NARAINA JAN KALYAN SUDHAR Vs. UNION OF INDIA

JUDGEMENT

(1.) W.P.(C) No.3413/2012, when it came up first on 30th May, 2012, was dismissed with the following order:-

(2.) REVIEW is sought pleading that the documents produced by the respondent no.3 Delhi Metro Rail Corporation Ltd. (DMRC) on that date were then not seen by the petitioner/its counsel; that the petitioner thereafter approached the respondent no.3 DMRC for the said documents; the respondent no.3 DMRC supplied only a copy of the letter dated 22 nd October, 2011 of the Federation of Naraina Vihar Residents' Welfare Association and the Note dated 31st October, 2011; that the said documents disclosed that the Federation of Naraina Vihar Residents' Association never agreed to diversion of approved elevated metro route to underground metro station through the colony of Naraina Vihar and on the contrary the said Federation had also opposed the underground metro station vide their letter dated 22nd July, 2011.

(3.) THE records further show various other studies having been carried out for so alerting the plan.