Delhi High Court - Orders
Mohd Naseem vs The Commissioner North Delhi Municipal ... on 31 January, 2019
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~19
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) No. 3715/2017 & CM APPL. Nos. 16325/2017, 18645/2017
MOHD NASEEM ..... Petitioner
Through: None.
versus
THE COMMISSIONER NORTH DELHI MUNICIPAL
CORPORATION AND ORS ..... Respondents
Through: Mr. Mukesh Gupta, Standing Counsel
with Mr.Shashi Gupta, Mr.Sanjay
Baniwal, Advocates for North DMC.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 31.01.2019 No one appears for the petitioner today.
No one had appeared on behalf of the petitioner on the last date, even on the second call.
Fresh Status Report dated 31.01.2019, as was directed by the previous orders, has been handed-up in court; the same is taken on record.
In the status report respondent No. 1/North DMC states that a demolition order has been made against the unauthorized construction that was complained about in the writ petition. The execution of demolition order is planned to be carried-out in the month of February, 2019, as part of the monthly demolition drives being undertaken by the said respondent.
In these circumstances, and keeping in view that the petitioner no longer appears to be interested in prosecuting the present writ petition, the writ petition is disposed of, taking on record the statement made by respondent No. 1 in status report dated 31.01.2019.
Needless to add that if the petitioner still has any grievance left in relation to the alleged unauthorized construction, he would be at liberty to approach the Special Task Force constituted and action plan formulated by the DDA for this purpose, in compliance of orders of the Supreme Court in Writ Petition (Civil) No. 4677/1985 titled M.C. Mehta vs. Union of India & Ors, vide DDA Office Memorandums dated 25.04.2018 and 23.05.2018 to comprehensively address violations of the provisions of the Unified Building Bye Laws and Master Plan for Delhi-2021 relating inter alia to construction activity and land-use in Delhi.
This writ petition stands disposed of in the above terms. Pending applications, if any, also stand disposed of.
ANUP JAIRAM BHAMBHANI, J.
JANUARY 31, 2019 j