A S RAWAT Vs. DDA

JUDGEMENT

(1.) Issue Rule. Mr. B.B. Sharma, Advocate waives service of rule. With consent of parties, the matter was heard for final disposal.

(2.) The writ petitioners seek directions to the respondent DDA to take appropriate action and ensure that residential flats in Sector-6, Pocket-2, DDA Flats, Dwarka are used strictly in accordance with law and unauthorised constructions are removed.

(3.) The petitioners are resident of Sector-6, Pocket-2, DDA Flats, Dwarka. It is alleged that there are 456 flats in the said pocket. Nearly 70% of flats are used for commercial purposes, according to the petitioners. They allege that large scale unauthorised constructions exist in several flats.