- (1.) On 10th May, 1996, this Court on a petition filed as a public interest litigation directed surrender of plots upon relocation of 'H' categories industries - More than four years have passed since the date of the order - but regrettably the purpose of the order, to wit, to provide some open space and green verge for the benefit of the people of the capital city, stands unfulfilled and thus resultantly deprivation of 'lung space' in the city. Laws delay in this sub-continent is not unknown in the adversarial litigation, but the situation should not and ought not to be similar in a public interest litigation more so when the same concerns environmental degradation: A rather sad state of affairs. It is on this perspective, however, that the person Interlocutory Application taken out by the DDA for direction on six key questions as mentioned in the petition shall have to be considered.
(2.) Incidentally, some entrepreneurs also moved certain other Interlocutory Applications, we do deem it fit however to record that the entrepreneurs' application or any other matter or petition pending shall await the judgment and order in DDA's application.
(3.) Before, however, proceeding with the matter further, a brief backgrounder seems to be rather indispensable having regard to the concept of sustainable development for the capital city.;