Delhi High Court - Orders
Chander Mohan Chopra vs Delhi Development Authority And Ors on 29 October, 2021
Author: Najmi Waziri
Bench: Najmi Waziri
$~56 (1)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12342/2021
CHANDER MOHAN CHOPRA ..... Petitioner
Through: Mr. WajeehShafiq and Ms. Ramsha
Shan, Advs.
versus
DELHI DEVELOPMENT AUTHORITY AND ORS..... Respondents
Through: Ms. Prabhsahay Kaur, SC for DDA.
Mr. Dhananjaya Mishra and Ms.
Reyna Shruti, Advs. for R-3.
CORAM:
HON'BLE MR. JUSTICE NAJMI WAZIRI
ORDER
% 29.10.2021 The hearing has been conducted through hybrid mode (physical and virtual hearing).
CM APPL. 38793/2021 (exemption)
1. Allowed, subject to all just exceptions.
2. The application stands disposed-off. W.P.(C) 12342/2021
3. Issue notice.
4. The learned counsel named above accepts notice on behalf of the respondents.
5. In terms of this court's directions dated 18.09.2019 in W.P. (C) 10111/2019, the petitioner's request for providing access to his land-locked lands was to be considered by the committee comprising officers of the GNCTD and Delhi Development Signature Not Verified Digitally signed By:KAMLESH KUMAR Signing Date:02.11.2021 13:37:33 Authority ('DDA'). The petitioner's lands abutting the main road were acquired by DDA, thereby leaving him with virtually no access from the road.
6. Furthermore, the learned counsel for the petitioner says that post acquisition of the lands by DDA, the petitioner's unacquired lands were demarcated and he had put temporary boundaries by way of cement poles and barbed wire, however, the latter has been tampered with and the petitioner wishes to secure his lands. DDA says that this is not a relief sought in the petition.
7. The learned Standing Counsel for DDA submits that in compliance of the aforesaid directions of this court, meeting of the committee was held on 24.10.2019 and 06.11.2019. By a communication dated 28.07.2021, the petitioner has been informed by DDA that the matter was examined by the competent authority and the representation/request dated 12.04.2019 has been declined.
8. However, the aforesaid letter only communicates a decision taken by the said Committee. Let the reasons for the said decision be communicated to the petitioner by way of an affidavit to be filed in 4 weeks with an advance copy to the petitioner.
9. List on 26.04.2022.
NAJMI WAZIRI, J OCTOBER 29, 2021/AB Signature Not Verified Digitally signed By:KAMLESH KUMAR Signing Date:02.11.2021 13:37:33