PUSHPANJALI RESIDENTS WELFARE ASSO Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Heard learned counsel for the petitioner. Although respondents are duly represented, none has appeared when the matter was called.

(2.) The petitioners here which is a Residents Welfare Association has instituted the present writ petition aggrieved by the order passed by the Collector dtd. 14/11/2012. By the aforesaid order, the Collector has proceeded to reject a representation which was made by the petitioners pursuant to the liberty accorded to them in terms of the order of 7/3/2012 passed by the Court in W.P.(C) 399/2011.

(3.) The grievance of the petitioners essentially lies in the continuance of proceedings under Sec. 81 of the Delhi Land Reforms Act, 1954 [DLR Act] in respect of land which undisputedly stood covered in a Notification under Sec. 507 of the Delhi Municipal Corporation Act, 1957 [DMC Act] promulgated on 24/10/1994. As per the details which are set forth in Annexure P-5, the individual members were aggrieved by the initiation of action under Sec. 81 of the DLR Act after the land in question came to be covered in the Notification issued under the DMC Act.