AFSAR Vs. COMMISSIONER MCD

JUDGEMENT

(1.) REVIEW is sought of the order dated 6th April, 2011 disposing of the writ petition as under:-

(2.) THE counsel for the respondent MCD appears on advance notice.

(3.) SIMILARLY here, since the offence for which the petitioners are being prosecuted is stated to have been committed in the premises aforesaid, it is deemed expedient to grant an opportunity to the respondent MCD to, if found entitled to by the Court where the petitioners are being prosecuted, obtain Review Petition No.281/2011 in W.P.(C)1484/2011 Page 2 of 11 the order for keeping the property sealed as a case property. The counsel for the petitioners of course contends that pursuant to the similar order in other writ petitions, the respondent MCD, though had applied to the Court where the prosecution is pending but was unsuccessful in satisfying the Court of any right to keep the property sealed.