CHETAN PARKASH Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) CW 1573/1999 Petition has been filed by the petitioners claiming to be residents of Suraj Park, Auchandi Bawana Road comprised in Khasra No, 36/26 (Part) in the revenu Estate of Village Sameypur, Delhi seeking a restraint order against the respondents from dispossessing them from the property in question and prohibiting them from demolishing the building constructed.

(2.) It is stated in the writ petition that the colony in question is one of the colonies mentioned in the list of 1071 un-authorised colonies in respect of which the question of regularisation is pending consideration. It is not disputed that the land in question stands acquired and the land owners have failed in the challenge to the acquisition proceedings right till the highest court.

(3.) The question of regularisation of these un-authorised colonies from subject matter of writ petition No. 4771/93, titled Common Cause Vs. Union of India and another wherein the Division bench vide order dated 17.8.1998 observed as under: