JANKALYAN SUDHAR SANGATHAN Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) First petitioner claims to be a society registered under the Societies Registration Act having as its object the betterment of quality of life of the residents of Village Naraina. Second and third petitioners are residents of Village Naraina. They pray that DDA be restrained from converting the site of 0.232 hectares land from a park to a residential purpose. They pray that the site in question was earmarked as a park in a re-development plan of Village Naraina approved by the Vice-Chairman, DDA on 14.4.1986. DDA be directed to conform to the said re-development Plan.

(2.) A note dated 9.9.1985 signed by the Deputy Director (Planning) DDA has been relied upon to justify the plea that the site in question was a park.

(3.) Annexure P 3 and P 4 being lay out plans prepared in the year 1986 have been relied upon. Decision dated 12.9.2002 in WP (C) No.4121/02 B Block, Residents Welfare Association, Naraina Vihar, New Delhi Vs. DDA and Others reported as 2002 VIII AD (Delhi) 656 has been relied upon.