On Friday, the High Court of Delhi sought response of the Central Govt & the Delhi Govt on a petition by several residents of Sainik Farms who have claimed that they have been arbitrarily & illegally classified as affluent unauthorised colonies, thereby resulting in non-recognition of the ownership rights of their properties.
A bench of Chief Justice DN Patel & Justice Prateek Jalan issued notice to the Union ministry of housing, the Delhi Govt, Delhi Development Authority (DDA) & the South Delhi Municipal Corporation seeking their stand on the petition by residents of Sainik Farms & Sainik Farms Western Avenue.
Lawyers Uttam Datt & Sonakshi Singh, representing residents of 2 Sainik Farm colonies, contended that the Centre came out with the National Capital Territory of Delhi (Recognition of Property Rights of Residents in Unauthorised Colonies) Act of 2019 & regulations were framed under it for recognising the ownership rights of residents of unauthorised colonies.
The petition said that the benefit under the Act & the regulations have been arbitrarily & illegally denied to the residents of the unauthorised colonies that were identified as affluent unauthorised colonies. It contended that no reason or rationale has been provided under the Act or the regulations for such a classification.
The plea has also sought a direction to the Centre to “treat the petitioner’s colonies i.e. Sainik Farms & Sainik Farms Western Avenue at par with the unauthorised colonies” residents of which have been conferred with ownership rights”.
The matter would be now heard on Nov 27.
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