SAHER ALI Vs. MANISH KUMAR GUPTA

JUDGEMENT

(1.) All the present matters pertain to the action of the Delhi Development Authority ('DDA') for demolition of the jhuggis/temporary structures, existing on different areas of Yamuna Flood Plain. The petitioners have inter-alia prayed for restraining the DDA from further demolition of the temporary structures in question, conduct survey of the respective areas, and rehabilitate the petitioners.

(2.) Since the petitioners in the aforesaid matters have been represented by one counsel, who made common submissions, the present matters are being taken up together.

(3.) FACTS IN W.P.(C) 10918/2019