(1.) W.P.(C) 3241/2013
(2.) Mr.B.S.Mathur, learned counsel appearing on behalf of the petitioner has drawn attention of this Court to the revised guidelines 2007 for regularization of unauthorized colonies in Delhi, wherein stated as under:-
(3.) Learned counsel for the petitioner submits that the Residents' Welfare Association of petitioner's colony filed an application to this effect in the year 2011. Accordingly, amended lay out plan was also filed which is at page 155 of the petition. As per said plan, the yellow portion is "Gouri Shankar Enclave, Prem Nagar-III, Nangloi, Delhi-41".