B L WADEHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) Pursuant to this Court's order dated 5.11.1996 officers representing DDA, Railways, and CPWD are present in court.

(2.) Mr R.K. Bhandari, Engineer Member, DDA is present on behalf of DDA. We have heard Mr Bhandari. Mr Bhandari states that as back as 1993, DDA requested MCD to take over 382 colonies which had been fully developed by DDA. He further states that 63 colonies have been taken over by MCD and a joint inspection regarding 28 colonies has already been done. Mr Bhandari further states that necessary payment required to be made has also been made to MCD. According to Mr Bhandari the joint inspection pertaining to the rest of the colonies has not as yet been done.

(3.) On behalf of MCD, Mr D. Mukhopadhya, Director, Conservancy (I), Engineering is present. He is not in a position to tell us as to why these colonies are not being taken over. Mr Jaitley, learned counsel appearing for MCD suggests that there should be a meeting between the Vice-Chairman of DDA and the Commissioner, MCD to sort out this problem. We agree with this suggestion. We request the Vice-Chairman of DDA and also the Commissioner, MCD to sort out this problem by whatever means they think best in the circumstances of this case. We would appreciate if the work of cleaning of these colonies is taken over as per the decision of the two officers within one week from today.