DELHI URBAN SHELTER Vs. GOVT OF NCT DELHI

JUDGEMENT

(1.) BY the present Appeal the appellant Delhi Urban Shelter Improvement Board seeks to challenge the impugned Order dated 14.03.2012 alongwith judgment dated 27.04.2012 passed in the review application.

(2.) THE Writ Petition was filed by the petitioners (who are respondents No.7 to 13 in the present appeal) seeking an appropriate Writ directing respondents No.1 to 4 to remove illegal construction at Camp No.2, A- Block, Nangloi, Delhi on the land of Delhi Metro Rail Corporation Ltd.(hereinafter referred to as ,,DMRC) i.e. respondent No.3 in the present Appeal. The said petitioners claim to be residents of Camp No.2, A-Block, Nangloi, Delhi. It is stated that respondents No.5 and 6 have illegally occupied land in the area and that the land had now been taken over by respondent No.3/DMRC and the appellant had allotted plots to them at some other place.

(3.) IT is stated that 45 plots existed on the land which was allotted to DMRC. It is further stated that respondent No.3/DMRC could clear and use only 1119.16 sq. meters of land out of the 1331.87 sq.meters leaving behind the balance land in a portion of 15 plots. It is stated that in respect of the said 15 plots only partial demolition was carried out due to resistance put up by the residents. It is further stated that only proportionate compensation with respect to the 15 plots was paid by DMRC.