ATUL SINGH GANDAS Vs. GOVERNOR OF GNCTD

JUDGEMENT

(1.) Present writ petition has been filed primarily praying for quashing of provisional certificate of regularisation bearing No.F.1-33/UC/ UD/2004/PT-III dated 17th September, 2008 issued by the order and in the name of Lt. Governor of National Capital Territory of Delhi granting provisional regularisation to Pratap Gandas Colony-I & II, Village Kishangarh, Vasant Kunj, New Delhi 110 070 having Registration No. 965.

(2.) Mr. Rajesh Yadav, learned counsel for petitioners contends that purported owners/residents/members of the aforesaid two colonies are mostly relatives and close family members of respondent nos. 6 and 7.

(3.) According to him, the list is totally manipulated and no person other than Mr. Pratap Singh Gandas and his family members are bonafide residents of the village or the area where these colonies are stated to be in existence.