MEETA CHAKRABORTY Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) PRESENT writ petition has been filed under Article 226 of the Constitution of India seeking a direction restraining the respondents from demolishing C-38A, C-224, C-2/52A as well as other houses in Block B, C, C-2 and E, New Ashok Nagar, New Delhi ­ 110 096. Petitioners have also prayed for regularisation of the site.

(2.) MR . Anuj Castileno, learned counsel for petitioners submits that structures constructed by the petitioners have been regularised by the Government of NCT of Delhi, Urban Development Department vide Order dated 4th September, 2012. The relevant portion of the said Order reads as under:-

(3.) LEARNED counsel for petitioners further submits that by virtue of the National Capital Territory of Delhi Laws (Special Provisions) Second Act, 2011 (for short 'Act, 2011'), petitioners' structures are protected and cannot be demolished. In this connection he relies upon Section 3(2) of the Act, 2011 which reads as under:-