Ravi S. Dhavan, J. - (1.) This is a petition, which raises issues in which neither law nor equity is in favour of the petitioner. On the contrary, it is an issue where the petitioner has violated all accepted principles of civic life in a planned environment.
(2.) The petitioner society has made no effort, subtle or otherwise, to hide the fact that it is a constituent of a powerful political syndicate. It frankly announces in its writ petition that it has amongst its patrons Ministers the Deputy Speaker of the Legislative Assembly. There was hardly any justification or purpose in mentioning these irrelevant facts. But, as the petitioner society lays emphasis on them both on record and arguments, the court, has been left with no option but to take note of the petitioner's submissions on record. Thus, according to the petition, in effect it is an organisation with considerable clout. What was the purpose of mentioning this in the petition ? The reason is clear ; ultimate intimidation of the administration. This will be borne out by the facts as are on record of the petition.
(3.) The present writ petition raises the issue whether a public park can be utilised for a purpose other than a park so as to negate the principles upon which a park is carved out in a planned urban environment.;