RESIDENT WELFARE ASSCN GURU NANAK PURA Vs. MCD

JUDGEMENT

(1.) THE petition was filed impugning the Resolution no.713 dated 13th November, 2002 of the Standing Committee of the respondent no.1 MCD by which two residential plots bearing no.E-73 & E-72 were incorporated in the Layout Plan of colony of Guru Nanak Pura, Jail Road, New Delhi, on land which in the earlier layout plan sanctioned vide Resolution no.198 dated 16 th August, 1979 was shown as a park. THE petitioner also sought the relief of restraining the respondents MCD and DDA from sanctioning any building plan for construction on the two plots so carved out.

(2.) NOTICE of the petition was issued and the respondents directed to ensure that the use of the two plots in question is maintained as per the Layout Plan. The order dated 23rd November, 2005 records that construction was in progress on the two plots.

(3.) NONE appeared for the owners of the plots (respondents no.3&4) . The counsel for the petitioner states that they were proceeded against ex parte.