Delhi High Court - Orders
A.G.Krishna Menon & Ors vs Union Of India & Ors on 8 June, 2020
Author: Vipin Sanghi
Bench: Vipin Sanghi, Rajnish Bhatnagar
$~1.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P(C) 3316/2020
A.G.KRISHNA MENON & ORS. ..... Petitioners.
Through: Mr. Sanjay R. Hegde, Senior Adv.and
Mr. Ankit Yadav, Adv.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Waize Ali Noor, Adv. for Mr.
Kirtiman Singh, CGSC.
CORAM
HON'BLE MR. JUSTICE VIPIN SANGHI
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 08.06.2020 CM APPL. 11932/2020
Issue notice. Mr. Waize Ali Noor accepts notice on behalf of Mr. Kirtiman Singh, learned senior standing counsel for Union of India.
This application has been by the petitioner to seek correction and modification of our order dated 01.06.2020. Mr. Hegde, learned senior counsel for the petitioner points out that on the 3 rd page of the said order, we have noticed the date of grant of "No Objection" granted by respondent No.2 to the change of land use in the Central Vista, including the change of land use for the proposed new Parliament Building as 20.03.2020, whereas, the meeting of the Committee/ respondent No.2 was held on 23.04.2020, and its decision was communicated on 30.04.2020.
Mr. Hegde seeks modification of our order by deletion of certain observations made by this Court. Having heard learned counsels, we are not inclined to make any modifications in our order. However, as pointed out by Mr. Hegde, the correct date that we should have noted on page 3 of our order dated 01.06.2020 should have been 30.04.2020.
Accordingly, we clarify our order that the "No Objection" was granted by respondent No.2 to the change of land use in the Central Vista, including the change of land use for the proposed new Parliament Building in its meeting held on 23.04.2020, which was communicated on 30.04.2020.
With the aforesaid clarification, the application stands disposed of.
VIPIN SANGHI, J RAJNISH BHATNAGAR, J JUNE 08, 2020 N.Khanna