AMRIT SURJIT SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition under Article 226 of Constitution of India has been filed by the petitioner praying for a writ of mandamus, inter alia, on the following prayers.

(2.) Notice was issued in this petition and return has been filed by respondents 8 to 10 as well as by respondent/MCD. It has been contended by learned Counsel for the petitioner that the construction of the building of respondents 8 to 10 at plot No. F-10, Jangpura Extension has caused damage to the property of the petitioners.

(3.) It has also been contended by Counsel for the petitioners that petitioners be compensated for the damages caused to their structrue on account of negligence on the part of Municipal Corporation of Delhi as well as police who has connived with the illegal construction raised by the respondents. He has further contended that the affidavit filed by MCD is not proper as it has not specified as to what are the unauthorised constructions and deviations committed by the respondents 8 to 10. He has further contended that the photographs filed by MCD do not reflect the true demolitions as the same have been done to hoodwink the Court and it amounts to cosmetic demolition.