JUDGEMENT
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(1.) MR M.C. Mehta has raised two points in this application. It is stated that on the site where the Musical Dancing Fountain Park is situated, a Camp Office complex for the
use of the Chief Minister, Delhi has been constructed. It is stated that the construction
and the use of the Camp Office is in such a way that the recreation capacity of the
Fountain Park is obstructed/curtailed.
(2.) WE request Mr Ranjit Kumar, Mr Krishan Mahajan and Mr Vijay Panjwani, learned counsel, to visit the place and give their comments regarding the status of the area.
To come up on 13-12-1996.
(3.) THE second point raised by Mr Mehta is that a large number of parks in the city are being used for construction of marriage pandals and for
hosting other functions, etc. According to Mr Mehta, the frequent use of parks for such
purposes, is bound to degrade the environment and the utility of the parks as a
recreation for the public.;
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