RAMA AGGARWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner in this writ petition inter alia has prayed for the following reliefs:

(2.) The prayers of the petitioners apparently are self-contradictory. The learned Counsel appearing for the petitioners despite the a forementioned prayers having been made in the writ petition at the time of hearing of the writ petition confined his argument only to Section 6 of the Delhi Development Authority Act urging that the same is violative of part IXA of the Constitution of India.

(3.) Section 6 of the Delhi Development Authority Act reads as under: "The objects of the Authority shall be to promote and secure the development of Delhi according to plan and for that purpose the Authority shall have the power to acquire, hold, manage and dispose of land and other property, to 1 carry out building, engineering, mining and other operations, to execute works in connection with supply of water and electricity, disposal of sewage and other services and amenities and generally to do anything necessary or expedient for purposes of such development and for purposes incidental thereto: Provided that save as provided in this Act, nothing contained in this Act shall be construed as authorising the disregard by the Authority of any law for the time being in force."