- (1.) DURING the course of hearing of these cases, it transpires that apart from the Master Plan 2021, the Regional Plan, 2021 of the National Capital Region Planning Board has considerable importance on the controversies at hand. The problems highlighted essentially relate to the adequacy of infrastructure for basic needs like water, power supply and other amenities as defined in the relevant Statute. It would, therefore, be appropriate for the functionaries of the National Capital Region Planning Board, the Delhi Development Authority, the Municipal Corporation of Delhi, New Delhi Municipal Council, Delhi Government and various other agencies to consider how there can be a harmonious blend of the Regional Plan 2021 and the Master Plan 2021 to tackle the problems highlighted, and the need for solving those problems. It is true that there cannot be any ready made solution to the various problems, alleged deficiencies and drawbacks highlighted, We requested Mr. G. E. Vahanvati, learned Solicitor General and Mr. Ranjit Kumar, learned Amicus Curiae to also participate in the deliberations to be held for the purposes noted above.
(2.) LEARNED counsel appearing for various authorities have assured that all possible assistance shall be rendered to clear doubts, if any and to provide material for finding the solutions. Let a report in this regard be submitted by the second week of August, 2008 in a sealed cover. Dr. Kutty, Joint Secretary, Ministry of Urban Development is to act as a Convener for the purpose of convening the meetings for the deliberations and for preparing the report to be submitted to this Court.
(3.) TO avoid any difficulty, notice is issued to the National Capital Region Planning Board so that on the next date of hearing, learned counsel can represent them.;