PUNEET SIKAND Vs. GNCTD

JUDGEMENT

(1.) . (Oral) 1. Present writ petition has been filed with the following prayers: -

(2.) ALONG with the writ petition, a copy of the order dated 14th March, 2001 passed by learned Single Judge in W.P.(C) 1088/1997 was annexed.

(3.) LEARNED counsel for petitioners, however, states that there has been no suppression of any material fact. He points out that petitioner had filed an application for clarification before the Division Bench and had even sought direction to MCD not to demolish the toe -walls, green patches and protective areas. He states that upon filing of such an application, the Division Bench had ultimately disposed of petitioner s writ petition vide order dated 12th October, 2007, which is reproduced hereinbelow: - WP(C) 1088/1997 & CMs 15529 -30/2006 The grievances raised in the accompanying applications already stand redressed, except the exclusion of the front wall. If the residents are facing certain problems because of the Delhi Public School in their area, it would be open for them to make a representation to the Municipal Corporation of Delhi and we are hopeful that the Municipal Corporation of Delhi and we are hopeful that the Municipal Corporation shall try to find out an amicable solution to this problem. In case the grievance of the residents will persists, it would be open for them to approach the Court again. With these observations, the writ petition as well as the applications stand disposed of.