Brij Mohan Vs Delhi
Development Authority & ANR.
O R D E R
ANIL R. DAVE, J.
1.
The
petitioner has approached this Court under the provisions of Article 32 of the Constitution
of India with a prayer that the respondents be directed not to demolish Shop No.
D/4, Peeragarhi Relief Camp, New Delhi-56 till another shop is given to him in
lieu of the shop referred to hereinabove.
2.
Though
the petitioner has voiced the afore stated apprehension that the respondents
might demolish the shop in question which is in his occupation, there is no justifiable
reason stated in the petition on the basis of which the petitioner believes
that his shop would be demolished by the respondent-authorities.
3.
In
pursuance of notice issued by this Court, the learned advocates appearing for the
respondents submitted that at present there is no proposal for demolition of the
shop in question and they further assured this Court that, except in accordance
with the law, neither the petitioner would be evicted from the shop in question
nor the shop in question would be demolished.
4.
In
view of the afore stated assurance given on behalf of the respondent-authorities,
in our opinion, the grievance voiced by the petitioner in the petition would
not survive, and therefore, we dispose of this petition with no order as to
costs.
...................................................J.
(Dr. MUKUNDAKAM SHARMA)
...................................................J.
(ANIL R. DAVE)
New
Delhi
March
10, 2011
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