SURJEET SINGH Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) The present LPA arises out of the Impugned Order dtd. 12/10/2020 passed by the Ld. Single Judge in W.P. (C) 7748/2020.

(2.) The facts leading to the filing of the instant LPA are that the Appellant is the proprietor of M/s Surjeet Printers, established in 1989 at the address 7K, Kolhapur Road, Delhi. The Hon'ble Supreme Court in 1996 had issued directions to relocate industries in non-conforming and residential areas to areas earmarked for industrial purposes. For the purpose of allotting new land, the industrial areas were earmarked for development including Bawana-II (Bhorgarh)

(3.) In compliance with the aforesaid directions, Respondent No.1/Government of NCT of Delhi through the Department of Industries floated the Scheme of Relocation of Industries (hereinafter referred to as "the Scheme") and appointed Respondent No. 2/Delhi State Industrial and Infrastructure Development Corporation Limited as the implementing agency for purposes of the Scheme.