MAHENDER KUMAR KASHYAP Vs. M C D

JUDGEMENT

(1.) IN Sultanpuri area encroachments made by unauthorised encroachers was brought to the notice of the respondents authorities. No action whatsoever has been taken in the matter and thereof petitioner is constrained to approach this court. He has produced a map on record as also the photographs. IN the map he has highlighted the area occupied unauthorisedly. Large part of the area which is unauthorisedly occupied, is a green area. The Government always talking about greenery, but, is keeping quiet wherever there is encroachment for one reason or the other. We do not know what has permitted the respondents authorities to allow encroachment in green area. The map is placed on record, now it will be for the respondents authorities to take immediate action in accordance with law and submit a report to the Court. The respondents authorities shall file details about the officers looking after this area and the Commissioner, MCD as well as the Vice Chairman, DDA shall produce before us the action taken against the erring officers,. The status report will also indicate about the action taken in pursuance to the representations submitted by the petitioner List 20.7.2005.

(2.) DIRECT Service (dasti) to learned counsel for the parties on payment of usual charges.