.Ajay Verma, Advocate for DDA.
+ W.P.(C) 4491/2007 & C.M. Nos.8401/2007 & 3574/2008
JAIN STEEL ..... Petitioner
Through None.
versus
M.C.D.& ORS. ..... Respondents
Through Mr.Ajay Aroraa, Advocate for MCD.
Mr.Ajay Verma, Advocate for DDA.
+ W.P.(C) 4492/2007 & C.M. Nos.8403/2007 & 3576/2008
JAIN GENERAL ..... Petitioner
Through None.
versus
M.C.D. & ORS. ..... Respondents
Through Mr.Ajay Aroraa, Advocate for MCD.
Mr.Ajay Verma, Advocate for DDA.
+ W.P.(C) 4495/2007 & C.M. Nos.8408/2007, 8409/2007 & 3570/2008
RELIABLE PRINTING INK CO. ..... Petitioner
Through None.
versus
M.C.D. & ORS. ..... Respondents
Through Mr.Ajay Aroraa, Advocate for MCD.
Mr.Ajay Verma, Advocate for DDA.
+ W.P.(C) 4498/2007 & C.M. Nos.8414/2007, 3578/2008, 1794/2009 &
7943/2010
MALHOTRA ENTERPRISES ..... Petitioner
Through None.
versus
M.C.D.& ORS. ..... Respondents
W.P.(C) Nos. 13895-13918/2006, 14974-14978/2006, 15120/2006, 15717/2006, 142-144/2007, 393-
394/2007, 421-422/2007, 496-499/2007, 517/2007, 540/2007, 569/2007, 573/2007, 622/2007, 638-
640/2007, 642/2007, 752-754/2007, 1191/2007, 1396/2007, 1647/2007, 1649- 1651/2007, 1716/2007,
2995/2007, 4128/2007, 4365/2007, 4482-4483/2007, 4485-4488/2007, 4490-4492/2007, 4495/2007 &
Through
Mr. Mukesh Gupta, Standing Counsel
with Mr. Chetan Gautam, Adv for
MCD.
Mr.Ajay Verma, Advocate for DDA.
+ W.P.(C) 6973/2007 & C.M. No.13229/2007
SAEEDA KHATOON SIDDIQUI & ORS ..... Petitioners
Through Ms. Nandni Sahni, Adv.
versus
MCD ..... Respondent
Through Mr.Ajay Aroraa, Advocate for MCD.
Mr.Ajay Verma, Advocate for DDA.
CORAM:
HON'BLE MS. JUSTICE INDERMEET KAUR
INDERMEET KAUR, J. (oral)
1 Vide this common judgment, the aforenoted bunch of writ petitions
shall be disposed of.
2 The petitioners before this Court are all property holders of plots at
Rama Road, Najafgarh Road Industrial Area, New Delhi. There is no
dispute that Rama Road in West Delhi was conceived as an "industrial area"
for extensive industries with large industrial plots. It is also not in dispute
that each of these plots were sub-divided into several plots. The case of the
petitioner is that their building plans were purportedly sanctioned by the
Corporation i.e. erstwhile Municipal Corporation of Delhi (now represented
by the North Delhi Municipal Corporation). Their revised building plans
were also approved and sanctioned. Property tax had been deposited by
W.P.(C) Nos. 13895-13918/2006, 14974-14978/2006, 15120/2006, 15717/2006, 142-144/2007, 393-
394/2007, 421-422/2007, 496-499/2007, 517/2007, 540/2007, 569/2007, 573/2007, 622/2007, 638-
640/2007, 642/2007, 752-754/2007, 1191/2007, 1396/2007, 1647/2007, 1649- 1651/2007, 1716/2007,
2995/2007, 4128/2007, 4365/2007, 4482-4483/2007, 4485-4488/2007, 4490-4492/2007, 4495/2007 &
them. Individual petitioners had purchased their individual plots from the
erstwhile owners. Since these industrial plots were large in size (in some
case being more than 10 acres and above), the plots had been sub-divided
and individual registered sale deeds had been entered into between the
individual petitioners and the erstwhile owners. Property tax and house tax
were also being paid by the petitioners. Conveyance deeds had also been
executed by the DDA in favour of the petitioners for conversion of the lease-
hold rights in these properties into free-hold. The petitioners had carried out
their respective constructions in their respective properties. Electricity
connections were obtained. The petitioners were carrying on their
commercial activities from the aforenoted industrial plots. In the year 2006,
certain demolitions were carried out by the respondent Corporation for
alleged illegal mis-user. These writ petitions were accordingly filed.
3 In the counter affidavit, the respondent Corporation had taken an
objection that the policy of the Department does not permit them to sub-
divide a plot and the sub-divided status of an original plot cannot be granted
any recognition by the Corporation.
