SUPREME COURT OF INDIA

Before:- B.N. Kirpal, K.G. Balakrishnan and Arijit Pasayat, JJ

I.A. Nos. 21, 22, 23 and 24 in Writ Petition(Civil) No. 476 of 1996. D/d. 12.08.2002.

M.C.Mehta - Petitioners

Versus

Archeological Survey Of India & Ors - Respondents

For the Petitioners :- Petitioner in-Person.

For the Respondents :- Mr. Vishnu B Saharya, Adv. for M/s. Saharya & Co., Advs. Mr. Altaf Ahmed, ASG. Mr. Aftab Ali Khan, Adv. Mr. R.N. Poddar, Adv. Mr. B.V. Balaram Das, Adv. Mr. B. Krishna Prasad, Adv. Ms. Halida Khatun, Adv. for Mr. R.K. Maheshwari, Adv. Ms. B. Vijaya Lakshmi Menon, Adv. Mr. Debasis Misra, Adv. Mr. Aman Hingorani, Adv. for M/s. Hingorani & Associates., Advs. Mr. Ranbir Singh Yadav, Adv. Mr. N.N. Keshwani, Adv. Mr. Ram Lal Roy, Adv. Mr. R.N. Keshwani, Adv. Mr. Mohd. Tahir Siddiqui, Adv. Mr. J.M. Khanna, Adv. Mr. Anis Ahmed Khan, Adv. .PA : Mr. E.M.S. Anam, Adv. Mr. E.C. Vidya Sagar, Adv. Mr. Ramesh P. Pathak, Adv. Mr. K C Dua, Adv. Mr. Mukul Rohtagi, ASG. Mr. S. Wasim A. Qadri, Adv. Mr. D S Mahra, Adv.

Allotment of plots - Non-payment of dues - Notice for resumption - Show cause notice to defaulter allotees/occupiers as to why their premises should not be resumed and physical possession taken by DDA on account of non-payment of dues.

[Para 27]

ORDER

B.N. Kirpal, J. - No one appears on behalf of the occupants of the plots to whom allotment has been made. D.D.A. will within one week paste on the premises, in question, notice indicating the amounts due in respect thereof and the notice will also state that the owners of the allottees/occupiers should show cause as to why the premises, in question,. should not be resumed and physical possession taken by the D.D.A. because of the non-payment of dues to it.

2. Issue notice returnable on 9th September, 2002.

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