MAN MOHAN SINGH ATTRI Vs. UNION OF INDIA

JUDGEMENT

(1.) The present review petition has been filed by the petitioner in W.P.(C) 3760/2024, seeking review of the judgement dtd. 23/12/2024, passed in a batch of connected matters, i.e., CONT.CAS(C) 647/2024, W.P.(C) 14960/2023, W.P.(C) 3760/2024 and W.P.(C) 6850/2024, by way of which this Court had allowed the demolition, reconstruction and rehabilitation in relation to Signature View Apartments".

(2.) The review petitioner had filed the petition, W.P.(C) 3760/2024, challenging the authority of Delhi Development Authority ("DDA"), to carry out demolition and re-construction of Signature View Apartments, and further sought for conducting of repair works, instead of demolition and reconstruction of the Signature View Apartments.

(3.) The review petition has been filed on the ground that this Court in its judgement dtd. 23/12/2024, has overlooked and ignored factual and legal submissions placed on record by the petitioner in his writ petition. It is also the case of the review petitioner that this Court has not dealt with the genesis of the matter, i.e., conspiracy hatched by DDA officials, along with the members of the Resident Welfare Association ("RWA") of the Signature View Apartments, and fraud has been played upon this Court by the said parties. Further, the report dtd. 19/11/2022 submitted by Sh. Shashank Bishnoi from Indian Institute of Technology ("IIT"), Delhi is void and illegal, as the same was made by him in his individual private capacity, and not through proper channel. Therefore, it is the contention of the review petitioner that the reliance of this Court on the said report given by the aforesaid Structural Engineer from IIT, Delhi, is erroneous.