GEETA SINGH Vs. SUB DIVISIONAL MAGISTRATE (KAPASHERA)

JUDGEMENT

(1.) This hearing has been done through video conferencing.

(2.) The present petition has been filed by the Petitioners, who are resident of Kapashera Estate i.e., Petitioner No.1 is resident of Farm House No.1, Kapashera Estate, New Delhi and Petitioner No.2 is resident of Farm House No.1A, Kapashera Estate, New Delhi. By way of the present petition, both the Petitioners have challenged the impugned order dated 16th July, 2020 passed by the Sub-Divisional Magistrate ("SDM"), Kapashera in respect of installation of gates in the Estate. The operation portion of the SDM's order is set out herein below:

(3.) In order to get a better understanding of the dispute in this matter, the map of Kapashera Estate, which has been annexed with the counter affidavit, is set out herein below: