ROOP KISHORE DAWAR Vs. MCD

JUDGEMENT

(1.) THE counsel for the contesting respondents and the MCD have appeared on advance notice and finding that the writ petition itself can be disposed of, the writ petition has been taken up for consideration. THE date fixed of 14th March, 2011 is cancelled.

(2.) THE petition was filed seeking mandamus to the respondent MCD to take action with respect to the unauthorized construction in the front portion of property No.94, National Park, Lajpat Nagar-IV, New Delhi. Notice of the petition was issued and the respondent MCD and the Police Authorities directed to have the ongoing unauthorized construction stopped and to take action with respect to the unauthorized construction already carried out.

(3.) IN the aforesaid circumstances, the writ petition is disposed of with the following directions: