MOHD SALIM Vs. DELHI WAKF BOARD

JUDGEMENT

(1.) THE present writ petition is connected with Writ Petition (Civil) No. 1512/1984. This Court in the said writ petition has passed the following order:-

(2.) WE have been apprised by Mr. Rakesh Tiku, learned senior counsel for the petitioner that the encroachment should be removed. In view of the decision pronounced in Writ Petition (Civil) No. 1512/1984, the Union of India shall take appropriate steps for removal of unauthorized encroachment and unauthorized construction as the same has taken place in violation of the order passed by this Court in the year 1984. Needless to say, when we have said unauthorized construction and encroachments ought to be removed, it is obligatory on the part of the Union of India that no person makes any kind of unauthorized construction or encroachment. It needs no special emphasis to state that if the petitioner is aggrieved by an action of the Union of India, it can approach the appropriate legal forum as advised in law.