DEFENCE PUBLIC SCHOOL Vs. NCT GOVT OF DELHI

JUDGEMENT

(1.) THE challenge in the appeal is to the decision dated February 03, 2015 passed by the learned Single Judge dismissing WP(C) No.4549/2008 filed by the appellant.

(2.) THE prayer made in the writ petition reads as under: -

(3.) CASE of the appellant pleaded in the writ petition is that it acquired title to 2000 sq.yds. land in Defence Enclave, Mahipalpur, an unauthorized colony under a general power of attorney and other documents executed by one Virender Kumar on July18, 2000. As per the appellant it constructed a building thereon wherefrom a school is being run. Reliance has been placed in the pleadings on an order dated October 05, 2005 passed by a learned Single Judge of this Court in W.P.(C) No.4134 -4229/2005 in which it was held that till the Government takes a decision on regularizing unauthorized colonies no demolition would be effected by selectively picking up and demolishing constructions.