VASANT VIHAR RESIDENTS WELFARE ASSOCIATION Vs. BHAVREEN KANDHARI

JUDGEMENT

(1.) The appellant, the Vasant Vihar Residents Welfare Association is aggrieved by orders dtd. 15/11/2021; 23/12/2021; 17/1/2022 and 3/3/2022, whereby the learned single Judge has directed for the removal of concrete ramps constructed by house-owners in the locality connecting the drive-ways of the houses to the road in front of them. Pursuant thereto, the S.D.M.C. and other authorities have started demolishing such drive-ways.

(2.) Pertinently, the appellant-association has filed an intervention application being CM APPL. No. 10877/2022 in CONT.CAS No. 778/2021 before the learned single Judge, which is coming-up for hearing on 23/3/2022.

(3.) Learned senior counsel appearing on behalf of appellant-association submits that there is no dispute with regard to the directions issued by the learned single Judge for preservation of trees and for clear and unhindered access for users to the side-walks/footpaths; however, the association is aggrieved by the mindless breaking by the authorities of the concrete ramps connecting the houses with the roads, especially since the height of the roads has got raised over the decades and this tends to cause flooding in the houses. That being said however, and without prejudice to the rights and contentions of the house owners, learned senior counsel seeks time to obtain instructions from the association/its members regarding voluntary removal of un-authorized ramps in co-operation with the municipal authorities, to subserve the intent and purport of the orders of the learned single Judge, while at the same time protecting the rights of the house owners; and to apprise the learned single Judge in that behalf, on the next date fixed i.e. 23/3/2022.