RAJBIR Vs. NORTH DELHI MUNICIPAL CORPORATION

JUDGEMENT

(1.) Petitioner impugns demolition order dtd. 16/12/2021 whereby demolition action is proposed against the alleged illegal construction in the subject property.

(2.) Learned counsel for the petitioner submits that the petitioner duly replied to the show cause notice dtd. 10/12/2021 on 16/12/2021, however, the impugned order which is passed on 16/12/2021 records that no reply has been received till date.

(3.) Learned counsel submits that the show cause notice was received on 15/12/2021 and the reply was filed the very next day, however, the same has not been considered.