Section 343(2) in The Delhi Municipal Corporation Act, 1957
(2)Any person aggrieved by an order of the Commissioner made under sub- section (1) may prefer an appeal against the order to [the Appellate Tribunal] [Substituted by Act 42 of 1984, section 3, for the "Court of the district Judge of Delhi" (w.e.f. 10-12-1985)] within the period specified in the order for the demolition of the erection or work to which it relates.
