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Delhi High Court - Orders

Jaipal Singh vs Municipal Corporation Of Delhi And Ors on 15 September, 2022

Author: Manoj Kumar Ohri

Bench: Manoj Kumar Ohri

                            $~61
                            *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                            +    W.P.(C) 13418/2022

                                  JAIPAL SINGH                                       ..... Petitioner
                                                     Through:      Ms. Parul Agarwal, Advocate.

                                                     versus

                                  MUNICIPAL CORPORATION OF DELHI AND
                                  ORS.                                       ..... Respondents
                                               Through: Mr. Akash Gupta, Standing Counsel
                                                          for Corporation/respondent No.1
                                                          Mr. Santosh Kumar Tripathi,
                                                          Standing Counsel with Mr. Arun
                                                          Panwar, Mr. Siddharth Krishna
                                                          Dwivedi, Mr. Aditya S Jadhav, Mr.
                                                          Pradyumn Rao and Mr. Pradeep,
                                                          Advocates for GNCTD/respondent
                                                          No.4.
                                  CORAM:
                                  HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
                                               ORDER

% 15.09.2022

1. By way of the present petition filed under Article 226 of the Constitution of India, the petitioner seeks directions to the Corporation/respondent No. 1 against the illegal and unauthorised construction stated to be carried out at the subject property i.e., plot No. 688/667, West Guru Angad Nagar, Laxmi Nagar, Delhi - 110092 at behest of respondent Nos. 2 and 3.

2. Learned counsel for the petitioner submits that the petitioner lives across the road where the unauthorised construction is stated to be carried out at the subject property. Learned counsel seeks some time to place on Digitally Signed By:SANGEETA ANAND Signing Date:20.09.2022 14:47:27 record an affidavit in this regard alongwith residential proof of the petitioner.

3. Issue notice.

4. Mr. Akash Gupta, learned Standing Counsel accepts notice on behalf of Corporation/respondent No.1. He submits that a site inspection would be carried out at the subject property within seven days from today and in case any unauthorised construction is noticed, requisite action in accordance with law would be taken forthwith.

5. Mr. Santosh Kumar Tripathi, learned Standing Counsel for respondent No. 4 also accepts notice and submits that necessary police assistance will be provided to the Corporation as and when the same is sought.

6. On petitioner taking steps notice be issued to respondent Nos. 2 and 3 through all permissible modes, returnable on 23.03.2023.

MANOJ KUMAR OHRI, J SEPTEMBER 15, 2022 ga Digitally Signed By:SANGEETA ANAND Signing Date:20.09.2022 14:47:27