Full Judgment Text
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CASE NO.:
Writ Petition (civil) 459 of 2006
PETITIONER:
DLF (PHASE-II) R.W. SOCIETY
RESPONDENT:
UNION OF INDIA
DATE OF JUDGMENT: 22/01/2008
BENCH:
H.K. SEMA & LOKESHWAR SINGH PANTA
JUDGMENT:
JUDGMENT
O R D E R
WRIT PETITION(CIVIL) NO. 459 OF 2006
Heard the parties.
This petition is filed under Article 32 of the Constitution of India by eight indivi
duals
praying the following reliefs:
"a) Direct Respondent No.9 to immediately
cease all construction activity in and around X-Block in
particular in DLF Phase-II and III and in particular,
buildings identified as 2,4,9,10,11,12,13,17 and 18 to in the
Map enclosed.
b) Direct Respondent No.8 to seal all wells/
tubewells/borewells and drillers in the buildings of
Respondent No.9, which are illegally extracting ground water.
c) Restrain Respondent No.9 from either
letting or selling any of the properties or part of the property
which are in violation of Environmental laws and have been
identified in the map enclosed.
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d) Direct the Central Bureau of Investigation
to investigate as to how the buildings shown in the map have
come up in flagrant violations of the law.
e) Direct Respondent No.1 to 8 to strictly
enforce the law and further direct them to issue notices to the
occupants of the building to vacate the premises and
thereafter to seal the same.
f) Direct various Authorities to reply to the
pending application under the Right to Information Act.
g) Direct Respondent No.6 and 7 to produce
original Master Plan, the present Master Plan and also the
various amendments thereto and also the proof regarding the
various Public notices given as required under Section 102 of
the HUDA Act, 1977.
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h) Direct Respondents 1 to 8 to initiate
appropriate action against the their employees/officers who
have illegally approved/sanctioned the building plans of
Respondent No.9 in violation of various laws including
Environmental laws."
On reading of the reliefs prayed for in this petition, we are afraid that this
Court
is not the appropriate
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authority to grant such relief. If the petitioner has any grievance he is at liberty to
approach the appropriate authority. This petition is, accordingly, dismissed.
We make it clear that we have not expressed any opinion on the merit of this case.