PURNIMA SINGH Vs. DELHI DEVELOPOMENT AUTHORITY

JUDGEMENT

(1.) The petitioner is invoking the writ jurisdiction of this Court under Article 226 of the Constitution of India, 1950, on being aggrieved by the allotment of a portion of the land earmarked for having a park to the respondent No. 4, upon which a Gurudwara has been constructed, and thereby seeking the following reliefs:-

(2.) Shorn of unnecessary details, the petitioner is a resident of Sheikh Sarai, Phase-I, New Delhi, and claims that she has been residing there for the last 33 years and in the neighbourhood, there is a public park known as 'Tikona Park' (hereinafter referred to as 'the park'). She came to know that the substantial portion of the park had been illegally and arbitrarily allotted to the respondent No. 4 for the purposes of construction of a Gurudwara in complete violation and breach of the petitioner's right guaranteed under Article 21 of the Constitution of India, 1950, and provisions of the Delhi Development Act, 1957 'The Act'.

(3.) It is submitted that the petitioner made several representations to the respondents, expressing her grievances regarding the allotment of a portion of the designated park and requesting its revocation, but to no avail. Furthermore, the petitioner was not provided with accurate information, despite filing an application under the RTI Act 'Right to Information Act, 2005'.