M C NEHTA Vs. UNION OF INDIA

JUDGEMENT

(1.) Taken on board. Mr. K. N. Raval, ASG appearing on behalf of the Delhi Development Authority, states that alternative plot of land can be offered to the AAUI at Pushap Vihar. Mr. Rajiv Dutta, learned counsel states that he accepts the alternative offer. The allotment of the said land can now be made to the AAUI by the authorities concerned, including the Landdo, within eight weeks from today. I. A. is disposed of.

(2.) Issue notice in all the IAs listed today - and which are to be listed for the first time, to the non-applicants returnable on 28/4/2000. Service be effected on the Amicus Curiae and the other concerned counsel who may file their responses within four weeks. In the meantime, we make it clear that the order dated 30/10/1996 does not prevent the Govt. of NCT of Delhi (applicant in IA 1206) to acquire any additional land which it may require for any public purpose, including the implementation of this Court's orders.