DHIRAJ BHUSHAN Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The proceedings in the matter have been conducted through video conferencing.

(2.) Aggrieved by the above, the petitioner seeks the following reliefs in the present writ petition:

(3.) A counter affidavit has been filed on behalf of the respondent No. 3/East Delhi Municipal Corporation ("EDMC"), in which it is stated that there are 20 parks in Anand Vihar, including parks for toddlers, which were handed over to the local Residents' Welfare Associations. It is contended that there are, in fact, three parks located near the petitioner's residence where children are free to play. During the course of proceedings, two applications have been filed by other residents of Anand Vihar seeking intervention/impleadment in the present petition.