M L SUD Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition relates to an area comprising about 435 acres of land near Greater Kailash Part II in New Delhi and known as Jahanpana forest. In the Master Plan this area has been shown as "green" and it is to be maintained as a City Forest. The petitioners have come to this court with allegations that the Delhi Development Authority (referred to hereinafter as "dda") is denuding the said forest by cutting trees and putting up construction and laying roads.

(2.) Learned counsel for the DDA denies these allegations and states that, in fact, the plantation of trees and plants in the said area has been done by the DDA and it has no intention of trying to denude the forest.

(3.) We do not propose to enter into the correctness of the aforesaid allegations because DDA through its counsel gives an undertaking to this court that no tree will be felled in the said area except in the case of dis- eased trees and even before such a tree is felled the DDA will take permission of the Head of the Horticulture Department of DDA.