RAMESH KUMAR Vs. M C D

JUDGEMENT

(1.) Having heard learned counsel for the parties, in view of our earlier order dated 26/2/1999, no further relief is required to be granted in these I. As. Whatever benefit is available to the applicants pursuant to the aforesaid order will obviously be available to them. We are informed by learned counsel, Mr. Kashyap that the grievance of the applicants is already pending scrutiny before the Chopra Committee. The grievance of the applicants will obviously be examined on its own merits. I. As. are accordingly disposed of. LA. No. 284 :

(2.) Having heard learned counsel for the parties, in our view, before any further orders are passed in this I. A. it will be necessary to have first hand information regarding the position on spot in Pushpa Market, as learned counsel for the applicant-squatters on instructions has vehemently stated before us that despite explosion and the Lt. governor's order which had resulted in uprooting a number of squatters in that area, still there are illegal and unauthorised squatters. In view of this statement, learned counsel for the M. C. D. stated on instructions that that has not been done and that can never be done excepting for those who are already protected by any interim orders granted either by this court or any other court. In our view, looking to the aforesaid rival contentions, it would be appropriate to request Shri Chopra to make it convenient to go to the spot and have surprise visit in connection with the aforesaid grievance and submit a report to us. For that purpose, this I. A. will stand adjourned to 10/9/1999 at 2. 00 P. M. A copy of this order be communicated to Shri r. C. Chopra for hisinformation and necessary compliance. LA. Nos. 295-296

(3.) At the request of learned counsel for the M. C. D. four week's time is granted to file written response to the grievance made in these I. As. Adjourned to 10/9/1999 at 2. 00 P. M. LA. No. 297 and 317: