OKHLA ENCLAVE PLOT HOLDERS WEL. ASON versus UNION OF INDIA THROUGH SECRETARY & ORS.

Citation: [2025] 4 S.C.R. 2397 · Decided: 25-04-2025 · Supreme Court of India · Bench: VIKRAM NATH

Judgment (excerpt)

[2025] 4 S.C.R. 2397 : 2025 INSC 573
Okhla Enclave Plot Holders Wel. Ason. 
v. 
Union of India Through Secretary & Ors.
(Miscellaneous Application No. 1290 of 2022 
In 
Writ Petition (Civil) No. 876 of 1996)
25 April 2025
[Vikram Nath* and Prasanna B. Varale, JJ.]
Issue for Consideration
Redressal of grievances of the allottees/plot holders.
Headnotes†
Housing – Residential colony – Builder purchased approx.235 
acres of land in Faridabad, Haryana for establishing a 
residential colony – In view of the bilateral agreement with 
the Director, Town and Country Planning, the Builder was 
required to allot plots in the various categories – Allottees 
made deposits; however, the Builder/Colonizer did not adhere 
to the terms and conditions of the allotment agreement – In 
1996, allottees filed writ petitions before this Court, writ petition 
disposed of in 2019 – After the disposal of the writ petition, 
the Single Member Special Committee appointed in 2016 
continued with its exercise of resolving the issues and finally 
submitted its report in 2023, report was accepted – However, a 
number of applications had come up by allottees of different 
categories praying for redressal of their grievances who could 
not approach the Special Committee in time – On request, 
Special Committee, agreed to continue to deal with further 
applications from the defaulters, those already filed or those 
that may be filed – Pending applications were examined by the 
amicus curiae as to whether those applications were required 
to be dealt with by this Court or the Special Committee – Note 
submitted – Applications that needed to be examined and 
disposed of by the Special Committee, referred to the Special 
Committee – Second category of applications consisted of 
those applications which alleged some grievances before the 
* Author
2398
[2025] 4 S.C.R.
Supreme Court Reports
Special Committee or which need to be adjudicated upon by 
this Court:
Held: Applications examined in detail, appropriate orders issued – 
Directions issued to State of Haryana to demarcate plots and 
public facilities in a feasible way to ensure that maximum number 
of allottees can be accommodated. [Paras 11-43]
List of Acts
Development and Regulation of Urban Areas Act, 1975.
List of Keywords
Residential colony; Colonizer; Okhla Enclave Plot Holders’ Welfare 
Association; Durga Builder Plot Holder Welfare Association; Plot 
holders; Plot buyers; Economically weaker sections (EWS); Plots on 
No Profit No Loss (NPNL) basis; Plots to be sold in open market; 
Single Member Special Committee; Director Town and Country 
Planning Department, State of Haryana; DTCP.
Case Arising From
CIVIL APPELLATE JURISDICTION: Miscellaneous Application  
No. 1290 of 2022 in Writ Petition (Civil) No. 876 of 1996
From the Judgment and Order dated 03.10.2019 of the Supreme 
Court of India in W.P. (C) No. 876 of 1996 
With
Diary No(s). 21286 and 26517 of 2020, MA No(s). 981 and 887 
of 2022, MA No(s). 1598, 1776 and 1351 of 2023 and MA No(s). 
725 and 1221 of 2024 in W.P.(C) No. 876 of 1996
Appearances for Parties
Ms. Rashmi Nandakumar, Amicus Curiae, Ms. Yeshmita Pandey.
Advs. for the Appellant:
Ranji Thomas, Vipin Sanghi Sr. Advs., Vikas Upadhyay, Rajesh 
Kandari, Mrs. Ankita Kashyap, Arjun Singh Tomar, Gautam Narayan, 
Dhanesh Relan, Ms. Asmita Singh, Ms. Brinde Ajmani, Tushar 
Nair, Anirudh Anand, Punishk Handa, Ajay Jain, Jinendra Jain, 
Krishna Sharma, Ms. Bijay Lakshmi, M.N. Mishra, Vikrant Singh, 
Ajay Sharma, Shafik Ahmed, Ajit Kumar Singh, Manoj Kumar, 
[2025] 4 S.C.R. 
2399
Okhla Enclave Plot Holders Wel. Ason. v. 
Union of India Through Secretary & Ors.
Ms. Parul Priya, Ms. Anupama Singh, S. Srinivasa Chary, Varun 
Mishra, Ram Lal Roy, Rajeev Ranjan, Ms. Purnima Jauhari, Brijesh 
Jauhari, Harsh Mahan, O. P. Singh, Atul Mahan, Ms. Aparna Jauhari, 
Kaveesh Nair, Ms. Mahima Mukherjee, Ms. Manisha Ambwani, Ms. 
Sumita Hazarika, Ms. Mansi Mehta, Chandra Bhushan Prasad, E. 
C. Vidya Sagar, Ranbir Singh Yadav, Prateek Yadav, Ms. Pratima 
Yadav, Vikrant Yadav, Mohammed Shahrukh, Ms. Madhu Sikri, P. 
Narasimhan, P. N. Puri, Mrs. Reeta Dewan Puri, Ms. Smriti Puri, 
J.S. Marahatta, Bahar. U. Barqui, Aftab Ali Khan, Ms. Sheetal 
Rawat, Mansur Ali Khan, Rahat Ali Chaudhary, Piyush Sharma, 
Shivam Dubey, Anuj Kumar Sharma, Md. Shahid Anwar, Sudarshan 
Rajan, Amit Pawan, S. Rajappa.
Advs. for the Respondents:
Mrs. Aishwarya Bhati, Mrs. Archana Pathak Dave A.S.Gs., Lokesh 
Sinhal, Sr. A.A.G., 

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