HARBANS LAL Vs. JAGPAL SINGH

JUDGEMENT

(1.) By my order dated 18-12-1990, I directed thatthe Zonal Engineer of the M.C.D. should be present in Court alongwith thesanctioned building plan today and also directed that written statement be filedby the M.C.D.

(2.) Zonal Engineer is not present in Court nor is. counsel for thedefendant present On 18-12-1990 counsel for the M.C.D. stated that thoughorders of this Court granting time to the M.C.D. for filing the written statementhad been communicated to M.C.D., Yet no steps were taken and no instructionswere given to the counsel to file the written statement.

(3.) Inasmuch as the M.C.D, has not filed the written statement despiterepeated opportunities, being given to file the written statement on 19-3-19902-5-1990, 8-8-1990, 7-11-1990, 12-11-1990 and 18-12-1990, no written statementhas been filed.