DELHI DEVELOPMENT AUTHORITY Vs. DELHI CLOTH MILLS LIMITED

JUDGEMENT

(1.) These are applications for directions in Civil Appeal nos. 1401 and 1402 of 1990 decided by us on March 13, 1990.

(2.) For facility of fact situation resort be had to our judgment dated 13/03/1990. 1 Direction given by us to the DDA was meaningful and clear that it shall grant to the Delhi Cloth Mills conditional approval subject to the removal of the objections enumerated and extracted in the judgment, as raised, or such of them as were valid and tenable in law, after the Delhi Cloth Mills is heard by the Municipal Corporation of delhi, the author of the objections, and which the DDA had adopted, and the matter to be formalised forthwith by the DDA and the authorities connected therewith within a time frame. This has reportedly met with hurdles necessitating these applications. The objections may broadly be divided in three parts:

(3.) The objections, to begin with, as raised by the Municipal Corporation of Delhi and later adopted by the DDA, presently requiring smoothening before us relate to those which are within the exclusive domain of the DDA for it is asserted by the applicant Delhi Cloth Mills that the objections relating to the Municipal Corporation of Delhi are not insurmountable and those can, for the present, be left alone to be tackled by the applicant without the intervention of the court. For this reason neither any direction is asked at this stage nor is one necessary to the Municipal Corporation of Delhi.