Sh. Himanshu vs East Delhi Municipal Corporation ...
2020 Latest Caselaw 33 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                             Date of Decision: 06.01.2020
+      W.P.(C) 18/2020
       SH. HIMANSHU                                      ..... Petitioner
                          Through:      Mr. Anshul Garg, Adv.
                          versus
       EAST DELHI MUNICIPAL CORPORATION AND ORS.
                                                    ..... Respondents
                    Through: Mr. Mukesh Gupta, Standing Counsel
                    with Mr. Mayank Ahuja, Adv. for EDMC
                    Mr. Dhanesh Relan, Standing Counsel with
                    Ms.Komal Sorout & Ms. Kajri Gupta, Adv. for
                    DDA
       CORAM:
       HON'BLE THE CHIEF JUSTICE
       HON'BLE MR. JUSTICE C.HARI SHANKAR

                                    JUDGMENT

D.N. PATEL, CHIEF JUSTICE (ORAL) C.M.No.55/2020 (exemption) Allowed, subject to all just exceptions.

The application stands disposed of.

W.P.(C) 18/2020

1. This Public Interest Litigation has been preferred with the following prayers:

"i) Issue an appropriate writ thereby directing the Respondents to take action against the concerned officials who have allowed the illegal/unauthorised construction on the following properties:-

A) Property / plot, adjoining to the Plot No. B-14 (A to Z Medical Store), Opposite Goyal Medical Store, Main Loni Road, DeIhi-32;

B) Property /plot, adjoining to the Plot No. B-15 (Maa Durga Telecom), West Jyoti Nagar, Loni Road, Delhi- 32;

C) Property /plot bearing no. C-73 (Area 200 Sq. Yds. Approx.) Gali No. 7, West Jyoti Nagar Extension, Delhi;

ii) Issue an appropriate writ thereby directing the Respondents to remove the illegal encroachment /constructions on the aforesaid land earmarked for Public Park and Road in the area of West Jyoti Nagar, Loni Road, Delhi -32."

2. Having heard the learned counsel appearing for both the sides and looking into the facts and circumstances of the case, it appears that there are allegations about the illegality or otherwise of the construction at the places mentioned hereinabove in the prayer clause.

3. We, therefore, direct the respondents to decide the legality and otherwise of the construction in question in accordance with law, rules, regulations and Government policy applicable to the facts of the present case, after giving an adequate opportunity of being heard to the owner/occupier of the super structure. If the respondents come to a conclusion that the construction in question is illegal, immediate action would be taken by them for demolition of the same.

4. With the aforesaid observation, this writ petition is hereby disposed of.

                                                           CHIEF JUSTICE



JANUARY 06, 2020/ns                                 C.HARI SHANKAR, J