ASHA RANI GARG Vs. MCD

JUDGEMENT

(1.) THE present petition was originally filed by Smt.Asha Rani Garg, praying inter alia for quashing the order dated 18.2.2012 passed by the respondent No.1/MCD under Section 348 of the Delhi Municipal Corporation Act, 1957 calling upon the owners/occupiers of premises bearing No.BM-

(2.) (East), Shalimar Bagh, Delhi, to demolish the building on the ground that the same was in a dangerous condition and was dangerous to the residents of the area. 2. On 28.2.2012 at the stage of admission, counsel for the petitioner was directed to implead the co-owners of the subject premises, namely, Mr.Rajiv Gupta, the owner of the ground floor and Mr.Rakesh Kumar Gupta, the owner of the first floor. An amended memo of parties was also directed to be filed by the petitioner, whereafter, notices were directed to be issued to them.

(3.) COUNSEL for the petitioner No.1 is directed to amend the memo of parties by impleading Mr.Rajiv Gupta and Ms.Shalini Gupta as co- respondents. Needful shall be done within one week.