Madan B. Lokur, J. - (1.) On 18th May, 2018 the learned Attorney General made an oral request for modification of the order passed on 15th May, 2018 particularly the following paragraph:- "As far as the amendment of the Master Plan is concerned, we partially modify our order dated 6th March, 2018. It is submitted, on an interpretation of Section 11A of the Delhi Development Act, 1957, which has been read over to us by the learned Attorney General, that objections to the proposed amendments to the Master Plan for Delhi will be meaningfully considered and amendments notified by the Central Government only after giving a notice period of 15 days for submitting objections. In other words, the Central Government will first invite objections from the people which can be submitted within 15 days of the notification inviting objections. After that period of 15 days is over, the Central Government will meaningfully consider and address the objections and make necessary modification, as deemed appropriate. The amendments may then be notified. The final decision of the Central Government should be taken keeping the interest of the people of Delhi and future generations in mind as well as the statutory requirements. The final decision should be placed on record."
(2.) Even though the request was rather unusual, in the sense that no application had been moved, we nevertheless heard the learned Attorney General and reserved orders.
(3.) The Delhi Development Authority (DDA) proposes to amend the Master Plan for Delhi. Section 11A of the Delhi Development Act, 1957 provides for such an eventuality.;