FIGHT FOR RIGHT SOCIAL WELFARE SOCIETY Vs. VICE CHAIRMAN DELHI DEVELOPMENT AUTHORITY CUM CHAIRPERSON SPECIAL TASK FORCE

JUDGEMENT

(1.) This so-called Public Interest Litigation has been filed seeking following reliefs:-

(2.) Learned counsel appearing for the Petitioner submits that the properties which are mentioned at Page Nos.21 and 22 are unauthorised and illegal constructions and the same are not being demolished by the concerned Respondent authorities and therefore the present petition has been filed.

(3.) Learned counsel further submits that at Page 22 of the memo of this petition the list of properties which are illegal in nature and hence require complete demolition.