FRIENDS COLONY RESIDENTS ASSOCIATION Vs. GOVERNOR OF DELHI

JUDGEMENT

(1.) THE RESIDENTS WELFARE ASSOCIATION OF FRIENDS COLONY HAS KNOCKED AT THE DOORS OF THIS COURT DRAWING ATTENTION THAT THE DDA AND THE MUNICIPAL CORPORATION OF DELHI ARE CLOSING THEIR EYES TO RAMPANT ENCROACHMENT BY SLUM LORDS ON A PARCEL OF LAND STATED TO BE A PARK AS PER THE APPROVED LAY OUT PLAN OF THE COLONY. THE PARK IN QUESTION IS ADJOINING B-BLOCK OF FRIENDS COLONY (WEST), NEW DELHI.

(2.) SITE PLAN FILED BY THE PETITIONER SHOWS THAT AFTER THE LAST ROW OF HOUSES ON B-BLOCK TOWARDS ITS SOUTHERN SIDE IS A 45 FEET WIDE ROAD MAKING A 'T' JUNCTION WITH THE 130 FEET WIDE MATHURA ROAD ON THE WESTERN SIDE OF B-BLOCK. FURTHER SOUTH OF B-BLOCK ACROSS THE 45 FEET ROAD IS A STRIP OF LAND. AN ELECTRICAL SUB- STATION STANDS CONSTRUCTED. TOWARDS THE EASTERN SIDE OF THE LAND OF THE SUB-STATION IS A PASSAGE WHICH JOINS THE 45 FEET WIDE ROAD TOWARDS THE SOUTHERN BOUNDARY OF B- BLOCK. FURTHER EAST ALONG PART OF THE SAID PASSAGE NEXT TO THE ELECTRIC SUB STATION 5, RESIDENTIAL PLOTS OF B- BLOCK STAND CARVED OUT. TOWARDS FURTHER SOUTH AT THE LAND WHERE SUB STATION EXISTS IS THE PARCEL OF LAND STATED TO BE A PARK. LAND OF THE PARK ABUTS A PETROL PUMP ON THE MAIN MATHURA ROAD TOWARDS THE WEST. TOWARDS THE SOUTH IS A SENIOR SECONDARY SCHOOL.

(3.) THE SAID PARCEL OF LAND, STATED TO BE A PARK ALONG WITH OPEN SPACE CONTINUOUS THERETO, LAND USE WHEREOF HAS NOT BEEN SPECIFIED, CAME TO BE ENCROACHED BY JHUGGI DWELLERS. REQUESTS TO THE MUNICIPAL AUTHORITIES AND THE LT.GOVERNOR OF DELHI DID NOT YIELD THE DESIRED RESULT.