A
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GHANSHYAM DASS KEDIA AND ORS.
v.
SHRI N.P. SINGH, SECRETARY, GOVERNMENT
OF INDIA AND ORS.
APRIL 7, 1997
[K. RAMASWAMY AND D.P. WADHWA, JJ.)
Delhi Development Authority-Direction given by Supreme Cowt for
allotment of plot of 330 sq. yards each to 19 persons-Modificatio11 of direc-
C timi-Direction for constmction of flats for 19 persons-Direction to DDA to
give necessary sanction to the pl01i-Direction to Union of India to change
the user of land-Petitioners themselves would make the constrnction under
the direction and supervision of the DDA.
Union of flldia & Ors. v. Ghanshayam Dass Kedia & Ors., [1996] 2
D sec 285, referred to.
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CIVIL ORIGINAL APPELLATE JURISDICTION
Contempt
Petition No. 209 of 1997 and I.A. Nos. 6 & 7.
In
Civil Appeal No. 4579 of 1995.
From the .Judgment and Order dated 25.1.91 of the Delhi High Court
in C.W. No. 3084 of 1987.
Altaf Ahmad, Additional Solicitor General, H.N. Salve, R.F.
Nariman K.K. Venugopal, Arun Jaitley M.P. Shorawala, D.S. Mehra, B.R.
Sabharwal, S. Rizvi, Ms. Sushma Suri, T.V. Ratnam and V.B. Saharya for
the appearing parties.
The follmving Order of the Court was delivered :
We have heard learned counsel on both sides.
This Court by order dated December 12, 1995 in Union of India &
Ors. v. Ghanshyam Dass Kedia & Ors., [1996] 2 SCC 285 had given direction
H to the DDA and the Union of India that 19 persons, the appellants therein,
678
G.D. KEDIA v. N.I'. SINGH. SECY. GOVT. OF INDIA
679
be given 330 sq. yard each uniformly for construction of their houses, as A
per plans sanctioned by the authorities, with all other amenities. It would
appear that there was some problem which was not brought to the notice
of the Court al the time when the matter was disposed of. I. As. were filed,
one by the Union of India and one by ODA. As per the application filed
by the Union of India, they proposed four alternatives for allotment of the
plots to them. After going through the record, we have put them to the B
learned counsel for the parties. Shri Harish Salve, learned senior counsel
appearing for some of them, has also discussed with the parties. After the
discussion, it now emerges that alternative No. IV proposed by the Union
of India is acceptable and is accordingly accepted by them. As per that,
residential !lats are required to be constructed for the said 19 petitioners C
in an ex1ent of one acre of the land. The area required for the said !lats to
be constructed by them will be "A.B.C.D.-1.00 acre'' and P & SP to be with
ODA, the area is of 2 acres; thus, total area required is 3 acres. Hence,
there is no need to cut the existing trees growth. It is suggested that the
petitioners themselves would make the construction under the direction D
and supervisions of the ODA. That also is agreed. The Government of
India would change land use zone. The DOA is directed to give necessary
sanction to lhe plans and supervise the construction; the petitioners would
construct lhe !lats according to the specifications and as per the sanction
given by the DOA. Union of India is directed to change the user of lhc
land within two months from the date of the receipt of the order and DOA E
is directed to give necessary sanction and allot the land within four weeks
thereafter.
The Contempt Petition and I.As. are disposed of in the above terms.
T.N.A.
Petitions disposed of.
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Lex