DHIRAJ NARANG Vs. MCD

JUDGEMENT

(1.) THESE ten petitioners who are the residents of ae D/e Block, New friends Colony have filed the present writ petition in the nature of mandamus seeking removal of office of Delhi Jal Board i. e. , respondent No. 2 from the Green Area as specifically shown in yellow colour in the site plan as annexure P-I.

(2.) BEFORE addressing the arguments, counsel for the petitioner gave a suggestion that the said unauthorized complaint centre of the Delhi Jal board can be easily shifted to the office of the DJB already operating nearby opposite C-Block, New Friends Colony, Shopping Centre. To examine this submission of counsel for the petitioner, Mr. Vijay Zaveri, Adv. was appointed Local Commissioner to visit the said site of Delhi Jal Board and to report whether said site is suitable for accommodating the Complaint centre of the Delhi Jal Board.

(3.) AFTER visiting the said site the said Local Commissioner apprised the court that the said site of the Delhi Jal Board is roughly at a distance of 1. 5 km from the site in question and the structure of the office of the Delhi Jal board is made on a plot of land measuring 600 sq. yards with a vast compound and open areas from all the sides. It is thus apparent that the delhi Jal Board can easily shift their Complaint Centre to this plot near c-Block, New Friends Colony, be that as it may, it is upon the DJB to take such a decision.