MANJIT SINGH Vs. ORIENTAL INSURANCE CO. LTD

JUDGEMENT

(1.) The present petition is filed by the petitioners praying inter alia for directions to respondent No. 1/MCD and respondent No. 2/Delhi Police to take immediate action to stop demolition of the existing structure and the fresh construction undertaken by respondent No. 3 in property bearing No. 643-648 and 674-675, Ward No. 7, Farash Khana, Delhi-110006.

(2.) It is averred in the petition that the petitioners are tenants on the ground floor of the subject premises, which comprises of a first and second floor as well. It is stated that by 22.08.2011, respondent No. 3 had demolished the entire first and second floor of the subject premises, against which action, the petitioners had made complaints to respondent No. 1/MCD and to the local police on 23.08.2011, but as neither of them took any action, they were compelled to file the present petition.

(3.) Notice was issued on the present petition on 24.08.2011, returnable for today. On the same date, respondent No. 3 was restrained from carrying out any further demolition on the first floor of the subject premises. In the meantime, respondent No. 3 filed an application for stay registered as CM 18286/2011 praying inter alia for vacation of stay by recalling the order dated 24.08.2011. The said application was adjourned for today. Further, respondent No. 1/MCD was directed to file a status report in the matter.