V KATJU Vs. DELHI DEVELOPMENT AUTHORITY & ORS

JUDGEMENT

(1.) This writ petition filed in public interest seeks the quashing of the allotment dated 18 th February, 2002 by the respondent No.1 Delhi Development Authority (DDA) of land admeasuring 321.20 sq.m. "in respect of the designated park situated in H-Block, Saket, New Delhi" in favour of the respondent No.3 Gurudwara Prabhandak Committee and further seeks a direction to the respondent No.1 DDA and respondent No.2 Municipal Council of Delhi (MCD) to demolish the structure existing thereon and remove the encroachment over the said land.

(2.) Notice of the petition was issued, though no interim relief granted. Counter affidavits have been filed by the respondent No.1 DDA and respondent No.3 Gurudwara Prabhandak Committee and to which rejoinders have been filed by the petitioner.

(3.) It is the case of the petitioner: