VAREES AHMAD Vs. GOVT NCT OF DELHI

JUDGEMENT

(1.) This public interest litigation has been preferred for the following prayers:

(2.) We have heard learned counsel appearing for the Petitioner.

(3.) It is submitted by the Petitioner that the illegal and unauthorised construction at Khasra No. 175 Gali No. 18, Zakir Nagar, Okhla, New Delhi-110025 requires demolition. Learned counsel appearing for the Petitioner relied upon various Annexures and photographs and submitted that the construction in question is illegal and unauthorised.