ANJALI VERMA Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) This is a writ petition under Article 226 of the Constitution of India inter alia seeking the following reliefs:-

(2.) Ms. Sarita Pandey, learned counsel appears for all the respondents. She refers to para 6 of the counter affidavit filed by Mr. Mandeep Mittal, the then Deputy Conservator of Forest (South) and submits that the respondent/department has no objection to and the Deputy Conservator of Forest has asserted that the petitioners are within their rights to raise a boundary wall on their own land. Learned counsel submits that there is only a request that the inspection would be carried out in the presence of the petitioners and respondents so as to ascertain the land on which the petitioners seek to raise a boundary wall in order to safeguard the forest land. The said paragraph is reproduced hereunder:-

(3.) Mr. B.K. Sood, learned counsel appearing for the petitioners submits that by way of this inspection, the respondents cannot be permitted to interfere in the constructions of the boundary wall of the petitioners. The same is no more res integra in view of the previous orders passed by the learned National Green Tribunal (hereinafter as 'NGT') as also pursuant to the meeting of the High Level officers of the Department, including the Forest Department, held on 30/4/2015.