VEER SINGH Vs. NORTH DELHI MUNICIPAL COPORATIONS

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Petitioner seeks a restraint on the respondents from raising any construction in property bearing No.12, Vivekanand Puri, Sarai Rohilla, New Delhi.

(3.) It is contended that on account of the construction that is being raised in the subject property and digging of the basement, the property of the petitioner being property No.11, Vivekanand Puri, Sarai Rohilla, New Delhi tilted and got damaged.