NEETA BHARDWAJ Vs. KAMLESH SHARMA

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) These matters pertain to the Kalkaji Mandir, which this Court has been hearing from time to time. These are part-heard matters.

(3.) Vide previous order dtd. 22/3/2022, eviction of unauthorized occupants of jhuggis and occupants of dharamshalas was directed, and directions were also issued for allocation of temporary tables for shops to be set up during the Navratra period. Pursuant to the said order, this Court has been informed that an SLP being SLP No.9073/2022 titled Nathi Ram Bhardwaj & Ors. v. Neeta Bhardwaj & Ors. was preferred by some occupants of dharamshalas challenging the order dtd. 27/9/2021, and subsequent orders passed in the present appeal. In the said SLP, the Supreme Court vide order dtd. 25/3/2022, has directed as under: