RAJAN SOOD Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The present writ petition has been filed impugning the demolition action proposed by Respondent No.1, Delhi Development Authority ( 'DDA '), in Khasra Number 804/24 -26 (5-14) of Village Sadhora Kalan, near Mahavir Modern Senior Secondary School, opposite Nanak Piau Gurudwara, New Delhi. The petition more specifically impugns the communication dtd. 12/12/2022 issued by Respondent no.1 to the Deputy Commissioner of Police, District North West, Ashok Vihar, New Delhi, requesting for sufficient police force during the demolition program.

(2.) The Petitioners in this petition further seek a restraint against the Respondent No.1 from carrying out any demolition of the structure existing in both Khasra Nos. 804/24 -26, admeasuring 5 Bigha 14 Biswa ( 'the subject land ') and 940/23 (3 -9).

(3.) The Petitioners state that the land forming part of Khasra No. 940/23 is unacquired by the Respondents and though, the impugned communication dtd. 12/12/2022, does not contain any reference to a planned demolition in the said Khasra, the present petition has been filed as there is an apprehension that Respondent No.1 may undertake demolition of the existing structure in Khasra No. 940/23 in addition.