AMRIK SINGH LYALLPURI Vs. MAHINDER KUMAR NIGAM

JUDGEMENT

(1.) ORDER impugned is dated 27.01.2004; the petitioner was appearing in person. In spite of the matter having been called twice he has not appeared.

(2.) PETITIONER is aggrieved by the findings returned by the AT-MCD whereby his application filed under Order 39 Rule 2-A of Civil Procedure (hereinafter referred to as the 'Code') had been dismissed.

(3.) PRESENT application was filed under Order 39 Rule 2-A of the Code seeking initiation of appropriate proceedings against the builder and the officials of the MCD who had violated the various orders passed by the Court whereby he had been injuncted from carrying out any further illegal construction. This submission of the petitioner did not find favour with the ATMCD who had vide impugned order dismissed his application under Order 39 Rule 2-A of the Code.