PANCHSHEEL ENCLAVE RESIDENTS Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is in the nature of Public Interest Litigation. The central issue pertains to unauthorised construction in and around the two old dilapidated and protected monumental structures right behind Blocks A and A1 of Panchsheel Enclave, New Delhi, falling in the area declared as Green Belt. According to the petitioner this land belongs to the DDA. However, the area is not only encroached upon by unauthorised persons, they are also raising illegal structures in spite of the fact that no such structure could be raised within 100 meters of the protected monuments. The petitioner is a Residents Welfare Association of Panchsheel Enclave Block A and A1. As would be clear from the averments made in the writ petition, it has brought the issue of the aforesaid encroachment and illegal construction to the various authorities including Chief Minister, Government of NOT of Delhi, Police Authorities, Municipal Corporation of Delhi, Archaeological Survey of India etc.

(2.) Following activities of illegal construction and unauthorised occupation were reported to these authorities:

(3.) Attention of these authorities were also invited to unauthorised colonies which were coming up behind A and A1 Blocks of Panchsheel Enclave and the Petitioner Association also listed the following grievances and problems which they were facing because of this unauthorised colonies: