COMMON CAUSE Vs. UNION OF INDIA

JUDGEMENT

(1.) JUDGMENT

(2.) THESE writ petitions have been essentially filed question- ing regularisation of unauthorised colonies. The main plank of challenge is that, without definite guidelines, policy or scheme, regularisations were being effected at the ipsi dixit of the authorities. Several interim orders have been passed in the cases. Along with the affidavit dated 13/02/2001 filed in CWP 4771 /93 as amended by the affidavit dated 20/02/2001, certain guidelines for regularisation of unauthorised colonies have been filed. Since there was no specific challenge to guidelines, if any, the present writ petitions have become infructuous. We note that stand of some is that, we should not put our seal of approval to the guidelines filed. As the applicability of the guidelines or the correctness thereof is not under challenge in any of the writ petitions, the question of our putting seal of approval or otherwise to it does not arise. It has also been urged by some that there is no definite information regarding colonies to be regularised.