Case: Rajeev Suri v. DDA & Ors.
The Supreme Court affirmed the Central Government's intention to build the Central Vista project and the government's proposal to build a new Parliament in Lutyen's Delhi.The decision was made by a bench of Justices AM Khanwilkar, Dinesh Maheshwari, and Sanjiv Khanna, with Justices Khanwilkar and Maheshwari forming the majority and Justice Khanna issuing a separate judgement.
To summarise the key points in the judgement, The Apex Court held that,
i) In the opinion of the Hon'ble Court, there is no infirmity in the grant of:
(a) "No Objection" by the Central Vista Committee (CVC);
(b) "Approval" by the Delhi Urban Art Commission (DUAC) as per the DUAC Act, 1973; and
(c) "Prior approval" by the Heritage Conservation Committee (HCC) under clause 1.12 of the Building Byelaws for Delhi, 2016.
(ii) The Court further held that the exercise of power by the Central Government under Section 11A(2) of the DDA Act, 1957 is just and proper and thus the modifications regarding the change in land use of plots Nos. 2 to 8 in the Master Plan of Delhi, 2021/Zonal Development Plan for Zone-D and Zone-C vide impugned notification dated 20.3.2020 stands confirmed.
(iii) The recommendation of Environmental Clearance (EC) by the Expert Appraisal Committee (EAC) and grant thereof by MoEF is just, proper and in accordance with law including the 2006 Notification. We uphold the same along with appropriate directions therein to ensure that the highlighted mitigating measures are followed by the project proponent in their letter and spirit.
(iv) The project proponent may set up smog tower(s) of adequate capacity, as being an integral part of the new Parliament building project; additionally, the use of smog guns at the construction site throughout the construction phase is in progress on the site.
(v) The Court called upon the respondent MoEF to consider issuing similar general directions regarding the installation of adequate capacity smog tower(s) as an integral part of all future major development projects whilst granting development permissions, particularly in cities with a bad track record of air quality - be it relating to Government buildings, townships or other private projects of similar scale and magnitude, including to use smog guns during the construction activity of the Project is in progress.
(vi) The stage of prior permission under clause 1.3 of the Building Bye-Laws of the Heritage Conservation Committee (HCC), is the stage of actual development/redevelopment etc. from which work is to commence and not the incipient stage of planning and formalisation of the Project. Accordingly, the respondents shall obtain the aforementioned prior permission of the Designated Authority before actually starting any development/redevelopment work on the stated plots/structures/precincts governed by the heritage laws including on plot No. 118, if already not obtained.
(vii) The selection/appointment of a consultant, in light of the limited examination warranted in this case, is held to be just and proper.