Page 1

1

Non-reportable IN THE SUPREME COURT OF INDIA

ORIGINAL JURISDICTION

I.A. Nos. 8 & 9 of 2008

In

WRIT PETITION (C) No. 876 of 1996

Okhla Enclave Plot Holders Wel. Assn.      .. Petitioner(s)

Versus

Union of India & Others      .. Respondent(s)

WITH I.A. Nos. 1-42 in IA Nos. 8 & 9 in WP (C) No. 876 of 1996 I.A. Nos. 11 & 12 in WP (C) No. 477 of 1996 I.A. No. 10 in WP (C) No. 876 of 1996 I.A. nos. 13-24 in WP (C) No. 876 of 1996

O R D E R

Heard learned counsel on either sides at length.

When the matter came up for hearing on 9.7.2013, in order  

to give a quietus to the entire dispute, we felt it appropriate that  

all  the  parties  and  their  counsel  meet  together  and  file  a  

Consensus Memo/Common Note latest by 11.7.2013.   

Page 2

2

Following the said order, an undated Memo of Submissions  

signed  by  Shri  Piyush  Sharma  (for  Okhla  Enclave  Plot  Holders  

Welfare Association) and Shri  P.  Narasimhan (for Durga Builder  

Plot  Holder  Association)  was  submitted  on  9.7.2013,  jointly  

praying for the following directions:

1. DGT&CP  Haryana  be  directed  to  take  over  the  available licensed area as indicated in his affidavit and  retain  it  in  his  custody  to  facilitate  the  process  of  allotment till further orders.  He shall be responsible for  watch and ward, care and custody of this property and  will be its custodian till the dispute is resolved.

2. DGTPC  Haryana  may  be  directed  to  take  steps  thereafter to finalize a final list of claimants taking in  regard  the  exercise  already  undertaken  by  him,  pursuant to this Court’s direction dated 22.4.2013 the  identification/determination  of  2196  entitlements  by  the Ld. Court Commissioner, besides 844 persons by  DGTCP under the Order of Hon’ble Punjab & Haryana  High Court for inclusion in the entitlement list.  While  doing  so  he  (DGT&CP)  be  required  to  scrutinize  the  already  prepared  list  of  claimants  to  remove  duplication if any in Commissioner’s report and his own  list and then proceed to prepare a final list of claimants  based on  the  available  record  for  submission to  the  Court.

3. As regards left out 532 members of Durga Plot Holders  Welfare Association (IA 11 & 12), whose claim was not  considered or rejected by the Director Town & Country  Planning but whose appeal/writ against this is pending  in  the  Punjab  &  Haryana  High  Court  in  WP  (C)  368/2005, it may be directed that they would withdraw  that  Writ  Petition  from  the  Punjab  &  Haryana  High

Page 3

3

Court  subject  to  the  condition  that  Director  General  would consider their claim afresh after allowing them  to furnish proof in support and pass appropriate orders  uninfluenced by his earlier decision.  Whoever is found  entitled from amongst  those shall  be enlisted in  the  final list.  A similar exercise shall be undertaken by him  in respect of applicants in IAs before this Court filed  after IAs 8 & 9.

4. The  DGT&CP  may  also  be  directed  that  after  going  through this process and after looking at the emerging  picture if he finds that available plots (category-wise)  in two categories of  EWS and NPNL are sufficient  to  meet the requirement of finalized claimants he shall  submit a draft allotment list to the Court.  In case he  finds  any  deficiencies  of  plots  he  shall  direct  the  builder to make it  good from his “General” category  area as stated by his counsel Mr. Sarbjeet Sharma on  his instructions before the Court on 9.7.2013.

5. The Director General may also be directed to exercise  his statutory power under the Haryana Development &  Regulation of Urban Areas Act 1975 to take steps to  ensure that internal development of the licensed area  is  completed  within  3  (three)  months  and  also  to  explore  in  exercise  of  such  powers  to  undo  any  encroachment on 766 plots.

6. That it may be further directed that any proceedings in  any Court on the subject matter shall stay and remain  in abeyance to facilitate the resolution of the dispute  and  that  no  further  proceedings  shall  also  be  entertained  by  any  Court  on  the  subject  matter  till  further orders from this Court.”

Page 4

4

To ascertain as to whether the directions sought for are  

acceptable  to  all  the  parties,  we are  inclined to  post  the  

matter on 18.7.2013.  Ordered accordingly.    

……………………………..…J. (K. S. RADHAKRISHNAN)

………………………………..J. (DIPAK MISRA)

New Delhi, July 17, 2013