4 On 04.09.2006, the Court had noted that the respondent MCD shall
carry out the direction of the Monitoring Committee and it was on the
W.P.(C) Nos. 13895-13918/2006, 14974-14978/2006, 15120/2006, 15717/2006, 142-144/2007, 393-
394/2007, 421-422/2007, 496-499/2007, 517/2007, 540/2007, 569/2007, 573/2007, 622/2007, 638-
640/2007, 642/2007, 752-754/2007, 1191/2007, 1396/2007, 1647/2007, 1649- 1651/2007, 1716/2007,
2995/2007, 4128/2007, 4365/2007, 4482-4483/2007, 4485-4488/2007, 4490-4492/2007, 4495/2007 &
recommendations of the Monitoring Committee that the proposed action had
been taken against the properties of the petitioners. The Single Judge of this
Court had directed the matter to be listed along with the connected petition
i.e. W.P. (C) No.4589/2003 Kalyan Sanstha Matter to be listed before the
Division Bench. Till that time, status quo was directed to be maintained.
5 The petitioners before the Division Bench had undertaken that all
illegal deviations/constructions would be demolished by themselves
voluntarily. This monitoring continued before the Division Bench.
6 The Division Bench had disposed of this writ petition on 01.04.2008.
Both Members of the Division Bench had returned different findings.
Provisions of Clause 7.6.1 of MPD-2021 was the subject matter of
discussion. Clause 7.6.1 reads herein as under:-
"7.6.1 Existing Planned Industrial Areas
These industrialized areas were developed in the 70's and over the years,
have deteriorated considerable in terms of physical infrastructure and, in
some cases deficiencies on this score have persisted in an overall sense.
Besides, there have been changes in the nature of activities in some of the
areas and there have also been demands for using part of the plots for
activities, which could be classified as commercial. There may also be a
need to see whether further densification is possible in terms of creating
W.P.(C) Nos. 13895-13918/2006, 14974-14978/2006, 15120/2006, 15717/2006, 142-144/2007, 393-
394/2007, 421-422/2007, 496-499/2007, 517/2007, 540/2007, 569/2007, 573/2007, 622/2007, 638-
640/2007, 642/2007, 752-754/2007, 1191/2007, 1396/2007, 1647/2007, 1649- 1651/2007, 1716/2007,
2995/2007, 4128/2007, 4365/2007, 4482-4483/2007, 4485-4488/2007, 4490-4492/2007, 4495/2007 &
smaller plots by sub-divisions to accommodate a larger number of
industries/units. Guidelines for redevelopment of existing industrial areas
shall be framed within 2 years by DDA in consultation with GNCTD and the
local body. Till such time, the existing sub divisions may continue.
There is, therefore, a need for modernization and up-gradation of the
existing industrial areas with due regard to environmental considerations.
Since most of the Industrial areas are located along the Mass Public
Transport Corridors, there is also a need for optimizing the use around these
areas through the process of redevelopment.
This process of upgradation and redevelopment will need to be carried out
in a planned manner, and in a public-private partnership framework, in
which the entrepreneurs contribute to the betterment and subsequent
maintenance through suitable Operation and Maintenance arrangements."
7 The moot question i.e. till what time "the existing sub-divisions may
continue" was to be answered.
8 The Court of Hon'ble Ms. Justice Rekha Sharma held that sub-
divisions are permissible but was of the opinion that the petitioners were not
entitled to a de-sealing of their units as the constructions raised by them were
illegal and unauthorized.
9 The Court of Hon'ble Mr. Justice A.K. Sikri (as his Lordship then
was) was of the view that since guidelines for redevelopment of existing
W.P.(C) Nos. 13895-13918/2006, 14974-14978/2006, 15120/2006, 15717/2006, 142-144/2007, 393-
394/2007, 421-422/2007, 496-499/2007, 517/2007, 540/2007, 569/2007, 573/2007, 622/2007, 638-
640/2007, 642/2007, 752-754/2007, 1191/2007, 1396/2007, 1647/2007, 1649- 1651/2007, 1716/2007,
2995/2007, 4128/2007, 4365/2007, 4482-4483/2007, 4485-4488/2007, 4490-4492/2007, 4495/2007 &
industrial units are yet to be formulated by the policy makers and these
commercial establishments were operating for a number of years, the
occupiers should be given a respite and had put a moratorium against any
coercive action; it was of the view that the properties of the petitioners
should be protected and had accordingly granted a status quo to them
accordingly; he had permitted the de-sealing of their properties subject to
certain conditions.
10 In view of these different opinions given by the two Judges, matter
was referred to a third Judge. The matter has now come been marked to this
Court.
11 In the course of these hearings, learned counsel for the
respondent/DDA had taken time to appraise this Court about the Rules and
Regulations which have been formulated after the promulgation of MPD-
2021. The petitioners had also sought time for the same purpose.
12 Today, this Court has been informed that the Delhi Development
Authority vide its Notification dated 01.04.2011 has notified certain
guidelines i.e. "Regulations and Guidelines for Redevelopment of Existing
Planned Industrial Area" (hereinafter referred to as the Regulations). It is
W.P.(C) Nos. 13895-13918/2006, 14974-14978/2006, 15120/2006, 15717/2006, 142-144/2007, 393-
394/2007, 421-422/2007, 496-499/2007, 517/2007, 540/2007, 569/2007, 573/2007, 622/2007, 638-
640/2007, 642/2007, 752-754/2007, 1191/2007, 1396/2007, 1647/2007, 1649- 1651/2007, 1716/2007,
2995/2007, 4128/2007, 4365/2007, 4482-4483/2007, 4485-4488/2007, 4490-4492/2007, 4495/2007 &
not in dispute that these Regulations would be applicable to the properties of
the petitioners.
13 Clause 2.3 of these Regulations is relevant. It reads herein as under:-
"Redevelopment of Existing Planned Industrial Areas through sub-division
of plots.
Master Plan-2021 also realizes that the existence of smaller plots by sub-
dividing the larger plots and has recommended to prepare guidelines for
regularization of such sub-divisions. Accordingly, the owners of sub-divided
plots shall collectively prepare and submit the Layout plan to Local Body for
approval along with the required mandatory documents as per BBL/to the
satisfaction of the Local Body."
14 These Regulations thus recognize the existence of smaller plots by
sub-division from the larger plots. The owners of the sub-divided plots have
been directed to collectively prepare and submit a layout plan to the local
body along with the required mandatory documents to the satisfaction of the
local body. The local body in this case is the North Delhi Municipal
Corporation. After the approval of layout plan by the local body, the
sanction of the building plan on individual plots would be governed by
MPD-2021 development control norms given in the Guidelines/Regulations.
W.P.(C) Nos. 13895-13918/2006, 14974-14978/2006, 15120/2006, 15717/2006, 142-144/2007, 393-
394/2007, 421-422/2007, 496-499/2007, 517/2007, 540/2007, 569/2007, 573/2007, 622/2007, 638-
640/2007, 642/2007, 752-754/2007, 1191/2007, 1396/2007, 1647/2007, 1649- 1651/2007, 1716/2007,
2995/2007, 4128/2007, 4365/2007, 4482-4483/2007, 4485-4488/2007, 4490-4492/2007, 4495/2007 &
15 In view of formulation of these Regulations, learned counsel for the
petitioners submits that they would seek permission of this Court to
withdraw their petitions with liberty granted to them to approach the local
body. They are permitted to do so.
16 These petitions are accordingly disposed of with liberty granted to the
petitioners to permit the co-owners of sub-divided plots to collectively
prepare and submit their layout plan to North Delhi Municipal Corporation
for approval. This would be along with all the mandatory documents which
would be to the satisfaction of the local body. A period of three months is
granted for the said purpose. This is in view of the submission of the
petitioners that in some cases there are several co-owners of one plot and to
collate the documents it would be a cumbersome process for which
sometime would be required.
17 It is made clear that all co-owners of one plot will make this collective
application to the local body.
18 The applications of the petitioners will be considered in accordance
with law and approval of the layout plan will be answered by the local body
in accordance with law. The sanction of the building plan on the individual
plots will, thereafter be governed by MPD-2021 development control norms.
W.P.(C) Nos. 13895-13918/2006, 14974-14978/2006, 15120/2006, 15717/2006, 142-144/2007, 393-
394/2007, 421-422/2007, 496-499/2007, 517/2007, 540/2007, 569/2007, 573/2007, 622/2007, 638-
640/2007, 642/2007, 752-754/2007, 1191/2007, 1396/2007, 1647/2007, 1649- 1651/2007, 1716/2007,
2995/2007, 4128/2007, 4365/2007, 4482-4483/2007, 4485-4488/2007, 4490-4492/2007, 4495/2007 &
19 After an order has been passed by the local body, no coercive action
shall be taken against the properties of the petitioners till the next three
months and this period of three months be counted from the date of
communication of this order to the petitioners (which may be by registered
A.D. post, courier or any mode of accepted service). Needless to state that if
the petitioners are aggrieved by the action of the respondent, they may take
steps in accordance with law. This order is passed without prejudice to the
respective rights and contentions of the parties.
20 Petitions disposed of in the above terms.
INDERMEET KAUR, J
FEBRUARY 06, 2017
A
W.P.(C) Nos. 13895-13918/2006, 14974-14978/2006, 15120/2006, 15717/2006, 142-144/2007, 393-
394/2007, 421-422/2007, 496-499/2007, 517/2007, 540/2007, 569/2007, 573/2007, 622/2007, 638-
640/2007, 642/2007, 752-754/2007, 1191/2007, 1396/2007, 1647/2007, 1649- 1651/2007, 1716/2007,
2995/2007, 4128/2007, 4365/2007, 4482-4483/2007, 4485-4488/2007, 4490-4492/2007, 4495/2007 &
