RAJESH BHADORIYA Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD .

(2.) THE petitioners in this Public Interest Litigation prayed that a direction be issued to the respondents to comply the provisions of notification dt. 17.9.2005 (Annexure P -2) and the construction raised within the area prohibited by the notification after 17.9.2005 be ordered to be demolished.

(3.) IN accordance with the aforesaid schedule, all the land comprised in the area within a distance of approximately 200 mtrs. from the portion of the Defense Research Development Organisation could not be used and the land shall be kept free from the buildings and other obstructions. It is also provided in the Act of 1903 that the Appropriate Government has power to demolish construction after payment of damages or acquire the land after the payment of compensation, which comes within the periphery of 200 mrs.