- (1.) Having seen Letter No. 17, the site plan 17a as well as having considered the reply affidavit of the 4 kiosk allottees and having heard learned counsel for the Gurdwara committee we find that the interest of justice requires that the back wall of the 5 kiosks on the Church Road side should not utilise compound wall of Gurdwara as their back wall. A separate wall should be put up by ndmc inside the 5 kiosks to separate the shops from the wall of the Gurdwara. It will be open to the Gurdwara Committee to raise the compound wall of the Gurdwara so that there may not be any intrusion from the roof of the kiosks. On account of this exercise to the extent floor space of kiosks is reduced, the license fee to be charged from the occupants shall be reduced appropriately. Letter No. 17 is disposed of accordingly. Letter No. 26
(2.) Having heard learned counsel for the parties we find that Shri Chaturvedi made a detailed enquiry of facts and found that one shri Kanwar Pal, whose claim was rejected by the Thareja Committee, seems to be interested in occupying the site in question and wants to take benefit of name tag of ramwati, wife of Moorari Lal who is missing. Roshan lal, her son also has admitted that since last 10 years he is staying with Kanwar pal and is engaged in this business and he has not made any investment in the business. Therefore, it must be held that this site cannot be allotted either to Ramwati or to Roshan lal nor can it be allowed to be used by kanwar Pal.
(3.) Ordered accordingly.;