GENERAL STORE TRANSPORT CENTRE Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The prayer in this writ petition by an association of persons carrying on trade at the General Store Transport Nagar, New Rohtak Road, Punjabi Bagh, New Delhi is for allotment of sites to its 67 members. It is stated that these persons have been at the site for over 20 years and have also earlier made representations to the Delhi Development Authority ('DDA') for allotment of alternative sites or regularization of the existing sites. It is claimed that at one stage the DDA was favourably considering their requests and had sought particulars from each of the members.

(2.) At the previous hearing of this writ petition on 14.2.2007 this Court required the petitioner to inform the Court reasons for not approaching the Court earlier since the last correspondence of the petitioner with the DDA was some time in the year 2000 and whether in fact the information sought for by the DDA in 2000 was in fact furnished. The Court also wanted the petitioner to satisfy the Court that there was a policy under which the request of the petitioner could be considered for allotment of the sites in question.

(3.) An additional affidavit has been filed by the President of the petitioner-association 2.7.2007 placing on record the documents filed by 51 of the 67 members including copies of ration cards and affidavits in response to the letters dated 29.8.2000/7.9.2000 issued by the DDA.