CHAND RAM Vs. DDA

JUDGEMENT

(1.) VIDE order dated 04.11.2011, counsel for respondent No.2/MCD had assured the Court that the balance demolition action in respect of the subject premises bearing Flat No.D-12-59, Sector-7, Rohini, Delhi would be undertaken within four weeks from the date of passing of the aforesaid order. The matter was re-notified for today with directions to the respondent No.2/MCD to file a fresh status report. It was further directed that in case the balance demolition action is not undertaken by respondent No.2/MCD before the next date of hearing, the deponent of the affidavit dated 04.11.2011 would be present in Court.

(2.) PURSUANT to the aforesaid order, Sh. Jagpal Singh, Executive Engineer, MCD, who has stepped into the shoes of the deponent of the said affidavit, is present in Court. Counsel for respondent No.2/MCD submits that respondent No.4 had filed an appeal before the Appellate Tribunal, MCD against the demolition order dated 09.02.2011 passed by the respondent No.2/MCD in respect of the subject premises, registered as Appeal No.623/2011 that came to be disposed of on 09.01.2012. A copy of the aforesaid order passed by the Appelate Tribunal, MCD is handed over by counsel for respondent No.4 and is taken on record. The operative para of the aforesaid order is reproduced hereinbelow: