MANAV MANDIR MISSION TRUST Vs. UNION OF INDIA

JUDGEMENT

(1.) The 'Petitioner Trust' has moved this Court filing the instant petition under Order XLVII read with Sec. 151 of the Code of Civil Procedure, 1908 ['CPC'] besides Chapter XXV of the Delhi High Court (Original Side) Rules, 2018 seeking review of the judgment dtd. 2/7/2024 passed by this Court.

(2.) Learned counsels for the respondents viz., DDA, GNCTD and MCD are present on advance notice.

(3.) Mr. Sanjay Jain, learned Senior Counsel for the applicant/petitioner Trust, has alluded to the paragraphs (18) to (24) of the judgment dtd. 2/7/2024 passed by this Court and it is vehemently urged that the finding recorded by the Court is erroneous insofar as it has overlooked that the petitioner Trust is entitled to continue as a society covered under ZDP-2010 'Zonal Development Plan' and entitled to be issued a regularisation certificate by the respondent No.2/DDA 'Delhi Development Authority' in terms of DDA's own notification dtd. 1/5/2008.