NON-REPORTABLE

IN THE SUPREME COURT OF INDIA

[CIVIL ORIGINAL JURISDICTION]

WRIT PETITION(CIVIL) NO. 267 OF 2004  

Brij Mohan .....Petitioner

        Versus

Delhi Development Authority & Anr. …..Respondents

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  aforestated  

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 aforestated assurance given on behalf of  

the  respondent-authorities,  in  our  opinion,  the  grievance  

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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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