HARI DAS Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The present petition has been filed by nine petitioners seeking following reliefs:

(2.) The learned counsel appearing on behalf of petitioners submits that during the pendency of the present petition, respondent/DDA had undertaken demolition drive and has demolished the jhuggis of all other petitioners except jhuggi of petitioner no.5.

(3.) The grievance ventilated by the petitioners with regard to the order dtd. 7/11/2022 passed by the Eligibility Determination Committee (EDC) as well as the impugned orders dtd. 24/8/2023 in Appeal No.338/2023; 15/9/2023 in Appeal No.473/2022; 25/9/2023 in Appeal No.431/2023; 18/9/2023 in Appeal No.143/2022; 23/2/2023 in Appeal No.643/2023; 30/8/2023 in Appeal No.195/2022; 30/8/2023 in Appeal No.10/2022; 7/8/2023 in Appeal No.318/2023 passed by the Appellate Authority and order dtd. 4/7/2023 passed by competent authority of DDA.