Delhi High Court - Orders
Pillanji Village Vikas Samiti Sarojini ... vs Union Of India And Ors on 18 March, 2021
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:22.03.2021 12:44:36
$~30
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3247/2021 & CM APPLs. 9919-20/2021
PILLANJI VILLAGE VIKAS SAMITI SAROJINI NAGAR, NEW
DELHI ..... Petitioner
Through: Mr. Sumit Bansal and Mr. Udaibir
Singh Kochar, Advocates (M-
9250611261)
versus
UNION OF INDIA AND ORS. ..... Respondents
Through: Mr.Vikrant Pachnanda, Mr. Nitin
Kumar Chahar, Mr. Mukul Katyal
and Mr. Vaibhav Agnihotri, Advocate
for R-4 (M- 9811113432,
9871138313))
Mr. Rizwan, Advocate for R-5 (M-
9643349576)
Mr. Anil Soni, CGSC for UOI (M-
9312224805)
Mr. Dhanesh Relan alongwitgh Ms.
Sagnika Wadhwa, Standing Counsel
for DDA (M-8527531588)
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 18.03.2021 CM APPL. 9920/2021 (for exemption)
1. Allowed, subject to all just exceptions. Application is disposed of. W.P.(C) 3247/2021 & CM APPL. 9919/2021 (for stay)
2. The Petitioner is a Resident Welfare Association of village Pillanji, which is located in South Delhi. The case of the Petitioner-Association is that the General Pool Residential Accommodation at Sarojini Nagar is sought to be redeveloped and the implementing agency is NBCC India Ltd.
Digitally Signed By:DINESH SINGH NAYAL Signing Date:22.03.2021 12:44:36 The apprehension expressed by the Petitioner-Association is that one of the main roads i.e., Chaudhary Dilsukh Marg which is providing access to the village is sought to be completely closed down in order to enable the construction of the new project.
3. It is also submitted by ld. counsel for the Petitioner that as part of the redevelopment, some benefits need to be extended to the residents of the village, such as building of a community centre and some green space for the elders and children in the village.
4. The Respondents in this matter are the Union of India, the Land and Development Officer (L&DO), the Delhi Development Authority (DDA), the New Delhi Municipal Council and the Govt. of NCT of Delhi.
5. On the oral prayer of ld. Counsel for the Petitioner, NBCC India Ltd is impleaded as Respondent No.6. Let the amended memo of parties be placed on record within three days. Issue notice. Mr. Anil Soni, ld. CGSC accepts notice for the L&DO. Mr. Dhanesh Relan, ld. Counsel accepts notice on behalf of the DDA.
6. Considering the fact that the residents of the village have certain requests from the authorities and they have also made representations to the various authorities, it is directed that a meeting of the Respondents in this matter be called for by any senior officer of the L&DO. In the said meeting, the requests/representations of the Petitioner be heard by the concerned authority and a decision be taken on the same. The meeting shall be held on 5th April, 2021 at 2:30pm. Let a status report be placed on record after holding the said meeting.
Digitally Signed By:DINESH SINGH NAYAL Signing Date:22.03.2021 12:44:36
7. No interim order is being granted at this stage as it is expected that the concerns expressed by the Petitioner would be adequately addressed in the meeting on 5th April, 2021.
8. Ld. counsel for the Petitioner shall take steps to serve NBCC India Ltd.
9. List on 12th May, 2021.
PRATHIBA M. SINGH, J.
MARCH 18, 2021 Rahul/RR/T