HARDEEP SINGH Vs. D.D.A. AND ORS.

JUDGEMENT

(1.) THE present petition is filed by the petitioner praying inter alia for directions to respondent No. 1/DDA and respondent No. 2/MCD to carry out demolition action in respect of the unauthorized construction already carried out by the residents of D -8, House No. 8066 and 8189, Vasant Kunj, New Delhi - 110070.

(2.) VIDE order dated 17.08.2011, notice was issued to the respondents calling upon them to take into consideration the grievance of the petitioner and file a counter affidavit along with the action taken report.

(3.) AS regards the counter affidavit filed by Respondent No. 2/MCD, it is submitted in the counter affidavit that the subject premises was inspected by the concerned officer of respondent No. 2/MCD and in the course of inspection, no construction activity was found to be going on in the subject premises nor was any building material found stacked at the site.