Delhi High Court - Orders
Brij Bihari Giri vs Hari Mohan Meena on 28 March, 2026
Author: Prathiba M. Singh
Bench: Prathiba M. Singh, Manmeet Pritam Singh Arora
$~1(SDB)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 1260/2025& CM APPL.75401/2025
BRIJ BIHARI GIRI .....Petitioner
Through: None.
versus
HARI MOHAN MEENA .....Respondent
Through: Mr. Vikas Chopra, Standing Counsel
for MCD with Mr. Neeraj Kumar &
Ms. Khushi, Advs.
Ms. Prabhsahay Kaur, Standing
Counsel, with Mr. Ajay Kadian,
Director LM, Mr. Durganand Minch,
DD.
Mr. Bhagvan Swaroop Shukla, CGSC
with Mr. D. Tripathi, Adv.
CORAM:
JUSTICE PRATHIBA M. SINGH
JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 28.03.2026
1. This hearing has been done through hybrid mode.
2. None appears for the Petitioner.
3. This contempt petition was filed against one Mr. Hari Mohan Meena who is stated to be committing continued contempt by promoting unauthorised construction in Zone 'O' i.e., Jaitpur Extension 2, Delhi.
4. Certain photographs have also been placed on record in this contempt petition. Let a copy of this contempt petition be served upon Ms. Prabhsahay Kaur, ld. Counsel for the Delhi Development Authority (hereinafter, 'DDA'). Mr. Ajay Kadian, Director Land Management, DDA shall examine this matter This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 02/04/2026 at 20:47:04 and shall file a status report about the allegations in this contempt petition in W.P.(C) 5751/2014 on or before 18th April, 2026.
5. Considering that the DDA is the manning agency of this area, no contempt action is required to be initiated against the Respondent who is an engineer of the Municipal Corporation of Delhi (hereinafter, 'MCD'). However, if, Mr. Kaidan finds that there was any misdemeanor by the said officer, the same shall be stated in the said status report upon which the Court will consider further action, if required.
6. Mr. Tushar Sannu, ld. Counsel for the MCD shall also obtain a copy of this contempt petition and file a status report in respect of all the buildings and the unauthorised construction that are set out in the present petition in W.P.(C) 5751/2014 on or before 18th April, 2026.
7. The contempt is disposed of in these terms. Pending applications, if any, are also disposed of.
8. Copy of this order be placed in W.P.(C) 5751/2014.
PRATHIBA M. SINGH, J.
MANMEET PRITAM SINGH ARORA, J.
MARCH 28, 2026 dj/ck This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 02/04/2026 at 20:47:04