MUKESH MEHRA Vs. MCD

JUDGEMENT

(1.) VIDE order dated 26.03.2012, notice was issued to respondent No.3 for appearance today. Mr. Rajesh Banati, Advocate enters appearance for Mrs. Sandhya Palha, W/o Rajiv Palha, R/o 9/300, Sunder Vihar, New Delhi -110087, who is the owner of adjoining property bearing No.A -56, Meera Bagh, New Delhi. He concedes that the damage caused to the petitioner's premises as is apparent from a perusal of the photographs enclosed with the writ petition, has occurred due to the demolition work undertaken at the instance of his client in her adjoining property.

(2.) RESPONDENT No.3, who is present, expresses contrition at the manner in which the demolition activity in respect of the built up structure in her premises has been undertaken which has resulted in causing extensive damage to the property of the petitioner. She further assures the Court that the petitioner's premises shall be repaired and restored to its original position to his satisfaction.

(3.) IN view of the apology tendered by respondent No.3, Mrs. Sandhya Palha and the assurance given by her that she shall restore the premises of the petitioner to its original position and further, having regard to the fact that the aforesaid offer has been accepted by the petitioner, who is also present in Court, the present petition is disposed of on the following terms: