Section 3(2) in The National Capital Territory Of Delhi Laws (Special Provisions) Act, 2007
(2)Subject to the provisions contained in sub-section (1) and notwithstanding any judgment, decree or order of any court, status quo -(i)as on the 1st day of January, 2006 in respect of encroachment or unauthorised development; and(ii)in respect of unauthorised colonies, village abadi area and its extension, which existed on the 31st day of March, 2002 and where construction took place even beyond that date and up to the 8th day of February, 2007, mentioned in sub-section (1), shall be maintained.
