DELHI DEVELOPMENT AUTHORITY Vs. GANGA SINGH

JUDGEMENT

(1.) Respondent, S. Ganga Singh, was prosecuted under S.29(2) read with section 14 of the Delhi Development Act, 1957 (hereinafter called 'the Act') on a complaint filed by the appellant, Delhi Development Authority, on the allegation that he on or about 19th September 1964, had permitted the ground floor and Ist floor of the building bearing No. H-89, Ring Road, N. D. S. E.-1 for the purpose of running office of various concerns, namely, Gupta Property Dealers, Navyug Property Dealers and Cirugia Delux Pvt. Ltd., in the contravention of the Master Plan of Delhi and Section 14 of the Act.

(2.) The Trial Court by its impugned judgment dated 28th October, 1975, acquitted Ganga Singh by giving him benefit of doubt holding that the prosecution had not conclusively proved the case against him.

(3.) The Delhi Development Authority (hereinafter called the 'Authority') has filed the present 'appeal feeling aggrieved by the above-said judg- ment.