SAVITA PANDEY Vs. M.C.D.

JUDGEMENT

(1.) THE petitioner Ms. Savita Pandey is owner of flat No.451, ground floor, DDA flats, Lado Sarai, New Delhi. The respondent No.2, Ms. Prem Vohra is in occupation of flat No. 452, DDA flats, first floor, Lado Sarai, New Delhi, which is situated directly above the flat of the petitioner.

(2.) IT appears that there is unauthorized construction in the flats of the petitioner and the respondent No.2.

(3.) ON 1st May, 2008, MCD issued the impugned order sealing the flat of the petitioner in view of the unauthorized construction. It is a case of the respondent No.2 that unauthorized construction in her flat has been demolished twice.