SARASWATI DEVI Vs. DDA

JUDGEMENT

(1.) Petition has been filed by the petitioner claiming to be resident of Suraj Park, Auchandi Bawana Road comprised in Khasra No. 36/26 in the revenue Estate of village Sameypur, Delhi seeking a restraint order against the respondents from dispossessing them from the property in question and prohibiting them from demolishing the building constructed.

(2.) It is stated in the writ petition that the colony in question is one of the colonies mentioned in the list of 1071 un-authorised colonies in respect of which the question of regularisation is pending consideration. It is not disputed that the land in question stands acquired and the land owner has failed in the challenge to the acquisition proceedings right till the highest court.

(3.) The question of regularisation of these un-authorised colonies form subject matter of Civil Writ Petition No. 4771/93, titled 'Common Cause v. Union of India & Anr.' wherein the Division Bench vide Order dated 17.08.1998 observed as under:-