AMARJEET Vs. MCD AND ANR.

JUDGEMENT

(1.) IT is apparent from the counter affidavit filed by the respondents that the land in question is encroached upon by third parties and is subject matter of several writ petitions, in which interim orders have been passed by the Division Bench, directing that the respondents can complete the process of acquisition but possession will not be taken till the question of regularization of unauthorized colony is decided.

(2.) IT is a well known fact that subsequently the respondent, Government of NCT of Delhi has framed a regularization scheme. One of the authorized colonies slated for regularization is Samalkha Extension. The petitioner obviously now cannot be allotted land/plot in the said colony.