Crime Investigation Detective ... vs Delhi Development Authority And ...
2017 Latest Caselaw 4806 Del

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*IN THE HIGH COURT OF DELHI AT NEW DELHI

+                      W.P.(C)No.6728/2016

%                              Date of decision : 6th September, 2017


       CRIME INVESTIGATION
       DETECTIVE TRUST                            ..... Petitioner
                     Through :        Mr. Krishna K. Singh, Adv.

                          versus

       DELHI DEVELOPMENT
       AUTHORITY AND ORS                          ... Respondents
                    Through :         Mr. Nikhil Goel and Mr.
                                      Ashutosh Ghade, Advs. for
                                      DDA.
                                      Mr. Mukesh Gupta, Adv. for
                                      SDMC/R-2 with Mr. Anil
                                      Verma, Head Clerk, SDMC.
                                      Mr. Gautam Narayan, ASC for
                                      R-3 & 4.

       CORAM:
       HON'BLE THE ACTING CHIEF JUSTICE
       HON'BLE MR. JUSTICE C.HARI SHANKAR

                          JUDGMENT (ORAL)

GITA MITTAL, ACTING CHIEF JUSTICE

1. The petitioner had complained that illegal parking in and around Jasola District and the road along TDI centre had developed which is run and controlled by parking mafia. In this regard, our attention is

drawn to the counter affidavit filed by the South Delhi Municipal Corporation setting out the details of authorized parking sites under their control. The SDMC has disclosed existence of authorized parking at the following three spots :

S.No.   Parking Area        Possession   Company to which     Date       of    Remarks
                                         Possession      is   Possession
                                         Granted
1.      Jasola District     YES          Shri Dharmender      28.4.2016        Authorised
        Center       Plot                                                      Parking

2.      Mohan         Co-   YES          M.S. Contractor      16.3.2017        Authorised
        operative                                                              Parking
3.      Non-                YES          Deepika Associates   21.12.2016       Authorised
        Hierarchical                                                           Parking
        Commercial
        Center, Jasola

2. Ld. counsel for the petitioner submits that there is no parking permissible on the plot nos.3, 7, 8, 9, Jasola District Centre. It is submitted by ld. counsel for the SDMC that reference to the plot, so far as the parking site is concerned, is to enable the identification. In fact, the parking is along the road in front of these plots where authorized parking has been permitted. This fact is confirmed by the respondent nos.3 and 4 in their counter affidavit dated 28 th September, 2016 which have to be read along with the enclosed documents. It is also manifested from the allotment letter dated 25 th April, 2016 "regarding parking site in front of Plot No.3 and in front of Plot No.7, 8 & 9, Distt. Centre Jasola" addressed by the Delhi Development Authority to the AE/Survey, DDA, Vikas Sadan, INA, New Delhi- 110023 with copies addressed to the allottees.

3. In view of the above, the necessary clarifications have been provided and this writ petition need not detain us any further.

4. This writ petition is disposed of in the above terms.

ACTING CHIEF JUSTICE

C.HARI SHANKAR, J SEPTEMBER 06, 2017 aj