DABUR ENCLAVE (S R BLOCK A ) RAWTA MORE RESIDENTS WELFARE ASSOCIATION (REGD) Vs. GOVT OF NATIONAL CAPITAL TERRITORY OF DELHI AND ANR

JUDGEMENT

(1.) The substantive prayer made in the writ petition is as follows:-

(2.) Notice in this petition was issued on 22013, when, an adinterim ex-parte order was passed, whereby respondents were directed not to take any coercive measures qua the houses of persons who claimed to be members of the petitioner association and whose names (except at serial no.259) were set out in Annexure P-2, appended at page 87 to 94 of the paper book.

(3.) The petitioner association had approached this court, principally, on the ground that houses in their colony, that is, Dabur Enclave, which, concededly is an unauthorized colony was under the threat of demolition while the matter concerning its regularization was being considered by the respondents.