JATIN ARORA Vs. STATE OF DELHI

JUDGEMENT

(1.) Instant case reflects the stress of urban living and the ill effect of governmental policy of just about regularizing whatever is sought for on public demand.

(2.) Town and country planning laws are enacted keeping in view not only the environmental needs of a civil society but even the psychological needs of those who live in a society.

(3.) Every individual needs space for himself. If too many are cramped into a small space, there is bound to be friction. Wherever there is friction, there is bound to be heat. If the heat is not dissipated, it is bound to explode.