Delhi High Court - Orders
All India Social Crime & Anticorruption ... vs South Delhi Municipal Corporation on 16 January, 2019
Author: Rekha Palli
Bench: Rekha Palli
$~31
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1245/2018 & & C.M. No. No.5180/20-18 (for stay)
ALL INDIA SOCIAL CRIME & ANTICORRUPTION RG.(REGD)
..... Petitioner
Through: Mr.Amit Verma & Mr.Nishant
Katoch, Advs.
versus
SOUTH DELHI MUNICIPAL CORPORATION ..... Respondent
Through: Mr.Ajay Digpaul, Adv.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 16.01.2019
1. Vide the present petition, the petitioner seeks a direction to the respondent to take appropriate actions including demolition action in respect of the unauthorised construction being carried out by the respondent at C-51, Malviya Nagar, New Delhi. The respondent has filed a status report on 01.10.2018 clearly bringing out that they have initiated demolition action against the unauthorised construction and has also issued a sealing order under Section 345-A of the Delhi Municipal Act. Learned counsel for the respondent also assures the court that the respondent will take appropriate action in accordance with law in an expeditious manner.
2. In view of the aforesaid statement of the respondent, nothing further survives for adjudication in the present petition.
3. The petition is disposed of as infructuous along with the pending application. However, in case, the respondent does not take the requisite action within a period of six months, the petitioner will be at liberty to take legal recourse as permissible under law.
REKHA PALLI, J JANUARY 16, 2019 gm