ANUVARSHA GAUTAM Vs. MCD

JUDGEMENT

(1.) THE present petition is filed by the petitioner praying inter alia for directions to respondent No.1/MCD to reseal premises bearing House/Plot No.80 (C/5/1), Vashishth Park, New Delhi, and take appropriate action against the owner/occupier of the subject premises in respect of the alleged unauthorized construction carried out therein.

(2.) APPEARANCE is entered on behalf of respondent No.1/MCD and respondent No.4/Delhi Police, on advance copy.

(3.) COUNSEL for respondent No.4/Delhi Police states that on a complaint filed by the petitioner, respondent No.1/MCD had sealed the subject premises last year, but thereafter, respondent No.3 and her husband had broken the said seal and had restarted the unauthorized construction at the subject premises. He further states that on a complaint received from respondent No.1/MCD, an FIR was lodged by respondent No.4/Delhi Police, registered as FIR No.12/2012 and respondent No.3 and her husband had been arrested in the case and later on they were released after bail had been granted to them. It is further stated that the case is under investigation.