JUDGEMENT
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(1.) Leave granted.
(2.) This appeal involves the apprehension of serious traffic
problems by the residents of Greater Kailash Part -II,
Alaknanda Complex, Mandakini Enclave and Chittaranjan
Park on account of the change of user of the plot situated at
the junction of Outer Ring Road and the main entry point to
the aforesaid colonies on which the Savitri Cinema is located.
The said plot, (hereinafter referred to as the 'Savitri Plot' ),
though situated in a residential area, was earmarked as a
cinema complex in the Delhi Master Plan at the initial stage
when Greater Kailash Part -II was being developed.
(3.) The appellant No. 1 herein is a society duly registered
under the Societies Registration Act and claims to have over
3400 members who are all residents of Greater Kailash Part II
Colony.;
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