Delhi High Court - Orders
Tarseem Singh vs The Commissioner Delhi Municipal ... on 14 November, 2022
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~151
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 15610/2022 & CM. APPL. 48599/2022
TARSEEM SINGH ..... Petitioner
Through: Ms. Niharika Rai and Ms. Neha
Khan, Advocates.
versus
THE COMMISSIONER DELHI MUNICIPAL CORPORATION
& ORS. ..... Respondents
Through: Mr.G.S. Oberoi, Standing Counsel
with Mr. Ankur Sharma, Advocate for
respondent No.1.
Mr. Amandeep Joshi, Advocate with
SI Inderveer Singh for respondent
No.2.
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 14.11.2022
1. By way of present petition filed under Article 226 of the Constitution of India, the petitioner seeks directions to respondent Nos. 1 and 2 against the illegal and unauthorised construction stated to be carried out at the behest of respondent Nos. 3 to 6 at property bearing No. B-9, Guru Ram Dass Nagar, Laxmi Nagar, Delhi - 110092 (hereinafter referred to as the 'subject property').
2. Issue notice.
3. Mr.G.S. Oberoi, learned Standing Counsel for respondent No.1 accepts notice and, on instructions, submits that a site inspection would be carried out within seven days from today and in case any unauthorised Digitally Signed By:SANGEETA ANAND Signing Date:15.11.2022 13:21:41 construction is noticed requisite action in accordance with law would be taken forthwith. He seeks some time to file a Status Report in this regard. Let the same be filed before the next date of hearing.
4. Mr. Amandeep Joshi, learned counsel for respondent No.2 also accepts notice.
5. On petitioner taking steps, notice be issued to respondent Nos. 3 to 6 through all permissible modes, returnable on 06.03.2023.
MANOJ KUMAR OHRI, J NOVEMBER 14, 2022 ga Digitally Signed By:SANGEETA ANAND Signing Date:15.11.2022 13:21:41