GANPAT RAM KHALIFA Vs. LAND AND DEVELOPMENT OFFICE

JUDGEMENT

(1.) This order will dispose of two Writ Petitions under Article 226 of the Constitution of India. WP (C) No.4539/2007 is for directing the respondents not to demolish Nathu Ki Baghichi situated at Pachkuiyan Road, New Delhi. In WP (C) No.4540/2007 also it is prayed that respondent No.1 to 3 be directed not to demolish the structures/jhuggis-cum-shops of the Petitioners.

(2.) I have heard Mr. Sanjay Jain Sr. Advocate, learned counsel for the Petitioner, Mr. R.V. Sinha, Mr. Arjun Pant and Mr. Rohit Madan, Advocates, learned counsel for Respondents No.1,2 and 3 respectively.

(3.) Learned counsel for the Petitioners has submitted that the said land has been leased out to Sanatan Dharama Sabha by Land and Building Office, Government of India and it is the Sanatan Dharama Sabha which has inducted the Petitioners into the land. Learned counsel has further submitted that notices were often being sent to the Petitioners in the year 2001 but no further steps were taken.