MOHD IRFAN Vs. DANISH

JUDGEMENT

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

(2.) Petitioner seeks a direction to respondents to take action against the alleged unauthorized construction being raised in property bearing No. 5383, Kucha Rehman, Chandni Chowk, Delhi-110006 and property bearing No. 5419, Kucha Rehman, Chandni Chowk, Delhi-110006.

(3.) Status report filed by the Corporation states that unauthorized construction was noticed in property No. 5383, Kucha Rehman, Chandni Chowk, Delhi and a demolition order dtd. 24/12/2020 has been passed and with regard to property No. 5419, Kucha Rehman, Chandni Chowk, Delhi, it was noticed that no construction activity was found and the property was found to be old and occupied and as such no action is contemplated against the said property.