YAMUNA VIHAR BLOCK NO 5 RESIDENTS WELFARE ASSOCIATION Vs. VICE-CHAIRMAN D D A

JUDGEMENT

(1.) IN this petition, filed on behalf of the residents of Yamuna Vihar Resident Welfare Association, the gist of the grievance put forward is that several of amenities which were originally promised to be provided in the colony relating to drainage facilities and maintenance of proper hygenic conditions and environmental purity have not been kept up by the D.D.A. (Delhi Development Authority) and later by the Munich pal Corporation to whom the notice who issued by us has, in compliance with the order passed by us, filed an affidavit before this Commission setting out the steps that are proposed to be taken by them in order to rectify the defects that exist in regard to the drainage system and other factors referred to in the petition.

(2.) AFTER going through the Affidavit filed on behalf of the M.C.D. we are satisfied that the proposals mentioned therein, if duly implemented, should go to substantially rectify the grievances set out in the complaint petition. We accordingly direct that the Municipal Corporation of Delhi shall duly implement those proposals within the time frame mentioned in their affidavit and that a compliance report should be filed by the M.C.D. before this Commission before the 31st August, 1992. In case of any default being committed by the Municipal Corporation of Delhi in relation to the implementation of the proposals referred to above the petitioner will be at liberty to bring the said fact to the notice of this Commission by filing a Miscellaneous Petition for the said purpose. The Delhi Development Authority should discharge their obligations by making available to the Municipal Corporation of Delhi necessary funds in respect of the deficiencies for the rectification of which responsibility was on the Delhi Development Authority prior to the date of transfer of the colony to the Municipal Corporation of Delhi. The petition is closed with the aforesaid direction and observations.