On Tuesday, the High Court of Delhi asked the civic bodies to respond to a plea seeking the removal of unauthorised construction in public parks near Jama Masjid and Meena Bazaar.
A bench of acting Chief Justice Vipin Sanghi & Justice Navin Chawla told North Delhi Municipal Corporation (NDMC) that it must ensure there are no encroachments in public parks & sought a report in this regard.
In response, the lawyer for the civic body informed the Court that many of these parks are under the control of the waqf board & municipal employees are not allowed to undertake any work. The bench then asked the petitioner to also make Delhi Waqf Board a party to the proceedings even as the petitioner maintained that the parks are owned by the corporation.
He further alleged that the parks have been allowed by the corporation to be encroached on by outsiders & it has also permitted another agency, Delhi Urban Shelter Improvement Board – to set up shelters for the homeless inside these parks. Counsel for DUSIB, however, said only temporary portacabin night shelters were set up on the directions of HC earlier in 2010.
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