KINGS FURNISHING AND SAFE CO. Vs. COMMISSIONER.

JUDGEMENT

(1.) This writ petition had brought to the attention of the Court encroachments having been made on a public pathway stated to be situate behind the property bearing No. 53-B, Rani Jhansi Road, New Delhi - 110055.

(2.) When the matter was called on 22/11/2021, learned counsel appearing for the respondent No.1 had apprised the Court that the complaint had been taken cognisance of and forwarded to the Religious Committee as constituted in terms of the Circular of the GNCTD of 5/5/2014.

(3.) Today when the writ petition was called, learned counsel appearing for the GNCTD has apprised the Court that the said Committee had addressed a communication dtd. 7/12/2021 to the Corporation and awaits further information and inputs in order to assess the steps which are liable to be taken. Ms.Pushkarna, learned standing counsel appearing for the Corporation, apprises the Court that the requisite information has been duly transmitted by that authority and in any case if anything still remains, it shall, as in duty bound, provide all further information as may be sought by the Committee. Learned counsel for the petitioner submits that the stand taken by the respondents clearly evidences apathy and a failure to remove structures which are admittedly unauthorised.