MUNNI DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) THE present petition is filed by the petitioner praying inter alia for directions to respondents No.1 to 7 to take appropriate action of demolition/removal of encroachment and unauthorized construction carried out by respondents No.11 to 17 in Mukandpur Extension Village, now known as Himgiri Enclave, Delhi and to initiate appropriate action against erring officials who have permitted the aforesaid encroachment and illegal/unauthorized construction in the area. Lastly, the petitioner has sought directions to set up an independent and impartial enquiry by the CBI to look into this whole purported scam.

(2.) A perusal of the writ petition reveals that in para-1, the petitioner has simply described herself "as a law abiding citizen of India and a permanent resident of Delhi".

(3.) IT is pertinent to note that yet again, there is not a whisper about the aforesaid facts in the present petition. The writ petition is absolutely silent as to the pending civil and criminal case between the petitioner and respondents No.11 and 12. Instead, the petitioner portrays herself to be a law abiding citizen of the country and claims to have filed the present petition as a responsible citizen praying inter alia for directions to the civic authorities to undertake demolition of the unauthorized/illegal construction allegedly being carried out at the instance of respondent No.11 to 17 in the entire area of Himgiri Encalve, Mukandpur Extension, Delhi and for initiation of a probe by the CBI.