JAGRITI MAHILA SAMITI Vs. DDA AND ANR

JUDGEMENT

(1.) Present writ petition has been filed under Article 226 of the Constitution of India for quashing of Resolution/Notice dated 10th September, 2007 whereby construction of Community Hall has been approved on the land initially earmarked for Nursery School and Club in colony of 512 MIG Flats, Green Apartments, Rajouri Garden, New Delhi.

(2.) Petitioner claims to be a welfare organisation of the residents of 512 MIG Flats and states that a Community Hall is not the requirement of the residents.

(3.) Learned counsel for petitioner further states that no hearing was given to the residents of the colony before changing 'use of the land' in question. He also submits that the construction of the Community Hall would infringe the right of privacy of the residents.