Vishwakarma Jan Sudhar Samiti Rwa ... vs Union Of India Through Ministry Of ...
2021 Latest Caselaw 2179 Del

                                      $~30
                                      *IN THE HIGH COURT OF DELHI AT NEW DELHI

                                      %                                     Judgment delivered on: 13.08.2021

                                      +      W.P.(C) 8412/2021
                                      VISHWAKARMA JAN SUDHAR SAMITI RWA BLOCK D-1, JAITPUR
                                      EXTENSION-II              ..... Petitioner

                                                                   versus

                                      UNION OF INDIA THROUGH MINISTRY OF HOUSING AND
                                      URBAN AFFAIRS & ORS.                  ..... Respondents
                                      Advocates who appeared in this case:
                                      For the Petitioner:           Mr. Tanmay Yadav and Ms. Nihaarika Jauhari,
                                                                    Advocates.
                                      For the Respondent:           Ms. Amrita Prakash, CGSC for R-1.
                                                                    Mr. Anuj Aggarwal, ASC, GNCTD with Ms. Ayushi
                                                                    Bansal, Advocate for R-2.
                                                                    Mr. Arun Birbal and Mr. Sanjay Singh, Advocates for
                                                                    R-3/DDA.
                                      CORAM:-
                                      HON'BLE MR. JUSTICE SANJEEV SACHDEVA

                                                                      JUDGMENT

SANJEEV SACHDEVA, J. (ORAL) CM APPL.25991/2021 (exemption) Exemption is allowed subject to all just exceptions. W.P.(C) 8412/2021

1. The hearing was conducted through video conferencing.

2. Petitioner seeks a direction to the respondents to include the land forming part of Block D-1, Vishwakarma Colony, Jaitpur Extension Part II, Delhi within the boundary of Jaitpur Extension Part-II.

========================================================== Signature Not Verified W.P(C) 8412/2021 Digitally Signed 1 By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:14.08.2021 Signing Date:14.08.2021 14:58:10 13:40 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

3. Learned counsel for the petitioner submits that the petitioner has given several representations, however, the same has not been disposed of. He submits that in the notification issued the area covered by the residents of the petitioner society has been excluded from the boundaries of Jaitpur Extension colony Part II which is pending consideration for recognition.

4. Since the prayer of the petitioner is for the respondents to appropriately decide the representation/objections of the petitioner society seeking inclusion of Block D-1 within the delineated boundary of Jaitpur Extension Part II, this petition is disposed of with a direction to the respondents to decide the representation of the petitioner by way of a speaking order in accordance with law preferably within a period of four months from today. The decision be taken after granting an opportunity of a personal hearing to the affected parties.

5. Petition is disposed of in the above terms reserving the right of the petitioner to avail of legal remedies if need so arises.

6. Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through email by the Court Master.

SANJEEV SACHDEVA, J AUGUST 13, 2021/rk

========================================================== Signature Not Verified W.P(C) 8412/2021 Digitally Signed 2 By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:14.08.2021 Signing Date:14.08.2021 14:58:10 13:40 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.