SANTOSH SAPRA Vs. MANOJ KUMAR VERMA

JUDGEMENT

(1.) This petition for contempt has been filed by the petitioner alleging gross.violation of directions of this Court dated 11th August, 2008.

(2.) In WP(C) No. 7892/2007, this Court considered Writ Petition filed by the petitioner regarding structural safety of the unauthorized part of some construction which was done in Plot No. F-18, Rajouri Garden, Delhi sought to be regularized and gave following directions :

(3.) It is apparent that this Court had directed MCD to do following acts :