DELHI DEVELOPMENT AUTHORITY Vs. RAGHAV PASWAN

JUDGEMENT

(1.) Writ Petition under Articles 226/227 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.') has been filed on behalf of the Petitioner DDA against the Respondents for setting aside Order dtd. 5/1/2018 passed by Dr. Yogender Paswan, Member, National Commission for Scheduled Caste ('NCSC') under The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (SC/ST Act) in Case No.DELHI/290/2017-APCR titled as Raghav Paswan vs. Delhi Development Authority, directing the registration of FIR against the officials of Petitioner DDA and also for restoration of permission to Respondent No.1 Raghav Paswan to squat in Central Market, Sector 6, Dwarka, Delhi.

(2.) Briefly stated, Petitioner has submitted that in the year 2015 it started taking action for eviction of vendors and hawkers from Central Market, Sector-6, Dwarka. A Writ Petition was filed by the Society representing Respondent No.1 and such other vendors seeking right to vending, but the same was dismissed by this Court on 2/10/2015. On 16/2/2017, LPA filed by the Society representing Respondent No.1 was also dismissed. While dismissing the LPA, this Court directed the Petitioner DDA and the MCD to take all possible steps for removal of all vendors and hawkers including Respondent No.1.

(3.) On 12/5/2017, this Court while dealing with the Contempt Petition, once again directed the Petitioner DDA and MCD to take all possible steps for removal of all vendors and hawkers including Respondent No.1.