SURENDER SAINI Vs. D D A

JUDGEMENT

(1.) The Petitioners have prayed for the quashing of the impugned notices, inter alia that bearing Reference No. 32 (1177) 87/PV/NP/16020 dated 5.1.2004, in respect of immovable properties at Paschim Vihar, New Delhi and for restraining the Delhi Development Authority (DDA) from contemplating any action on the basis of these notices, presumably of their eviction.

(2.) Succinctly stated, the precursor of the events which have led to the filing of these petitions is the Order passed by my Learned Brother Sanjay Kishan Kaul, J. on 16.10.2003 whereby the DDA and the MCD had been directed to inspect the area in question, i.e., Paschim Vihar, New Delhi, and take action in accordance with law both in respect of unathorised construction and misuser. These Authorities had been enjoined to complete the action within three months and to file a Compliance Report within fifteen days thereafter. An inspection of the area was carried out and Show Cause notices were issued to the owners and/or occupants.

(3.) The impugned Show Cause Notice dated 5.1.2004 reads thus: