TALKATORA GARDEN MORNING WALKERS ASSOCIATION Vs. NDMC

JUDGEMENT

(1.) Vide order dated 4th January, 2007 passed in the aforesaid complaint this Commission had restrained NDMC from holding any marriage parties or any other even in the premises of Talkatora Garden, New Delhi.

(2.) It is shocking that NDMC has not only carved another portion of the park for the purpose of holding marriages apart from originally earmarked portion which was used for decades at the cost of the play-ground being used by the hundreds of young players, aspirants and sportsmen but also have used clandestinely, mischievously and unethically in spite of the directions of the Supreme Court not to put into use more than (sic.) days in a month by making two portions of the same park and thereby allowing large number of marriages. These have caused immense miseries, hardships and harassment to the users of the park and nearby residents.

(3.) It is pertinent to mention that recently Delhi High Court has permitted those Farmhouses to have marriage that have minimum parking space inside the farmhouse so as to avoid traffic jam due to the parking of vehicles on the roads. Public parks like Talkatora Garden that are allowing marriage have no such arrangement and as a result hundreds of vehicles are parked on both sides of the roads and thereby cause chaotic traffic jams.