AMAN NEWS Vs. SDMC

JUDGEMENT

(1.) Petitioner seeks a direction to the respondent No.1 to disclose to whom notices similar to notice dtd. 8/10/2021 (issued to petitioner) has been served upon and also to submit as to how construction activity has been going on in Times of India building and what action has been taken against other encroachments on public land and further seeks a restraint on the Respondents from taking any coercive action against the property of the Petitioner.

(2.) Notice dtd. 8/10/2021 records that pursuant to directions issued by the Division Bench of this Court by its order dtd. 16/7/2021 in W.P(C) 6649/2021 titled Yuva Sangharsh Samiti vs. State of Delhi & Ors and in order to ascertain the status of encroachment, a survey was carried out of the public street behind the Times of India building, ITO and during survey it was noticed that petitioner is one of the encroachers on public street and liable to be removed. Show cause was issued to the petitioner to show cause as to why action of removal be not taken.

(3.) Petitioner has already filed a reply to the said show cause notice.