NARAYAN SERVICE STATION Vs. NORTH DELHI POWER LIMITED

JUDGEMENT

(1.) This petition has been filed in public interest and seeks the following reliefs from this Court:-

(2.) The controversy arises as a sequel to the decision of the Government of India and the Airport Authority of India to modernize, develop and upgrade the Indira Gandhi International Airport at Delhi. A special utility vehicle called Delhi, International Airport Pvt. Ltd. DIAL for short has been floated as a joint venture between Airport Authority of India and GMR consortium to undertake the modernisation work.

(3.) Pursuant to the clearance of the project for upgradation and development of the Airport, the respondents appear to have started the preliminary works leading to the obstruction of what is described by the petitioner as a vital road link between their village Shahbad Mohammadpur situate on the periphery of the Airport and National Highway-8. The petitioner's grievance in the petition was that the link road between their village and the National Highway-8 had been used by them for ingress and egress for a number of years and was by far the only vital link between the village and the said highway. Closure of the said link on account of the ongoing developmental work on the airport project was, therefore, leaving the villagers without an exit route or road link with NH-8. The petitioner in that backdrop has prayed for directions to the respondents not to obstruct the free flow of traffic on the existing road link between their village and NH-8 or to provide an alternate to the said road link if its closure is inevitable.