Delhi High Court
G Block Residents Welfare ... vs Union On India, Through Its ... on 25 November, 2021
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment delivered on: 25.11.2021
+ W.P.(C) 11351/2021 & CM. APPLS. 34938-39/2021
G BLOCK RESIDENTS WELFARE ASSOCIATION (REGD.)
Versus
UNION ON INDIA, THROUGH ITS SECRETARY, MINISTRY OF
RAILWAYS & ORS. ..... Respondent
Advocates who appeared in this case:
For the Petitioner: Mr. A.S Chandhiok, Senior Advocate, Mr Dhruv Kapur,
Mr Kunal Cheema, Mr. Vijayender Kumar, Mr Maharshi
Kaler, Mr. Tarranjeet Singh Sawhney, Ms. Jasmeet Kaur
Ajimal, Ms. Neelam Deol and Mr. Soundara Rajan,
Advocates (Through VC)
For the Respondent: Mr. Rahul Mehra, Senior Advocate with Mr. Rishikesh
Kumar, ASC, Mr. Vikas Saini and Mr. Rizwan, Advocates
for R-4 & 5.
SI Kartar Singh, PS-Delhi Cantt Railway Station.
Ms. Shobhana Takiar, Advocate for DDA (Through VC)
Mr. Jagjit Singh, Mr. Preet Singh and Mr. Vipin
Chaudhary, Advocates for Railways (Through VC)
Ms. Mini Pushkarna, Standing Counsel with Ms. Latika
and Ms. Khushboo Nahar, Advocate for the Corporation
(Through VC)
Sh. Arun Bhardwaj, Senior Advocate along with Mr.
Prashant Manchanda, Mr. Mohit Saroha, Ms. Aditi S.,
Mr. Shashi Kant and Ms. Sakshi Uppal, Advocates for
Respondents No. 6 and 7 (Through VC)
CORAM:-
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
JUDGMENT
Digitally Signed
Signature Not Verified By:JUSTICE SANJEEV
Digitally Signed By:KUNAL SACHDEVA
MAGGU Signing Date:25.11.2021
Signing Date:25.11.2021 22:52:57 21:20
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.
SANJEEV SACHDEVA, J. (ORAL)
1. Petitioner seeks a direction to the respondents not to process,
any further, the construction of the foot over bridge between Naraina
Vihar and Inderpuri Station without hearing the petitioner in
compliance of judgment dated 07.07.2020, passed by a Division
Bench of this Court in LPA 170/2020, titled Amar Singh Gautam and
Anr. Vs. G Block Resident Welfare Association (Regd.).
2. Learned senior counsel for respondent Nos.4 and 5 submits that
a foot over bridge has been proposed to connect the residents of Budh
Nagar, J.J. Colony with Naraina Vihar via G-Block, Naraina Vihar on
a proposal dated 18.10.2021, received from one of the MLAs.
Learned senior counsel submits that the foot over bridge is meant for
the welfare of the nearby residents.
3. Learned senior counsel for the petitioner submits that no copy
of the proposal has been received by the petitioner. He however
submits that no foot over bridge can be constructed which in any
manner prejudices the petitioner or connects any area with the land
comprised within the boundary of the petitioner Society.
4. He further submits that in terms of the judgment of the Division
Bench dated 07.07.2020, in any decision to be taken by the authorities
with regard to the construction of the foot over bridge, petitioner is to
be made a party and given an opportunity of hearing.
Digitally Signed
Signature Not Verified By:JUSTICE SANJEEV
Digitally Signed By:KUNAL SACHDEVA
MAGGU Signing Date:25.11.2021
Signing Date:25.11.2021 22:52:57 21:20
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.
5. Learned senior counsel submits that an inspection was carried
out recently for the purposes of construction of a foot over bridge but
the petitioner was not made a party to the survey, nor any opportunity
of hearing was granted. He submits that the petitioner/Society has
filed several objections but they have also not been taken into account.
6. Learned counsel appearing for the Union of India, Ministry of
Railways submits that as and when a proposal is received for
construction of a foot over bridge, a survey is conducted and if found
feasible, bridge is constructed by the Railways.
7. Learned counsel for North Delhi Municipal Corporation
submits that a proposal had been received from the Northern Railways
and a joint inspection was carried out on 31.07.2021, but the area was
not found feasible for construction of a foot over bridge, which fact
was duly communicated to the Northern Railway with a request to the
Northern Railway to identify an alternative, site on which a feasibility
study would be subsequently conducted.
8. Since the stand of the Corporation itself is that the site which
was inspected was not found feasible and feasibility of an alternative
site/location is still to be explored, this petition is disposed of with a
direction to the Respondents that as and when any site, alternative or
otherwise, is located for the purposes of construction of a foot over
bridge, then in terms of the judgment date 07.07.2020 in LPA No.
Digitally Signed
Signature Not Verified By:JUSTICE SANJEEV
Digitally Signed By:KUNAL SACHDEVA
MAGGU Signing Date:25.11.2021
Signing Date:25.11.2021 22:52:57 21:20
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.
170/2020 (supra), petitioner/Association shall be made a party to the
said feasibility study and given a right of personal hearing. In which
case, relevant documents/reports shall be provided to the petitioner.
9. It is clarified that this Court has neither examined, nor
commented upon the requirement of the construction of a foot over
bridge or the feasibility or otherwise, of the sites identified or
proposed to be identified in future for the purposes of construction of
the foot over bridge.
10. All rights and contentions of the parties are reserved.
11. Petition is disposed of in the above terms.
SANJEEV SACHDEVA, J
NOVEMBER 25, 2021
NA
Digitally Signed
Signature Not Verified By:JUSTICE SANJEEV
Digitally Signed By:KUNAL SACHDEVA
MAGGU Signing Date:25.11.2021
Signing Date:25.11.2021 22:52:57 21:20
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.
